Goutam Bhaduri, J
1. The challenge in the present writ petition is to the impugned order Annexure P/1 dated 23.08.2019, whereby the services of the petitioner has been
transferred from Primary Health Center, Devpuri, District Raipur to Primary Health Centre Jhargaon, Block Mainpur, District Gariyaband.
2. The contention of the petitioner is that the petitioner is the Secretary of C.G. Pradesh Swasthya Karmchari Sangh and thereby the petitioner falls
within the protected category under the transfer policy of the State Government.
3. Given the said facts, let the petitioner make a detailed representation to the respondents within a period of 10 days from today and the respondents
in turn shall decide the representation within a further period of 45 days from the date of receipt of representation. Meanwhile, there shall be a stay of
the effect and operation of the impugned order, so far as the petitioner is concerned.
4. The authorities concerned are also directed to verify the fact whether the petitioner does fall under the protected category under the transfer policy
of the State Government or not.
5. With the aforesaid observations, the present writ petition stands disposed off.
