LARANG RAM Vs. STATE OF CG

JUDGEMENT

(1.) With the consent of the counsel for the parties the petition is heard finally.

(2.) Challenge in this petition is to the order dated 17.6.2008 (Annexure P-1) passed by respondent No.2 by which the petitioner who is working as Station House Officer, Police Station Chalgali, District Balrampur has been transferred to District Jashpur.

(3.) Counsel for the petitioner submits that in the present place of posting the petitioner had joined on 18.1.2008 having been reinstated after his suspension. He further submits that the petitioner can not be transferred before completion of two years in the present place of posting. He submits that the petitioner has been transferred from one Naxallite affected area to the other Naxallite affected area though he has already worked in the Naxallite affected area for more than 2 years and therefore the impugned transfer order is contrary to the policy of the Government dated 1.4.2006 (Annexure P-3). He further submits that wife of the petitioner is also a government employee and is working as Assistant Teacher in Government Girls' Higher Secondary School, Ramanujganj which is 50 kms. away from the present place of posting of the petitioner.