SHEIKU RAM DEWANGAN Vs. STATE OF C.G.

JUDGEMENT

(1.) LEARNED counsel appearing for the petitioner submits that the petitioner was working as s Patwari at Patwari Halka No. 12, Tehsil Ambagrah Chowki. District Rajnandgaon from where he was transferred and posted to P.H.No.7, Dadhutola in the same tehsil and district, by order dated 14.09.2006 (P-3). Learned counsel appearing for the petitioner further contends that the impugned order cannot be said to have been passed in administrative exigency. The contention of learned counsel for the petitioner is based on the ground that the impugned order was passed after revocation of suspension vide order dated 18.02.2005 and, thereafter, within 3 months, the impugned order of transfer has been passed. It is further contended that the petitioner was placed under suspension, in view of pendency of a criminal case against him under the provisions of Section 13(1)(d) read with Section 13(2) of the Prevention of Corruption Act, 1988, which finally resulted in acquittal of the petitioner vide judgment and order dated 24.05.2006. Consequently, the suspension of the petitioner was revoked and petitioner was posted at Patwari Halka No. 12.

(2.) LEARNED counsel appearing for the State/respondents has filed return on behalf of the respondents, stating that the transfer is made purely due to administrative reason and in public interest. The petitioner has joined the new place of posting, therefore, nothing survives in this petition. The petitioner has not established that the impugned order has been passed with a mala fide intention.

(3.) ACCORDINGLY , the writ petition is dismissed. No order as to costs. Petition Rejected.