LAWS(CHH)-2019-1-106

M B P VISHWAKARMA Vs. STATE OF CHHATTISGARH

Decided On January 14, 2019
M B P Vishwakarma Appellant
V/S
STATE OF CHHATTISGARH Respondents

JUDGEMENT

(1.) Present is the second round of litigation.

(2.) The earlier round of litigation was WPS No. 7237/2018.

(3.) The order involved in the case is the order of transfer dated 06/10/2018 whereby the petitioner has been transferred from Veterinary Hospital Ambagarh Chowki, District Rajnandgaon to Veterinary Hospital, Tongpal, District Sukma.