SATYANARAYAN PAIKRA Vs. STATE OF CHHATTISGARH

JUDGEMENT

(1.) THE Petitioner was employed as Assistant Veterinary Officer and posted at Veterinary Hospital, Lakhanpur, District-Surguja. By order dated 07.07.2006 (Annexure P/9) the Petitioner along with other eight persons were transferred from one place to other place due to administrative exigency. The Petitioner was transferred from Veterinary Hospital, Lakhanpur, District Surguja to Chalgali, Pratappur, within the same district.

(2.) BEING aggrieved, the Petitioner had filed a writ petition being W.P. No. 4157/2006 in this Court. This Court, after hearing the Petitioner, permitted the Petitioner to make a representation to Respondent No. 2/Collector, Surguja and the Respondent No. 2 was directed to decide the representation within a period of 60 days from the date of receipt of the representation. This Court further granted stay of the effect and operation of the impugned transfer order dated 07.07.2006 till the representation of the Petitioner was decided.

(3.) THE Petitioner has filed present writ petition impugning the order dated 06.10.2006 (Annexure P/8) passed by the Respondent No. 2 on his representation.