- (1.)THIS is an application for taking document on record. The application is ordered as prayed for. The petitioner, working as Senior Secretary in Krishi upaj Mandi Samiti, Raigarh, by order dated 30th July, 2007 (Annexure P/1), was transferred to Krishi Upaj Mandi Samiti, amandulla, District Janjgir Champa, on administrative grounds. In his place, the respondent No. 3 was transferred from Amandulla, by the same order.
(2.)LEARNED counsel contends that, being aggrieved by the order dated 30. 07. 2007, the petitioner approached this Court challenging the validity of the impugned order mainly on two grounds. Firstly, the petitioner has suffered on account of several transfers made frequently, secondly, it is malafide exercise of power as the impugned transfer order was passed in order to accommodate respondent No. 3.
(3.)FIRST contention of the petitioner derives support from the facts that the petitioner was posted at Krishi Upaj mandi Samiti, Bhatapara from where he was transferred to jagdalpur. He joined at Jagdalpur on 09. 06. 2002. After serving one year at Jagdalpur Mandi Samiti, the petitioner was transferred to Raigarh vide order dated 25. 06. 2007. Again, vide order dated in 30th July, 2007 (Annexure P/1), the petitioner was transferred to Krishi Upaj Mandi Samiti, amandulla, District Janjgir Champa, on administrative grounds.
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