S K SONI Vs. STATE OF CHHATTISGARH

JUDGEMENT

(1.) WITH the consent of learned counsel appearing for the parties, the matter is heard finally.

(2.) CHALLENGE in this petition is to the order dated 30.07.2012 (Annexure P/2) so far it relates to the petitioner, whereby, the petitioner, working as Sub Engineer, Water Resources Department, Sub Division No. 7, Section 4, Baloda Bazar, was transferred to Water Resources Department, Keshkal, Kondagaon, on administrative grounds. The petitioner further challenges the decision of the respondent No. 3 (Annexure P/1) dated nil, whereby his representation for cancellation of his transfer, has been rejected.

(3.) ON the other hand, Shri Sushil Dubey, learned counsel appearing for the State/respondents submits that as per the transfer policy for the year 2012-13, the employee who is to retire within a period of one year only, they are exempted from being transferred from their present place of posting. In case of the petitioner, 1 + years are left for his superannuation.