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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 Surguja.
Learned counsel appearing for the petitioner submits that the petitioner was initially appointed as Food Inspector in the year 2014 and, during his service, has already rendered almost 10 years of service in scheduled areas. He further submits that vide impugned transfer order dated 24.10.2026 (Annexure P/1), the petitioner has been transferred to District Surguja, which is a remote scheduled area. It is contended that the petitioner's wife is also a government employee, who is presently working as a Dental Surgeon at Raipur, has recently delivered a child who requires regular medical care. He also submits that the transfer of the petitioner is contrary to the provisions of the Transfer Policy, 2025 of the State Government, which provides that, as far as possible, husband and wife should be posted at the same place. He, therefore, submits that the petitioner may be permitted to submit a fresh representation before the Committee constituted under Clause 8 of the Transfer Policy of the State Government, raising all his grievances, and the Committee may be directed to consider and decide the same in accordance with law and the applicable policy.
Learned State counsel submits that if the petitioner files a fresh representation before the competent Committee, the same shall be considered and decided, in accordance with law and the Transfer Policy, 2025, 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 submission made by learned State counsel, this writ petition is disposed of with a direction to the petitioner to submit a fresh representation before the competent Committee. In the event of filing of such representation, the said Committee is directed to consider and decide the same, strictly in accordance with law and the Transfer Policy, 2025, preferably within a period of 25 days from the date of its submission.
With the aforesaid direction and liberty, the present writ petition stands disposed of.