Ku. Anita Dhale vs State Of Chhattisgarh
2021 Latest Caselaw 3638 Chatt

                  HIGH COURT OF CHHATTISGARH, BILASPUR
                              WPS No. 6824 of 2021
     Ku. Anita Dhale D/o Shri Lilu Ram Aged About 26 Years Presently
      Working As Junior Engineer, C.S.P.D.C.L. Akaltara (Town), District
      Janjgir Champa Chhattisgarh.

                                                               ---- Petitioner
                                     Versus
1.    State Of Chhattisgarh Through Managing Director, Chhattisgarh State
      Power Distribution Company Limited, Gudiyari Raipur, District Raipur
      Chhattisgarh

2.    Executive    Enginer,    (Communication/maintenance),      C.S.P.D.C.L.
      Akaltara (Town), District Janjgir Champa, Chhattisgarh

3.    Assistant    Engineer    (Communication/maintenance),      C.S.P.D.C.L.
      Akaltara (Town) District Janjgir Champa, Chhattisgarh

                                                         ----Respondents

For Petitioner - Mr. Somkant Verma, Advocate.

For State - Mr. Kunal Das, Panel Lawyer

Hon'ble Shri Justice Sanjay K. Agrawal

Order 10.12.2021

Heard on admission.

1. The petitioner has filed this petition for issuance of a direction to

respondent-transferring authority to relieve her on the grievance that

though the transfer order has been issued by the State Government, till

date, she has not been relieved.

2. 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,1 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

1. 2015(4) C.G.L.J.182 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, varied or cancelled the impugned transfer order.

Sd/-

(Sanjay K. Agrawal) Judge yasmin