LAXMI NARAYAN SHARMA Vs. STATE OF CHHATTISGARH

JUDGEMENT

(1.) This is the fourth time the Petitioner is approaching before this Court for redressal of his grievance which for one reason or the other is being denied by the Respondents.

(2.) The facts in brief relevant for the adjudication of the present dispute are that the Petitioner works as Head Warder at Central Jail, Bilaspur. He was transferred from the Central Jail, Bilaspur to Sub Jail, Sarangarh, District Raigarh vide order dated 15.7.2014. He had questioned the said order of transfer in Writ Petition (S) No. 3639 of 2014 which was disposed of on 28.7.2014 (Annexure P-1) with the following observation:

(3.) As directed by the High Court, the Petitioner made a representation to the Respondents. However, the Respondents did not take any decision on the said representation. Meanwhile, the Petitioner preferred a contempt petition i.e. Contempt Case (C) No. 326 of 2014. Instead of deciding the representation in spite of the contempt petition being filed, the Respondents issued a show cause notice to the Petitioner on 22.10.2014 to explain as to why appropriate disciplinary action be not initiated against him for his unauthorised absence. However, as notices were issued to the Respondents in the said contempt case, the Respondents hurriedly decided the representation of the Petitioner on 26.11.2014 (Annexure P-5) and on account of which the said contempt case got dropped on 23.1.2015 (Annexure P-6).