GAUTAM PRASAD NAIK Vs. STATE OF C.G.

JUDGEMENT

(1.) LEARNED counsel appearing for the petitioner submits that by order dated 7.7.2006 (Annexure P/l) the petitioner was transferred from Madwa Community Health Centre, Janpad Panchayat Dabhra, District Janjgir-Champa to Sub-Health Centre, Mahora, Block Baikunthpur, District Koriya on his own expenses.

(2.) EARLIER , the petitioner had filed a writ petition, being W.P. No. 3867/ 2006, challenging the validity of the said order. This Court, after hearing learned counsel for the parties, granted liberty to the petitioner to make detailed representation. The respondent No. 2 therein, Under Secretary, Department of Health, D.K.S. Building, Mantralaya, Raipur, Chhattisgarh was directed to consider and decide the same within 30 days from the date of its receipt. It was further directed that in the mean while, if the petitioner was not relieved till date, he would not be relieved till the representation filed by him was decided.

(3.) THE petitioner has filed this petition impugning the order dated 3.1.2007 (Annexure P/2), passed by the respondent No. 2.