JUDGEMENT
Satish K.Agnihotri, J. -
(1.)THE petitioner, who was working as Block Education Officer at Gharghoda, District Raigarh was transferred vide order dated 3-5-2003 (Annex-ure P-3) to the Government Higher Secondary School, Khamhar, Block Development Dharamjaigarh, District Raigarh.
(2.)THE petitioner has challenged the impugned transfer order dated 1-2-2003 (Annexure P-2) also whereby the respondent No. 4 was transferred from the post of Lecturer, Government Higher Secondary School, Urba, Block Development Tamnar, District Raigarh on his own expenses to the post of In-charge Block Education Officer, Gharghoda, District Raigarh in place of the petitioner.
The petitioner has filed this petition challenging impugned transfer order on the ground that the impugned transfer order dated 3-5-2003 (Annexure P-3) was malafide exercise of power to accommodate the respondent No. 4 at the office of Block Education Officer, Gharghoda, District Raigarh.
(3.)THIS Court, vide interim order dated 26-3-2003 granted relief to the extent that the petitioner would be allowed to continue till the next date of hearing, if the petitioner had already not been relieved. THIS order was neither varied nor modified later on. By virtue of this interim order, the petitioner continued at the old place of posting.
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