THOMOS XESS Vs. STATE OF CHHATTISGARH

JUDGEMENT

(1.) The petitioner, by this petition, impugns the order dated 4 -2 -2007 (Annexure P/1), where under he has been transferred from the post of Sub Divisional Officer, Forest Department, Dhowrpur, East Surguja Division Ambikapur, Dist. Surguja to the District Union, Rajya Laghu Vanopaj Sangh, as Sahayak Van Sanrakshak, Dantewara. The petitioner impugns the order on the ground that the impugned order is not a transfer simplicitor, but it is a deputation order which has been passed without obtaining consent of the petitioner.

(2.) Hon'ble the Supreme Court in the matter of State of Punjab and others Vs. Indersingh and others, : (1997) 8 SCC 372, at para 18 observed as under:

(3.) Hon'ble the Supreme Court in the matter of Umapati Choudhary Vs. State of Bihar and another, : AIR 1999 SC 1948 observed as under: