MOHD FIROZ KHAN Vs. STATE OF CHHATTISGARH

JUDGEMENT

(1.) THE petitioner has filed this petition impugning (i) the transfer order dated 06. 07. 07 (Annexure P/2), whereby, the petitioner, working as Coach was transferred from Government gurukul Vidyalaya, Pendra Road, District Bilaspur to Boys sports Campus, Narayanpur, Distt. Narayanpur, on administrative exigency, (ii) order dated 14. 11. 07, whereby, the petitioner was directed to comply with the earlier transfer order dated 06. 07. 07 and (iii) order dated 01. 02. 06 passed by the secretary, Govt. of Chhattisgarh, Scheduled Caste and Scheduled tribes Development, DKS Bhawan, Raipur (CG) whereby, the representation of the petitioner was dismissed.

(2.) ACCORDING to Mohd. Firoz Khan, petitioner in person, the respondents are annoyed with the petitioner because of filing writ petitions, being W. P. Nos. 2199/03 and 2256/05 and punished the petitioner on false ground by transferring the petitioner from the present place of posting to the Boys Sports campus, Narayanpur, showing on administrative ground. The petitioner has initially filed W. P. No. 4297/06 (Mohd. Firoz khan Vs. State of Chhattisgarh and others) impugning the transfer order dated 06. 07. 07 which is again under challenge in the instant petition. The earlier petition, W. P. No. 4297/06 was withdrawn on 25. 07. 2007 with liberty to make a representation. Thereafter, the petitioner made a representation to the authority concerned.

(3.) THE petitioner again filed a writ petition being W. P. (S)No. 7705/07 seeking disposal of the representation, pending consideration before the Deputy Secretary, Scheduled Tribes and scheduled Caste Welfare Department, Mantralaya, Raipur and further impugning the order dated 14. 11. 07 (Annexure P/4)whereby the petitioner was directed to comply with the order dated 06. 07. 07. The said order is again impugned in this petition.