SACHIDANAND SAHU Vs. STATE OF CHHATTISGARH

JUDGEMENT

(1.) The petitioner has filed the instant petition for quashing of impugned order dtd. 15/9/2021 (Annexure P/1) by which the petitioner who is working as Lecturer LB (Hindi) T Grade, has been transferred from Government Higher Secondary School, Baharsi, District- Koriya to Government High School, Puniya, Block- Mainpat, District- Surguja and order dtd. 15/3/2022 (Annexure P/2) by modifying posting order dtd. 15/9/2021 as Government High School Kuniya, District- Surguja.

(2.) Learned counsel for the petitioner would submit that the petitioner has been transferred on the ground of political inference. He would draw attention of this Court towards letter dtd. 9/4/2021 (Annexure P/6), which is said to have been written by one Shri Gulab Kamro, Vice President, Surguja Area Tribal Development Authority and Member of Local Assembly (MLA), wherein, certain political allegations with regard to involvement of the petitioner that he is showing affiliation to some political party, have been levelled against the petitioner. In the said letter, it has also been recommended that the petitioner may be transferred from Koriya to other district.

(3.) Learned counsel for the petitioner would submit that the petitioner has been transferred due to administrative exigency, but from perusal for the order, the same does not reflect and no material has been placed by the State Government to demonstrate that there is administrative exigency of transferring lecturer from Baharsi, District- Koriya to Kuniya, District- Surguja.