BAL SAI SAHU Vs. STATE OF CG

JUDGEMENT

(1.) THE petitioner who was working as Assistant Teacher in Government Primary School, Jaipur, Block-Baikunthpur, District Korea (C.G) was transferred to Government Primary School Murkil, Block Bharatpur, District Korea (C.G) within the same district by order dated 6.9.2005 (Annexure P-1).

(2.) LEARNED counsel appearing for the petitioner submits that this order has not been communicated till date to the petitioner and the petitioner has not been relieved pursuant to the said order so far. The petitioner has not made any averment in the petition with regard to service of transfer order and relieving of the petitioner from the original place to the new place of posting. The statement of the petitioner is as vague as it could be as it is neither supported by any affidavit nor by any document. It is not clear as to whether, the petitioner has been relieved or not.

(3.) ACCORDINGLY , this petition is dismissed, so far as the transfer order is concerned. For other relief or permission, the petitioner has not made out any averment. However, the petitioner is at liberty to raise the same as and when cause of action arises, in separate petition. Petition Dismissed.