KUMUD SWARNAKAR Vs. STATE OF CHHATTISGARH

JUDGEMENT

(1.) This petition has been filed by the petitioner for quashing of the transfer order dtd. 8/1/2025 (Annexure P/1) by which the petitioner has been transferred from Veterinary Hospital, Bhaisbod, District- Balod to Veterinary Hospital, Samari, District- Balrampur. The petitioner also prays for setting aside the relieving order dtd. 10/1/2025.

(2.) Learned counsel for the petitioner would submit that the petitioner is suffering from Ulcerative Colitis and is under going treatment and if she is transferred she will suffer irreparably.

(3.) Learned State counsel on instructions would submit that as far as the ARUN KUMAR DEWANGAN transfer of employees of the State Government is concerned, the State Government has decided to constitute a committee to consider the grievance of the employees in case of transfer and placed a copy of the order dtd. 3/3/2025. He would further submit that if the petitioner will approach the said committee, the committee will decide the same in accordance with the relevant transfer policy and relevant law.