Chhattisgarh HC Quashes Revenue Assistant’s Transfer To Another Division Under 2025 Transfer Policy

The petitioner, an Assistant Grade-2 in the Revenue Department, was transferred from Tahsil Office, Tilda, District Raipur, to the Collector’s Office, District Sarangarh-Bilaigarh, by order dated 30 June 2025.

He challenged the transfer as contrary to the 2025 Transfer Policy, contending that his post was in the divisional cadre and that he could be transferred only within that division.

He also challenged the rejection of his representation by order dated 24 September 2026 as cryptic and non-speaking.

The State submitted that the petitioner could make a fresh representation, which would be decided by a speaking order.

The Court applied Clause 3.14 of the State’s Transfer Policy dated 5 June 2025, which provides that transfers of district-cadre employees are to be within the district and transfers of divisional-cadre employees are to be within the division.

Although the petitioner also relied on Clause 1.2, the Court’s stated basis for its decision was Clause 3.14.

The Court accepted that the petitioner’s Assistant Grade-2 post was a divisional-cadre post and noted that his transfer moved him from one division to another.

Since Clause 3.14 confined transfers of divisional-cadre employees to transfers within the division, the inter-division transfer was inconsistent with the policy. The Court also observed that the transfer could affect the petitioner’s seniority and promotional prospects.

On that basis, it found the transfer unsustainable.

The Court quashed both the order dated 24 September 2026 rejecting the petitioner’s representation and the transfer order dated 30 June 2025, insofar as they related to the petitioner.