P D SONEKAR Vs. STATE OF CHHATTISGARH

JUDGEMENT

(1.) The present writ petition under Article 227 of Constitution of India has been filed assailing the order dated 10.01.2018. Vide the impugned order the respondents have rejected a representation which the petitioner had preferred against an order of transfer dated 14.08.2017 transferring the petitioner from Govt. Digvijay College, Rajnandgaon to Govt. Revti Raman College, Surajpur.

(2.) The present is the second round of litigation. When initially the order of transfer was passed on 14.08.2017. The petitioner had preferred a writ petition challenging the same which was registered as WPS No. 4127/2017. After considering the contentions put forth on either side and on perusal of record, this Court had disposed of the writ petition with a direction to the Respondent No.1 i.e. the Secretary, Department of Higher Education to decide the representation of the petitioner which he had filed keeping in view the grounds raised by the petitioner in his representation.

(3.) While disposing of the writ petition, this Court had also granted an interim protection to the petitioner from being relieved directing the respondents to maintain status-quo till the disposal of the representation. Now vide the impugned order dated 10.01.2018 (Annex.P/1), the respondents have rejected the representation of the petitioner.