VIJAY KUMAR CHOUDHARY Vs. STATE OF CHHATTISGARH

JUDGEMENT

(1.) The challenge in the present Writ Petition is to the order Annexure-P/2 whereby the petitioner has been transferred from District Janjgir to District Bijapur.

(2.) The challenge is on the ground that, the wife of the petitioner also has been in Government Employment and is working as a Shiksha Karmi and is presently posted at District Raigarh. He further has taken the ground of the illness of his daughter.

(3.) The counsel for the petitioner submits that, the petitioner has already made a representation which the authorities concerned have till date not decided and thus prayed for interfering with the impugned order.