SHASHANK SINGH Vs. STATE OF CHHATTISGARH

JUDGEMENT

(1.) The challenge in the present writ petition is to the order dated 10.01.2018 passed by the respondent No.1. Vide the impugned order, the respondent No.1 has modified the earlier order of transfer dated 14.08.2017 and has modified the place of posting of the petitioner from the post of Sub- Divisional Officer, Water Resources, Janjgir Canal Branch, Sub-division No.1, Janjgir to the post of Sub-Divisional Officer, Mini Mata Bango Canal, Sub-division No.17, Bilaspur.

(2.) The brief facts relevant for the adjudication of the present case is that on 14.08.2017, a transfer order was issued, whereby the respondent No.5 namely Mr. B.L. Khunte, Assistant Engineer was transferred from Janjgir Canal Branch, Water Resources Sub-division No.1, Janjgir to Mini Mata Bango Canal, Sub-division No.17, Bilaspur and vide the same order, the petitioner, who was posted at the Hasdeo Canal, Water Management Division, Janjgir, transferred to the Janjgir Branch Canal, Water Management, Sub-division No.1, Janjgir.

(3.) The respondent No.5 challenged the order of transfer on various grounds vide WPS No. 6551/2017 (D.L. Khunte v. State of Chhattisgarh & Ors.). The said writ petition got disposed of on 29.11.2017, wherein this Court, while disposing the writ petition, held as under: