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CASE NO.: Appeal (civil)  1692 of 2008

PETITIONER: STATE OF CHHATTISGARH & ORS

RESPONDENT: S.J. SHRIVASTAV   

DATE OF JUDGMENT: 29/02/2008

BENCH: A.K.MATHUR & AFTAB ALAM

JUDGMENT: JUDGMENT

O R D E R (Arising out of S.L.P.(C) No.4169 of 2008)

       Issue notice.         Mr. Ravindra Shrivastava, learned senior counsel appearing on behalf of the  respondent-caveator accepts notice.         We have heard learned counsels for the parties.         Leave granted.         This appeal is directed against the judgment and interim order dated  21.11.2007 passed by the High Court of Chhattisgarh at Bilaspur in Writ Appeal  No.255 of 2007 staying the transfer of incumbent from one place to another.   Normally the Courts should not interfere in transfer matters unless there are very  very compelling circumstances.  Therefore, the interim order passed by the High  Court staying the transfer of the respondent was not correct.                                           ...2/-

                        -2-

       In the facts and circumstances of the case, we set aside the interim order  dated 21.11.2007 passed by the High Court and direct that the Writ Appeal itself  be heard and disposed of expeditiously as far as possible within three months.         This appeal is accordingly, disposed of.