PRACHI MISHRA Vs. STATE OF CHHATTISGARH

JUDGEMENT

(1.) This writ appeal is directed against order dtd. 12/5/2022 passed by the learned Single Judge in W.P.(S)No.3505/2022 by which the learned Single Judge has disposed of the writ petition directing the State to decide the representation in accordance with law and in accordance with the policy governing the field.

(2.) Mr. T.K. Jha, learned counsel appearing for the appellant, would submit that though the petitioner's case has not been considered on merits and representation has been considered and to be decided on its own merit, but the learned Single Judge ought to have passed order staying the order of transfer till the disposal of the writ petition or at least for a period of two weeks, the order of transfer could have been stayed and he would rely upon the decision of this Court in W.A.No.256/2022 (Mohan Singh Kanwar v. State of Chhattisgarh and others), decided on 13/5/2022, to buttress his submission.

(3.) Mr. Raghavendra Pradhan, learned Additional Advocate General, would oppose the submission of learned counsel for the appellant.