V K ANANT Vs. STATE OF CHHATTISGARH

JUDGEMENT

(1.) This appeal has been filed against the order dated 26.07.2018 passed by learned Single Judge in Writ Petition (S) No. 4325/2018 still pending before learned Single Judge, rejecting the application for grant of interim relief filed by the appellant/petitioner herein.

(2.) Facts necessary for disposal of this Writ Appeal, in brief, are that by order dated 16.04.2018 (Annexure P-1 to the Writ Petition) the appellant/petitioner has been transferred as Transport Inspector, Jagdalpur. This order is already under challenge before learned Single Judge and consequent upon the rejection of interim application seeking stay of the said order, this Writ Appeal has been preferred by him.

(3.) According to the counsel for the appellant/petitioner the order dated 16.04.2018 has been passed contrary to the transfer policy of the State of Chhattisgarh and that too just to accommodate respondent No.5 herein.