RATAN SINGH KANWAR Vs. STATE OF CHHATTISGARH

JUDGEMENT

(1.) NOTICE to the respondent No. 1 and 2 is dispensed with, as Shri Sao appears on behalf of the State/respondent No. 1 & 2, and consents for hearing.

(2.) CHALLENGE in this petition is to the order dated 27.07.2012 (Annexure P/1) whereby the petitioner, working as Assistant Superintendent (Land Records) in the District Office, Janjgir Champa has been transferred to District Office, Mungeli, on administrative grounds.

(3.) ON the other hand, Shri Sao, learned counsel appearing for the State/respondents submits that the transfer order has been passed strictly on administrative exigency and thus, needs no interference.