Prakash Dehari vs State Of Chhattisgarh & Ors.

By the present writ petition, the petitioner is challenging the order dated 26.10.2026 issued by the respondent No.2, whereby the petitioner has been transferred from the post of Forest Range Officer, Machkot, Forest Division Bastar, to the post of Forest Range Officer, Jagdalpur, Forest Division Bastar.

Learned counsel for the petitioner submits that by the impugned transfer order, the petitioner has been transferred to the post of Forest Range Officer, Jagdalpur, Forest Division, Bastar. He submits that the petitioner had joined his present place of posting in the month of March, 2026, but within a short span of eight months, he has been transferred to the post of Forest Range Officer, Jagdalpur, Forest Division, Bastar. He further submits that there is violation of Clause 1.3 of the Transfer Policy of the State Government dated 03.06.2015, which contains provisions relating to minimum tenure at a place of posting and premature transfers.

Per contra, learned counsel for the State opposes the submissions made on behalf of the petitioner and submits that the petitioner's earlier posting order dated 25.02.2026 was merely an order of posting issued upon completion of his training. It is further submitted that the place to which the petitioner has been transferred is situated at a distance of only about 30 k.m. from his present place of posting. Referring to Clause 8 of the Transfer Policy, learned counsel for the State submits that the petitioner has the remedy of submitting a representation before the Transfer Committee and that, in the event such a representation is submitted, the same shall be considered in accordance with law.

I have heard learned counsel for the parties, perused the pleadings and documents.

Having considered the submissions made by learned counsel for the parties, the present writ petition is disposed of with a direction to the petitioner to submit a fresh representation before the Transfer Committee within a period of ten days from today. In the event such a representation is submitted, the Committee shall consider and decide the same, in accordance with law, within a further period of twenty-five days from the date of receipt of copy of this order.