Gautam Puri vs State Of Chhattisgarh & Ors.

Challenge in this petition is the order of transfer dated 01-10-2026, whereby the petitioner has been transferred from Khairagarh - Chhuikhadan - Gandai to Kabirdham.

Learned counsel for the petitioner would submit that, as per Clause 8 of the transfer policy dated 05.06.2025, there is in-house remedy for making representation against the transfer order before the transfer committee, who will consider the grievance of the petitioner in accordance with law. Clause 8 of the said transfer policy dated 05.06.2025 is reproduced as below:-

Be that as it may, since in-house remedy has been provided to the employee concerned to raise the grievances before the transfer committee against transfer order, this Court deem it appropriate to direct the petitioner to move fresh representation before the transfer committee along with copy of this order within a week from the date of receipt of copy of this order and the transfer committee, in turn, shall take a decision on the representation, so made by the petitioner, in accordance with law, in an objective manner and pass a reasoned order, on its own merits, within a further period of 15 days. Till then, transfer order dated 01-10-2026 with respect to the petitioner only shall be kept in abeyance.

The petitioner is directed to produce a copy of this order within a week from today to the said transfer committee.

The writ petition, accordingly, stands disposed of with the aforesaid observation and direction.