P. Sam Koshy, J
1. Challenge in the present Writ Petition is to the order of transfer dated 20.08.2019 whereby the petitioner has been transferred from ITI, Bastar to
ITI, Bijapur.
2. The contention of the petitioner is that, right from the appointment the petitioner has been posted at District Bastar and in between for two years i.e.
between 2015 to 2017 he was sent on attachment to Usur, District Bijapur. Now vide the impugned order he has been substantively transferred to
District Bijapur i.e. one core area to another core area. He further submits that the petitioner is ready to work anywhere else on being transferred and
the respondent may consider transferring the petitioner to a different place even if it is another scheduled area. The other ground raised is that, since
the father of the petitioner is in the Police department and is working in the naxalite area, there is always threat to the life of the petitioner. The
petitioner has already faced a threat from the naxalite operated in that area as he was caught by the naxalite on 15.08.2016 when he was posted at
Bijapur and was going to the office for flag hoisting.
3. According to the petitioner, he has already made a representation giving all these facts and circumstances to the respondents which is pending
consideration.
4. Given the aforesaid facts and circumstances of the case, let the respondents consider the claim of the petitioner within a period of 45 days from the
date of receipt of copy of this order.
5. Till an order is passed by the respondents, there shall be stay of the effect and operation of the impugned order so far as petitioner is concerned.
6. The writ petition accordingly stands disposed of.