DONGER SINGH THAKUR Vs. STATE OF CHHATTISGARHLABIC

JUDGEMENT

(1.) The present writ petition has been filed assailing the order of transfer dated 29.09.2018, whereby the services of the petitioner has been transferred from district Durg to district Surajpur.

(2.) The facts of the case leading to the filing of the present writ petition is that the petitioner was working as a Senior Cooperative Inspector at Durg for quite sometimes. The petitioner has, vide the impugned order Annexure P/1, been transferred to the office of the Deputy Registrar, Cooperative Societies, Surajpur. It is this order which is under challenge in the present writ petition.

(3.) The challenge is firstly on the ground that the order of transfer is a punitive order, secondly, the contention of the petitioner that the order has been made at the hands of vested interest and that the petitioner has been victimized for his sincere and honest efforts being made in the course of inquiry into certain allegations, which was ordered to be inquired into by the petitioner at the instance of higher authorities i.e. the Joint Registrar, Cooperative Societies.