P. Sam Koshy, J
1. The challenge in the present Writ Petition is to the order Annexure-P/1 whereby the services of the petitioner has been transferred from Pali,
District Korba to Premnagar, District Surajpur (C.G.).
2. The counsel for the petitioner assails the same on a limited ground that, the son of the petitioner who is 1 ½ years of age is suffering from a
decease known as DOWN SYNDROME and is in treatment at the Apollo Hospital, Bilaspur as well as Korba. In the given facts, in case if the
petitioner now shifts his family to Surajpur, he would be finding it difficult to provide continuous medical treatment and therefore for the moment, the
petitioner's case may be reconsider retaining him at his present place of posting.
3. Considering the nature of case, particularly taking the health ground of the son of the petitioner, let the petitioner make a detailed representation
supported with all relevant documents to the respondent No.1 within 10 days from today who in turn shall reconsider the case of the petitioner so far
as his posting is concerned and shall take a decision within a period of 3 months.
4. Meanwhile, the respondents are restrained from giving effect to the impugned order so far as the petitioner is concerned.
5. Accordingly, the writ petition is disposed off.
