P. Sam Koshy, J
1. The grievance of the petitioner is that though the respondents have passed the order on 23.08.2019 whereby the petitioner has been transferred
from Murra, Nawagarh to Maroda, District Durg on her own request and expenses, the respondents have till date not taken any steps for relieving the
petitioner.
2. The contention of the petitioner is that, in the order of transfer itself there has been no reliever being posted at the place where the petitioner was
working and now vide order dated 19.09.2019 (Annexure P/1) the Chief Medical and Health Officer has refused to relieve the petitioner, though the
Block Medical Officer has already relieved the petitioner.
3. The issue regarding implementation of transfer order has been considered by this Court in the case of Ms. Manisha Agrawal Vs. State of
Chhattisgarh and Others, 2015(4) C.G.L.J.182, wherein relying upon several judgments of the Supreme Court, it has been held by this Court that once
the employee has been transferred, it is required to be complied with unless it is modified, varied or cancelled by the State Government itself. There is
no condition made by any of the parties that the order of transfer has since been modified, cancelled or amended, in any manner, so far as petitioner is
concerned.
4. Under the circumstances, the respondents No.1,2 and 4 are directed to ensure that the order of transfer dated 23.08.2019 so far as petitioner is
concerned, is executed at the earliest preferably within a period of 45 days from the date of receipt of copy of this order, unless the transfer order is
modified, amended or cancelled.
5. The writ petition accordingly stands disposed of.
