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Madhya Pradesh High Court

Kamlu Prajapati vs The State Of Madhya Pradesh on 29 January, 2020

Author: Prakash Shrivastava

Bench: Prakash Shrivastava

                                                         1                                WP-2359-2020
                             The High Court Of Madhya Pradesh
                                        WP-2359-2020
                                  (KAMLU PRAJAPATI Vs THE STATE OF MADHYA PRADESH AND OTHERS)

                     1
                     Jabalpur, Dated : 29-01-2020
                            Shri Manoj Mishra, learned counsel for the petitioner.
                            Shri Madhur Shukla, learned Government Advocate for the
                    respondent-State.

Heard.

By this writ petition the petitioner has challenged the transfer order dated 05/12/2019,whereby he has been transferred from Gram Panchayat Bhawanipura to Gram Panchayat, Bilahri.

Learned counsel appearing for the petitioner submits that the impugned order of transfer has been passed on the basis of the circular dated 22/11/2019 but the said circular itself was stayed by subsequent order dated 02/12/2019 (Annexure-P-2). He further submits that in view of above the impugned transfer order itself was stayed by the CEO by order dated 10/12/2019 (Annexure-P-5) yet the respondents are trying to relieve the petitioner.

Learned counsel for the respondent has pointed out that the petitioner's representation dated 20/01/2020 in this regard is already pending for consideration before the respondent no.5 and there is no objection in deciding the same within a time bound period.

Hence, the present writ petition is disposed of by directing the respondent no.5 to take an appropriate decision in accordance with law on the petitioner's pending representation as expeditiously as possible, preferably within a period of two weeks from the date of receipt of certified copy of this order. Petitioner is directed to submit certified copy of this order before the respondent no.5 within a period of one week from today. The petitioner will not be relieved from the present place of posting till the petitioner's representation is decided.

2 WP-2359-2020 Certified copy as per rules.

(PRAKASH SHRIVASTAVA) JUDGE S /-