MAHESH PRASAD AHIRWAR Vs. STATE OF CHHATTISGARH

JUDGEMENT

(1.) Challenge in the present writ petition is to the order dated 30.7.2019 (Annexure P-3).

(2.) Vide the said impugned order, respondent no.3 i.e. the District Education Officer has shifted the place of posting of the petitioner from the Government Higher Secondary School, Domhara, Block Bharatpur to the Government High School, Barel, Block Bharatpur.

(3.) Contention of the petitioner is that, firstly the District Education Officer is not the competent authority to issue a posting order to the petitioner and the competent authority is in fact the State Government as the petitioner is working as a Lecturer. The second ground raised by the petitioner is that the change of posting amounts to violation of the transfer policy particularly when there is a total ban on transfer beyond 12.7.2019. The impugned order amounts to transferring the petitioner from one place to another place. The third contention of the petitioner is that the petitioner has not been given an opportunity of hearing on the alleged complaints which the authorities received in a District Level Samadhan Shivir, and therefore also the impugned order amounts to victimization.