SATYA PRAKASH TRIPATHI Vs. STATE OF CHHATTISGARH

JUDGEMENT

(1.) Heard.

(2.) This is the second round of litigation. Earlier in the first round of litigation in WPS No. 6794 of 2019 the challenge was made to the transfer order dated 13. 08. 2019 whereby the petitioner was transferred from the office of Chief Executive Officer, Janpad Panchayat, Sitapur, District Surguja to the Office of The Collector, Jashpur. This Court in WPS No. 6794 of 2019 has passed the following order:-

(3.) Learned counsel for the petitioner would submit that pursuant to the order passed in WPS No. 6794 of 2019 the petitioner had filed the representation vide Annexure P-11, wherein the entire grievance was projected and slated that if the transfer of the petitioner is made out of the district Surguja it would hamper his seniority as the post wherein the petitioner was appointed is a district cadre post, however, while deciding the same nothing has been discussed, no reasons have been attributed and the same is rejected without assigning any reason, therefore, it is submitted that the rejection order of representation Annexure P-1 may be set aside.