ANAND PRAKASH EKKA Vs. STATE OF CHHATTISGARH

JUDGEMENT

(1.) BY this petition, the petitioner impugns the order dated 2-3-2009 (Annexure P-1) whereby the petitioner working as In-charge District Education Officer has been transferred from Ambikapur to Korea.

(2.) SHRI Dangi, learned Counsel appearing on behalf of the petitioner, would submit that earlier by order dated 27-6-2008 (Annexure P-3) the petitioner was transferred from Korea to Ambikapur and thereafter without any rhyme or reason the petitioner, by the impugned order dated 2-3-2009, has again been transferred within a period of 8 months from Ambikapur to Korea. Learned Counsel challenges the validity of the transfer order on the following grounds:- -firstly, there is enforcement of code of conduct; -secondly, it amounts to frequent tranfers; - thirdly, the transfer has been made only to accommodate the respondent No. 3; and -fourthly, circular dated 12-6-2008 (Annexure P-2) provides that there should not be frequent transfers of an employee belonging to SC/ST category.

(3.) THUS, this writ petition being devoid of merit is accordingly dismissed at the motion stage itself.