Madhya Pradesh High Court
Satish Kumar Soni vs The State Of Madhya Pradesh Judgement ... on 29 January, 2014
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W.P. No.16219/2013
29/1/2014 :
Shri S. K. Singh, learned counsel for the
petitioner.
Shri Rahul Jain, learned Dy. Advocate General
for the respondents.
Petitioner is working as Assistant Grade III in the Water Resources Department and vide order dated 29.8.2013 petitioner has been transferred from the Work Shop Store to Rockfill Bandh Sambhag Deoland in the same Division and the District. Challenge to order is made mainly on the ground that it has been done by respondent No.5 only to deprive the petitioner of the additional charge of the work shop available with him.
Having heard learned counsel for the parties it is seen that the order of transfer was passed on 29.8.2013 shifting of the petitioner from one office to another in the same Division and District and considering all these facts, for the present, it is thought appropriate to direct respondent No.3 to look into the grievance of the petitioner.
Accordingly, it is directed that in the matter of transfer and posting of the petitioner by the impugned order, in case petitioner has any grievance still subsisting, he may submit a detailed -:2:- representation to respondent No.3 and the respondent No.3 shall decide it in accordance to law by a speaking order within a period of one month of its presentation.
With the aforesaid liberty to the petitioner, this petition stands disposed of.
c.c. as per rules.
( Rajendra Menon) Judge mrs.mishra
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