PRIYLESH PRASAD Vs. STATE OF C.G.

JUDGEMENT

(1.) Heard Mr. Ashish Tiwari, learned counsel for the petitioner as well as Mr. Ajit Singh, learned Government Advocate, appearing for the State/respondents.

(2.) The instant writ petition is preferred by the petitioner under Article 226 of the Constitution of India who was working as Assistant Engineer, Public Health Engineering, Division Baikunthpur, District Koriya (C.G.) and has been transferred to Sub Divisional Officer, Public Health Engineering, Ground Water Recharge Sub-Division, Jagdalpur (C.G.). By filing this writ petition, the petitioner has prayed for following relief(s):-

(3.) Learned counsel for the petitioner submits that at present petitioner is working as Assistant Engineer, Public Health Engineering, Division Baikunthpur, District Koriya (C.G.) in the respondents/Department and he has only 04 months to retire. He specifically submits that petitioner is going to retire on 31/5/2025 and no administrative exigency would be served. Therefore, his transfer order may be quashed.