LAWS(CHH)-2022-7-104

SYLVESTAR MINJ Vs. STATE OF CHHATTISGARH

Decided On July 05, 2022
Sylvestar Minj Appellant
V/S
STATE OF CHHATTISGARH Respondents

JUDGEMENT

(1.) Heard Mr. Shikhar Bakhtiyar, learned counsel for the appellant. Also heard Mr. Gagan Tiwari, learned Deputy Government Advocate, appearing for respondent No. 1 and Mr. Shalvik Tiwari, learned counsel, appearing for respondent No. 2.

(2.) This appeal is presented against an order dtd. 10/5/2022 passed by the learned Single Judge in Writ Petition (S) No. 3433 of 2022.

(3.) The appellant filed the writ petition challenging the order of transfer dtd. 5/5/2022, whereby the appellant was transferred to the post of Assistant Engineer, Office of Superintendent Engineer, Water Resources Division, Balrampur.