Madhya Pradesh High Court
Yashwant Rathore vs The State Of Madhya Pradesh on 23 June, 2021
Author: Prakash Shrivastava
Bench: Prakash Shrivastava
1 WP-7226-2021
The High Court Of Madhya Pradesh
WP-7226-2021
(YASHWANT RATHORE Vs THE STATE OF MADHYA PRADESH AND OTHERS)
Jabalpur, Dated : 23-06-2021
Heard through Video Conferencing.
Shri Praveen Dubey, learned counsel for the petitioner.
Shri Pradeep Singh, learned Govt. Advocate for respondents no.1 to 3.
Shri Vipin Yadav, learned counsel for the respondent no.4. Heard.
By this petition, the petitioner has challenged the transfer order dated 15.3.2021 whereby he has been transferred from Seonimalwa, District Hoshangabad to Shadhora, District Ashoknagar.
Learned counsel for the petitioner has fairly stated before this Court that after filing of the present petition on account of unavoidable circumstances the petitioner has carried out the order of transfer and joined at the transferred place.
Counsel for the respondent no.4 has submitted that the respondent no.4 has also complied with the order of transfer and has joined at the place of the petitioner.
The submission of counsel for the petitioner is that though the order of transfer has been complied with, but the grievance of the petitioner still survives because he has been subjected to frequent transfers and the transfer is at the instance of the local M.L.A. He has pointed out that the petitioner's representations dated 17.3.2021 and 19.3.2021, annexure P/11, against the impugned transfer order are already pending before the respondent no.1. Therefore, a direction be issued to decide the same and consider the petitioner's grievance.
Learned counsel for the State and learned counsel for the respondent no.4 have no objection to the same.
Hence, without adverting to the merits of the matter, the writ petition is Signature Not Verified SAN disposed of by directing the respondent no.1 to decide the petitioner's Digitally signed by HEMANT SARAF Date: 2021.06.23 16:47:44 IST 2 WP-7226-2021 pending representations dated 17.3.2021 and 19.3.2021 as expeditiously as possible preferably within a period of four weeks from the date of receipt of certified copy of this order.
(PRAKASH SHRIVASTAVA) JUDGE HS Signature Not Verified SAN Digitally signed by HEMANT SARAF Date: 2021.06.23 16:47:44 IST