High CourtsSingle Bench(2019) 08 CHH CK 0227

Dr. Ku. Gautami Bhatpahari vs State Of Chhattisgarh Through The Secretary And Ors

Chhattisgarh High Court · Decided on 30 August 2019

HON’BLE JUDGES
P. Sam Koshy, J
RESULT
Disposed Of
CASE NUMBER
Writ Petition (S) No. 6686 Of 2019

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Judgment

10 paragraphs · 170 words

P. Sam Koshy, J

1.

The challenge in the present writ petition is to the order of transfer dated 21.08.2019 passed by the respondents transferring the petitioner from

Govt. D.B Women P.G. College, Raipur to Govt. Daul Kalyan Singh PG College, Baloda Bazar.

2.

The contention of the petitioner is that the present impugned order of transfer has been passed within a short span of 10 months time, inasmuch as,

the earlier order of transfer against the petitioner was passed on 01.10.2018.

3.

Given the aforesaid facts, let the petitioner make a representation in this regard to the respondent No.1 within a period of 10 day from today and the

respondent No.1 in turn, shall consider and decide the same in accordance with transfer policy at the earliest preferably within a further period of 45

days. Till the representation of the petitioner is decided, the effect and operation of the order dated 21.08.2019 shall remain stayed so far as petitioner

is concerned.

4.

The writ petition accordingly stands disposed of.