ASHOK KUMAR TIWARI Vs. STATE OF CHHATTISGARH

JUDGEMENT

(1.) The present Writ Petition has been filed seeking for quashment of Annexure P/1 dated 27/10/2017.

(2.) Vide the impugned order, the petitioner who is working as an Executive Engineer (Supernumerary), Maniyari Water Resources Division, Mungeli (C.G.) has been transferred to the office of Superintendent Engineer, Water Resources, Circle Bilaspur (C.G.) and the respondent No.4 working as an Assistant Engineer and posted at the office of Chief Engineer, Hasdeo Kachhar Water Resources Department, Bilaspur has been transferred to the office of Executive Engineer, Maniyari Water Resources Division, Mungeli.

(3.) The said impugned order has been passed by the State Government under the orders of the Governor of the State duly signed by the Joint Secretary, Government of Chhattisgarh, Water Resources Department.