Pawan Kumar Korrame Vs State Of Chhattisgarh And Ors

Chhattisgarh High Court 27 Jun 2018 Writ Petition (S) No. 4176 Of 2018 (2018) 06 CHH CK 0178
Bench: Single Bench
Result Published

Judgement Snapshot

Case Number

Writ Petition (S) No. 4176 Of 2018

Hon'ble Bench

Sharad Kumar Gupta, J

Advocates

Somkant Verma, R.K. Gupta

Final Decision

Disposed Of

Judgement Text

Translate:

Sharad Kumar Gupta, J

1. Heard.

2. This petition has been filed by the petitioner for issuance of direction to respondent-transferring authority to relieve him on the grievance that though

the transfer order has been issued by the State Government on 27/03/2018, till date, he has not been relieved.

3. The petitioner is working as M.P.W. (Male) posted at Sub-health Center Khajurpadar, Block Mainpur, District - Gariyaband.

4. The issue regarding implementation of transfer order has been considered by this Court in the matter 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 executed, unless it is modified, varied or cancelled by the State Government itself.

5. The matter in issue is squarely covered by the aforesaid order and also by the recent order passed by this Court on 21.06.2018 in Writ Petition (S)

No. 4085/2018.

6. Therefore, in these circumstances, this petition is disposed off with the direction that the petitioner shall be relieved forthwith by the controlling

authority in compliance of order dated 27/03/2018 passed by the State Government, unless the State has modified, varied or cancelled the impugned

transfer order.

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