STATE OF CHHATTISGARH Vs. GAYATRI VERMA

JUDGEMENT

(1.) Heard Mr. R.M.Solapurkar, learned Government Advocate for the appellants. Also heard Mr. Abhishek Pandey, learned counsel for the respondent.

(2.) This appeal is directed against the order dtd. 23/9/2021 passed by the learned Single Judge in Writ Petition (S) No. 4258 of 2021 allowing the writ petition by setting aside the order of transfer dtd. 25/3/2021 on the ground that the Inspector General of Police (Intelligence), who issued the transfer order, was not the competent authority to transfer the writ petitioner, Inspector, from Special Branch, Korba to Special Branch, Gaurela-Pendra-Marwahi.

(3.) The specific case of the writ petitioner is that it is only the Police Establishment Board (for short, Board) constituted under the provisions of Sec. 22 of the Chhattisgarh Police Act, 2007 (for short, the Act) who is competent to transfer subordinate ranks up to the level of Inspector from one Zone or Range or District to another.