D L KHUNTE Vs. STATE OF CHHATTISGARH

JUDGEMENT

(1.) Challenge in this petition is to the order dated 14.08.2017 by which he has been transferred from Canal Water Management, Sub Division No.1 Janjgir, District Janjgir-Champa (C.G.) to Minimata Bango Canal Sub Division No.17, Bilaspur on the ground of administrative exigency.

(2.) The ground raised by the petitioner is that the impugned order has been passed without obtaining their being any administrative exigency and as such, the same is in violation of the transfer policy issued by the State Government.

(3.) Considering the facts situation of the case, it would be appropriate to allow the petitioner to prefer a representation before the concerned competent authority raising his grievance against the impugned transfer order.