P. Sam Koshy, J
1. The present petition has been filed for issuance of a direction to respondent-transferring authority to relieve the petitioner on the grievance that
though the transfer order has been issued by the State Government, till date, the petitioner has not been relieved.
2. The contention of the petitioner is that though the petitioner was transferred vide order dated 19.08.2019, however till date has not been relieved for
joining at the transferred place.
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.
4. Therefore, in these circumstances, this petition is disposed of with a direction that the petitioner shall be relieved forthwith by the controlling
authority in compliance of the transfer order unless the State has not modified, amended or cancelled the said order so far as petitioner is concerned.