Ku. Naina Thakkar Vs State Of Chhattisgarh And Ors

Chhattisgarh High Court 18 Sep 2019 Writ Petition (S) No. 7667 Of 2019 (2019) 09 CHH CK 0116
Bench: Single Bench
Result Published

Judgement Snapshot

Case Number

Writ Petition (S) No. 7667 Of 2019

Hon'ble Bench

P. Sam Koshy, J

Advocates

Abhishek Sharma, Jitendra Pali

Final Decision

Disposed Of

Judgement Text

Translate:

P. Sam Koshy, J

1. The challenge in the present Writ Petition is to the order Annexure P/1 dated 12.07.2019 whereby the services of the petitioner has been

transferred from Sub Health Centre, Paragaon Khurd, Block Dongargarh District Rajnandgaon to Sub Health Centre Nawagaon, Block Manpur,

District Rajnandgaon.

2. Without entering into the merits of the case, the counsel for the petitioner wants that the petitioner may be permitted to make a representation to the

respondents raising the objections and grievances on her being transferred and the respondents in turn may decide the same as expeditiously as

possible.

3. Not opposed.

4. Accordingly, the instant Writ Petition stands disposed off with liberty to the petitioner if she so chooses may prefer a detailed representation to the

respondents, which in turn considering the fact that it is a case of transfer, the respondents may decide it as expeditiously as possible preferably within

a period of 30 days from the date of receipt of certified copy of this order.

From The Blog
Legal & Regulatory Challenges: India vs USA
Nov
17
2025

Court News

Legal & Regulatory Challenges: India vs USA
Read More
Supreme Court to Hear Sahara Employees’ Plea for Pending Salaries Amid SEBI Refund Case
Nov
17
2025

Court News

Supreme Court to Hear Sahara Employees’ Plea for Pending Salaries Amid SEBI Refund Case
Read More