EMIL LAKRA Vs. STATE OF CHHATTISGARH

JUDGEMENT

(1.) The petitioner, in the present petition, has assailed the amended transfer order dated 12-9-2006 (Annexure P-2) whereby the initial transfer order dated 1-8-2006 was amended to the effect that the petitioner was transferred to the Office of the Additional Director, Land Records and Settlement, Chhattisgarh, Raipur.

(2.) The undisputed facts, in nut-shell are that the petitioner is a State Administrative Service Officer posted as Additional Collector. The petitioner was working on the post of Additional Collector, Ramanujganj pursuant to the order dated 21-12-2005. Thereafter, the petitioner was relieved to join the new place of posting i.e., Additional Collector, Raigarh pursuant to the transfer order dated 1-8-2006.

(3.) The respondent No. 3 also happens to be a Member of State Administrative Service, who was granted senior scale in the cadre. He was transferred vide order dated 28-6-2006 (Annexure P-4) from Raigarh to Jashpur as Additional Collector. The said order dated 28-6-2006 was thereafter cancelled by order dated 30-6-2006 (Annexure P-5) and the respondent No. 3 continued to remain on the same post as Additional Collector, Raigarh.