Maheshwar Singh vs State Of Chhattisgarh
2021 Latest Caselaw 2594 Chatt

                                  1
                                                       WA No. 301 of 2021


                                                                NAFR

      HIGH COURT OF CHHATTISGARH, BILASPUR

                       WA No. 301 of 2021

 [Arising out of order dated 03.09.2021 passed by the learned Single
                    Judge in WPS No.4651 of 2021]

    Maheshwar Singh S/o Late Chhatrapal Singh Aged About 56
     Years Presently Posted As Medical Officer At Community
     Health Centre Bhatgaon District Surajpur Chhattisgarh R/o B
     - 14, Urja Nagar, Jarthi Colony, Nagar Panchayat Jarhi
     District Surajpur Chhattisgarh.

                                                       ---- Appellant

                               Versus

  1. State Of Chhattisgarh Through The Secretary, Health And
     Family Welfare Department, Mantralaya, Mahanadi Bhawan,
     Naya Raipur, District Raipur Chhattisgarh.

  2. Director Directorate Of Health Services Byron Bazar, Raipur
     Chhattisgarh.

  3. Divisional Joint Director Directorate Of Health Services
     Sarguja Division, Ambikapur Chhattisgarh.

  4. Chief Medical      And     Health   Officer   District   Surajpur
     Chhattisgarh.

  5. Anuj Kumar Rajwade Janpad Member, Area No. 14, Janpad
     Panchayat Bhaiyathan District Surajpur Chhattisgarh.

                                                   ---- Respondents

For Appellant :- Mr. Ishan Verma, Advocate For Respondent-State :- Mr. Arjit Tiwari, PL

Hon'ble Shri Prashant Kumar Mishra, Ag.CJ Hon'ble Smt. Rajani Dubey, J

WA No. 301 of 2021

Judgment On Board

By

Prashant Kumar Mishra, Ag.CJ

28/09/2021

1. Heard.

2. Feeling aggrieved by the order passed by the Divisional

Joint Director, Sarguja Division on 14.7.2021 directing the

appellant (henceforth 'the petitioner') to work at District

Hospital, Surajpur instead of Community Health Center

Bhatgao, the petitioner has preferred the writ petition

wherein the impugned order has been passed.

3. Learned Single Judge has refused to interfere in the matter,

however, petitioner has been allowed liberty to approach the

authorities in the department by making suitable

representation ventilating his grievances, which if made,

shall be looked into by the authorities concerned.

4. Learned counsel for the petitioner submits that if the

petitioner is relieved during pendency of the representation

he may suffer irreparable loss and the entire writ petition will

become infructuous.

5. Considering the submission made by learned counsel for the

petitioner, the writ appeal is disposed of with a direction that

in the event, if the petitioner makes representation before

WA No. 301 of 2021

the Director, Directorate Health Services, Byron Bazar,

Raipur C.G. within a period of four weeks from today, the

said authority shall consider and decide the representation

in an objective manner, in accordance with law, by a

reasoned order, within a further period of 08 weeks,

however, till the representation is decided, status-quo, as it

exists today, in respect of petitioner's posting shall be

maintained.

                  Sd/-                                   Sd/-
         (Prashant Kumar Mishra)                    (Rajani Dubey)
            Acting Chief Justice                         Judge



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