Binod Kushwaha vs State Of Chhattisgarh
2022 Latest Caselaw 490 Chatt

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                                                                           NAFR
              HIGH COURT OF CHHATTISGARH, BILASPUR
                               WPS No. 477 of 2022

Binod Kushwaha, S/o Shri Shiv Charan Kushwaha, aged about 40 years,
presently working as Lecturer at Govt. High School, Potacabin Kerlapal,
Block-Sukma, District- Sukma (Chhattisgarh)
                                                                  ---- Petitioner
                                       Versus
1.    State      of    Chhattisgarh,   through   Secretary,   School   Education
      Department, Mahanadi Bhawan, Atal Nagar, Nawa Raipur, District
      Raipur (Chhattisgarh)
2.    District Education Officer, Sukma, District Sukma (Chhattisgarh)
3.    Block Education Officer, Sukma, District Sukma (Chhattisgarh)
                                                               ---- Respondents

For Petitioner : Mr. Somkant Verma, Advocate For Respondents-State : Mrs. Sunita Jain, Government Advocate

Hon'ble Shri Justice Sanjay K. Agrawal Order On Board (through Video Conferencing) 27.01.2022

1. Heard on admission.

2. 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.

3. 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 reported in 2015 (4) CGLJ 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 complied

with unless it is 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.

SdSd/-/-

(Sanjay K. Agrawal) Judge [email protected]