LAWS(CHH)-2022-10-16

PRADEEP KUMAR SURYAWANSHI Vs. STATE OF CHHATTISGARH

Decided On October 17, 2022
Pradeep Kumar Suryawanshi Appellant
V/S
STATE OF CHHATTISGARH Respondents

JUDGEMENT

(1.) Heard Mr. Syed Majid Ali, learned counsel for the appellant. Also heard Mr. H.S. Ahluwalia, learned Deputy Advocate General, appearing for respondent Nos. 1 and 2.

(2.) This appeal is presented against an order dtd. 26/8/2022 passed by the learned Single Judge in WP(S) No. 5578 of 2022, whereby the writ petition was disposed of with certain observations and directions.

(3.) The writ petition was filed assailing an order of transfer dtd. 25/7/2022, by which the petitioner was transferred from ITI, Korba to ITI, Konta.