Madhya Pradesh High Court
Yogesh Bhudholiya vs The State Of Madhya Pradesh on 23 March, 2022
Author: Anand Pathak
Bench: Anand Pathak
1
IN THE HIGH COURT OF MADHYA PRADESH AT GWALIOR
WP No. 5662 of 2022
(YOGESH BHUDHOLIYA Vs THE STATE OF MADHYA PRADESH AND OTHERS)
Dated : 23-03-2022
Shri D.P.Singh, learned counsel for the petitioner.
Shri Rohit Shrivastava, learned Panel Lawyer for respondents/State on
advance copy.
Heard on admission as well as interim relief. The instant petition is directed against the order dated 28/2/2022 (Annexure P/1); whereby, petitioner working as Forest Guard is being transfer from Circle Gwalior to Kuno Wildlife Sanctuary, Sheopur.
It is the submission of learned counsel for the petitioner that he is Class III employee and his seniority is maintained at District / forest division level and impugned transfer disturbs his seniority because he has been transferred to different district i.e. Sheopur.
Issue notice to the respondents by RAD post on payment of process fee within seven working days, failing which petition shall stand dismissed without further reference to the Court. Notice be made returnable within four weeks.
Till next date of hearing, effect and operation of impugned order dated 28/2/2022 (Annexure P/1) shall be kept in abeyance so far as petitioner is concerned and it is made clear that petitioner be continue to work at his present place of working.
List the matter alongwith W.P.No. 5669/2022. Certified copy as per rules.
(ANAND PATHAK) JUDGE JPS/-
JAI Digitally signed by JAI PRAKASH SOLANKI DN: c=IN, o=HIGH COURT OF MADHYA PRADESH BENCH GWALIOR, ou=HIGH COURT OF MADHYA PRADESH BENCH GWALIOR, postalCode=474001, PRAKASH st=Madhya Pradesh, 2.5.4.20=287738d30aabaeda9b10cecdf179cec865c76 33f4cfb9e38ce14fcbb05b9522a, pseudonym=560BC50AD082B9BE54EE290EC8CB219 3780D8357, SOLANKI serialNumber=8D6BC1C9FCE36623D0BD6B8072A2D 8C01433EBD48AE4F609F108CA8F8DE6B522, cn=JAI PRAKASH SOLANKI Date: 2022.03.24 09:46:17 +05'30'