SHIV KUMAR SHARMA Vs. STATE OF CHHATTISGARH

JUDGEMENT

(1.) Challenge in this petition is to order dtd. 30/9/2022 (Annexure P-1) whereby the petitioner who is working as Assistant Professor (Hindi) and posted at Govt. Nagarjun PG Science College, Raipur, District- Raipur, has been transferred to Govt. Danteshwari PG College, Dantewada, District-Dantewada, on administrative ground.

(2.) Learned counsel for the petitioner would submit that the petitioner is a heart patient and is having only nine months of service to attain the age of superannuation. Petitioner is going to retire from service on 31/8/2023 and, therefore, impugned transfer order be set aside.

(3.) Learned counsel for the State opposes the submission of learned counsel for the petitioner and would submit that the petitioner is holding the transferable post and ground raised in this petition is not sufficient to interfere with the impugned order of transfer. She, however, submits that if the petitioner is aggrieved with regard to his transfer at the fag end of his service and with nine months remaining for attaining the age of superannuation, petitioner can very-well approach the Committee constituted under the Transfer Policy and if such representation is filed, it will be considered in accordance with law.