THALDHAR SINGH Vs. STATE OF CHHATTISGARH

JUDGEMENT

(1.) The petitioner has filed this petition on the grievance that though the transfer order has been issued on 03.08.2017, he is not being relieved.

(2.) The issue raised by the petitioner in the present writ petition is the nonrelieving. According to the petitioner, he stands relieved vide order dated 03.08.2017 from the Water Resources Division, Bijapur to Water Resources Division, Raigarh.

(3.) The issue regarding implementation of transfer order has been considered by this Court in the case of "Ms. Manisha Agrawal Vs. State of Chhattisgarh and others, " 2015(4) C.G.L.J.182, wherein relying upon several judgments of the Supreme Court, it has been held by this Court that once the employee has been transferred, it is required to be complied with unless it is modified, varied or cancelled.