SANGEETA YADAV Vs. STATE OF CHHATTISGARH

JUDGEMENT

(1.) Heard.

(2.) This is the second round of litigation. In the earlier round of litigation in WPS No. 6915 of 2019 the challenge was made to the transfer order dated 21. 08. 2019 whereby the petitioner was transferred from the post of Supervisor of Integrated Child Development Project, District Bilaspur to Lundra, Ambikapur. This Court in WPS No. 6915 of 2019 has passed the following order:-

(3.) Learned counsel for the petitioner would submit that pursuant to the order passed by this Court on 05. 09. 2019, the petitioner suffered an attack of epilepsy and it has caused injury to the spine. He referred to the various documents including the M. R. I. scan dated 03. 10. 2019 and would submit that presently the petitioner is taking her treatment at Appolo Bilaspur, however, while deciding the representation of the petitioner, the said aspect is not been considered and in mechanical way the order is passed.