LAWS(CHH)-2019-10-77

MANISH BAGHEL Vs. STATE OF CHHATTISGARH

Decided On October 18, 2019
Manish Baghel Appellant
V/S
STATE OF CHHATTISGARH Respondents

JUDGEMENT

(1.) The Appellant aggrieved by the order dated 06.09.2019 passed by the learned Single Judge, whereby the learned Single Judge declined to interfere with the order of transfer passed by the Respondent authorities against him.

(2.) The case of the Appellant is that, the Appellant has been transferred on 19.08.2019 from Community Health Center, Chhuikhadan, District Rajnandgaon to Community Health Center, Chhura, District Gariyaband showing in the column of the ground for the transfer as "own expenses".

(3.) The learned counsel for the Appellant submits that at no point of time he had made any application for his transfer to any other place and therefore, he could not have been transferred mentioning the ground as 'own expenses'. He further submits that if for any of the reasons some change is to be made in the order of transfer, it is only with the approval of Coordination-Committee, which is a body constituted by State Government for considering the issues relating to transfer. During the course of correcting the order of transfer of Appellant no such proceedings have been taken, but the Respondent No. 1 has modified the order of transfer and held that the Appellant has been transferred because of the administrative exigency.