P. Sam Koshy, J
1. The challenge in the present writ petition is to the order of transfer dated 23.08.2019 passed by the respondents transferring the petitioner from
Mahasamund to Raipur.
2. The challenge to the transfer order is on the ground that the impugned order reflects the transfer of the petitioner to have been made at the request
of the petitioner.
3. According to counsel for the petitioner, the petitioner has never moved any application nor has requested for any order of transfer, yet the
authorities have shown the order of transfer to have been on its own cost.
4. Given the limited grievance that the petitioner has raised challenging the order of transfer, this Court is of the opinion that subject to verification of
the fact that whether the petitioner has made a request for transfer, the impugned order so far as the petitioner is concerned, shall not be given effect
to. However, on verification if it is found that the petitioner has in fact made a request, then the impugned order would not stand interfered and the
respondents would be at liberty to relieve the petitioner from the present place of posting. Meanwhile, till the verification is done, the effect and
operation of the impugned order, so far as the petitioner is concerned, shall not be given effect to.
5. The present Writ Petition, accordingly stands disposed of.
