AI Structured Summary
Not yet generated for this judgment
Judgment
Learned counsel for the petitioner submits that the impugned transfer order dated 01.10.2026, whereby the petitioner has been transferred from Dhamtari to Bijapur on administrative grounds, is arbitrary and contrary to Clauses 1.3, 1.10 and 3.13 of the Transfer Policy. It is further submitted that the petitioner is suffering from various serious ailments, including chronic kidney disease, hypertension and diabetes, and is undergoing regular medical treatment at MMI Narayana Hospital. Learned counsel further submits that the petitioner has already submitted a representation before the competent Committee and, therefore, prays that the writ petition may be disposed of with a direction to the Committee to decide the same in accordance with law.
Learned State counsel submits that, if the representation submitted by the petitioner is still pending consideration, the same shall be decided within a stipulated period in accordance with the Transfer Policy, 2025.
Heard learned counsel for the parties and perused the records.
Having considered the submissions made by learned counsel for the parties, without expressing any opinion on the merits of the case, the writ petition is disposed of with a direction to the competent Committee to consider and decide the petitioner's pending representation (Annexure P-6), in accordance with the applicable Transfer Policy, 2025, by a reasoned and speaking order, within a period of 25 days from the date of receipt of a copy of this order.
Accordingly, the writ petition stands disposed of.