Employee Must Join Transferred Posting While Committee Reconsiders Health-Based Grievance

The petitioner challenged his transfer from Government J. Yoganandam Chhattisgarh College, Raipur, to Rambhajan Rai N.E.S. Government P.G. College, Jashpur, and the consequential relieving order.

In an earlier writ petition, the High Court had directed him to approach the Transfer Policy grievance committee, which rejected his representation. The petitioner contended that the committee had not properly considered his pre-cancerous oral condition.

He offered to join at Jashpur and sought permission to submit a further representation for reconsideration of his health-related grievance. The State raised no objection to that proposal

Whether the petitioner should be permitted to pursue a further representation concerning his transfer, particularly on health grounds, after joining at the transferred place.

Whether the committee should be directed to reconsider and decide that representation within a specified period.

The Court proceeded under the applicable Transfer Policy, 2025, which provides for a committee to consider employees’ transfer-related grievances.

It also acted consistently with its earlier directions in WPS No. 13714 of 2025, under which the petitioner was directed to raise his grievance before that committee.

The Court recorded the petitioner’s willingness to join at Jashpur and to submit a detailed representation, and noted that the State had no objection to the requested course.

Rather than determine the merits of the transfer challenge or the adequacy of the committee’s earlier decision, the Court allowed the grievance to be pursued through the committee under the Transfer Policy, with directions for timely consideration.

The petitioner was directed to join at Jashpur within seven days and permitted to file a detailed representation before the committee within a further ten days. The committee was directed to consider and decide the representation within twenty-five days of receipt.