Anita Bhagat vs State Of Chhattisgarh
2025 Latest Caselaw 1252 Chatt

Chattisgarh High Court

Anita Bhagat vs State Of Chhattisgarh on 16 January, 2025

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                   HIGH COURT OF CHHATTISGARH AT BILASPUR


                                WPS No. 254 of 2025

                     Anita Bhagat Versus State of Chhattisgarh & Ors.

                                     Order Sheet


        16/01/2025         Mr. Kishore Narayan, counsel for the petitioner.
                           Mr. Suyashdhar Badgaiya, Dy. G.A. for the State.
                           Learned counsel for the petitioner submits that
                      earlier she was transferred on 06.03.2024 from Primary
Digitally signed
by RAGHVENDRA         School    Gondpara,       Karwan,   District-Surajpur   to
JAT
                      Government Higher Secondary School Manjira, Block &
                      District-Surajpur. Thereafter, she was again transferred
                      by the impugned order          dated 31.12.2024 from
                      Government Higher Secondary School Manjira Block
                      and District-Surajpur to Government Higher Secondary
                      School, Hariharpur, Block Pratappur, District-Surajpur.
                      He placed reliance upon the judgment of Hon'ble
                      Supreme Court in T.S.R. Subramanian & Ors. Vs.
                      Union of India & Ors. 2013 (15) SCC 732 in which it
                      has been said the civil servants are not having stability
                      of tenure, particularly in the State Governments where
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            transfers and posting are made frequently, at the whims
            and fancies of the executive head for political and other
            considerations and not in public interest. As such
            considering the aforesaid aspect he is praying that the
            effect     and   operation    of   impugned    order     dated
            31.12.2024 may be quashed on this ground alone,
            however, he is having another grounds also.
                     Considering the facts and circumstances of the
            case, the respondents are directed to file their reply and

further considering the the facts and circumstances of the case purely as an interim measure, the effect and operation of impugned order dated 31.12.2024 is hereby stayed till the next date of hearing.

Respondents are directed to file their reply. List this case on 12.02.2025.

Sd/-

(Amitendra Kishore Prasad) Judge

Raghu Jat