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Judgment
By the present writ petition, the petitioner seeks quashment of the impugned transfer order dated 24.10.2026 (Annexure P/1), whereby the petitioner has been transferred from District Raipur to District Bijapur.
Learned counsel for the petitioner submits that the petitioner is presently working as a Food Inspector in the Food, Civil Supplies and Consumer Protection Department at Raipur. He submits that the petitioner has been transferred to District Bijapur vide impugned order dated 24.10.2026 (Annexure P/1), despite having already served for nearly seven years in scheduled areas. He further submits that the petitioner's aged father is suffering from a chronic kidney ailment and requires regular treatment, care and assistance at super-speciality hospitals. The petitioner is primarily responsible for looking after his ailing father, and due to his posting away from his family, it has become extremely difficult for him to discharge both his official duties and family responsibilities. During the course of hearing, learned counsel submits that the petitioner has submitted a representation before the concerned authority today itself. He, therefore, prays that the respondent authorities be directed to consider and decide the petitioner's representation seeking cancellation of the impugned transfer order and his posting at a place nearer to his residence, within a stipulated period.
Learned State counsel submits that if the representation of the petitioner is pending consideration before the respondent authority, the same shall be considered and decided, in accordance with law, within the stipulated period.
I have heard learned counsel for the parties and perused the material available on record.
Considering the limited prayer made by learned counsel for the petitioner and taking into account the submissions made by learned State counsel, this writ petition is disposed of with a direction to respondent No. 2/Director, Directorate of Food, Civil Supplies and Consumer Protection, Raipur, to consider and decide the representation of the petitioner, if already submitted before him, strictly in accordance with law, keeping in view the health condition of the petitioner's aged father, preferably within a period of 30 days from the date of receipt of a copy of this order.
With the aforesaid direction, the present writ petition stands disposed of.