XYZ Vs. STATE OF CHHATTISGARH

JUDGEMENT

(1.) In the present petition under Article 226/227 of the Constitution of India, the petitioner would pray for necessary direction for summoning a report from the Superintendent of Police, Raigarh (for short 'the SP, Raigarh') upon petitioner's complaint dtd. 4/6/2013 and set aside the orders dtd. 20/7/2015 (Annexure-P-11) & 30/9/2015 (Annexure-P-10), whereby the petitioner, who is working as Multipurpose Health Worker (Female) at Community Health Centre, Tamnar has been transferred to Sub Health Centre, Sonbarsa (Chaple) on administrative ground and has been directed to vacate the Government accommodation at Tamnar, as she has already been relieved on 30/7/2015 to join at Sonbarsa (Chaple).

(2.) At the outset, it needs mention that the petitioner had earlier filed CRLMP No.4661 of 2015 in Writ (Criminal). D. 4434 of 2015 (XYZ v. State of Chhattisgarh & Ors.) before the Hon'ble Supreme Court, however, the said proceedings were withdrawn before the Hon'ble Supreme Court after arguing at some length. The order dtd. 7/4/2015 passed by the Hon'ble Supreme Court reads thus :

(3.) Although copy of the pleadings filed before the Hon'ble Supreme Court has not been annexed, however, a declaration has been made in para 6 of the writ petition that the petitioner has not filed any petition before any other Court except the petition filed in Supreme Court, where the Hon'ble Supreme Court has granted liberty. Thus, on petitioner's own showing, similar petition was filed before the Hon'ble Supreme Court.