Shailendra Thakur vs State Of Chhattisgarh & Anr.

Learned counsel for the petitioner submits that the impugned transfer order dated 01.10.2026 (Annexure P/1), whereby the petitioner has been transferred from Sub-Division, Doundi-Lohara, District Balod, to Janpad Panchayat, Premnagar, District Surajpur, a distance of more than 500 kilometres from his present place of posting, has been passed without any administrative exigency and during the mid-academic session. It is further submitted that the petitioner's children are studying in Classes IV and I, respectively, and their education would be adversely affected by the impugned transfer. Learned counsel further submits that the petitioner's wife, Smt. Anita Thakur, is working as an Assistant Teacher (Science Laboratory) at Government Higher Secondary School, Kamkapar, Block Doundi-Lohara, District Balod, and the State Government's transfer policy contemplates posting husband and wife at the same or nearby places. He further prays that the petitioner may be permitted to submit a representation raising his grievance before the committee with a direction to consider and decide the same in accordance with law.

Per contra, learned State counsel opposes the submission of the petitioner and submits that if the petitioner submits a representation before the Committee constituted under Clause 8 of the State Transfer Policy, the same shall be considered and decided in accordance with law within a period of 25 days.

I have heard learned counsel for the parties and perused the material available on record.

Considering the nature of the grievance raised by the petitioner and the submission of the learned State counsel, without expressing any opinion on the merits of the case, the petitioner is directed to submit a representation before the competent Transfer Committee under Clause 8 of the State Transfer Policy within a period of 10 days from today. If such representation is submitted within the aforesaid period, the Transfer Committee shall consider and decide the same by passing a reasoned order, strictly in accordance with law and the applicable Transfer Policy, preferably within a period of 25 days after submission of the representation.

With the aforesaid direction, the present writ petition stands disposed of. Sd/-