Goutam Bhaduri, J
1. Heard.
2. The grievance of the petitioner is that by the impugned order dated 15.10.2019 the petitioner has been transferred from the office of District
Planning and Statistics, Bilaspur to the office of District Planning and Statistics, Gariyaband.
3. It is contended that the wife of the petitioner is working Assistant Professor (Physics) at Government Madan Lal Shukla College, Seepat, District
Bilaspur and the primary projection is made that the petitioner is blessed with twins at the advance age of their matrimonial life on 01.11.2018,
therefore, the petitioner may be transferred to a nearby places which are vacant. It is further contended that the husband & wife are normally placed
in the same or near by place, therefore, the petitioner's transfer to Gariyaband which is far away, may be canceled. Further ground is raised that the
father of the petitioner is suffering and is a serious chronic patient of asthmatic disease, therefore, the transfer of the petitioner may be canceled.
4. Perused the document. The perusal of the document shows that the wife of the petitioner is working as Assistant Professor at Seepat and the
medical documents have also been filed. Considering the totality that the wife of the petitioner is working nearby the petitioner, therefore, it is directed
that the petitioner shall make afresh representation in this regard within a period of 15 days from today before the concerned respondent and the said
respondent in turn shall consider and decide the same in accordance with the transfer policy at the earliest preferably within a further period of 45
days. Till the representation of the petitioner is decided, the transfer of the petitioner shall not be given effect to.
5. With the aforesaid observation, the writ petition stands disposed of.
6. Certified copy today.
