Madhya Pradesh High Court
Janki Prasad Tiwari vs Irshad Wali on 8 February, 2013
Conc. No : 191 / 2013
Janki Prasad Tiwari Vs. Irshad Wali
08.02.2013.
Shri M.K. Tripathi for the applicant.
Interalia contending that certain directions issued on 6.11.2012, in Writ Petition No. 21474/2011(S), this writ petition is filed.
Applicant was working as a Constable in the Police Department and he was transferred from one Police Station to another. Initially, an interim order was passed in the writ petition staying the transfer order, but subsequently taking note of the stay granted it was found by this Court that now the transfer order has outlived its utility, therefore, the petition was disposed of granting liberty to the non-applicant to pass a fresh order.
It is the grievance of the applicant that inspite of the order of stay granted, he was not posted in the Police Station Morwa, where he was working and he was transferred to Police Lines without any justification, this application is filed for initiating action for contempt.
Keeping in view the aforesaid grievance of the applicant, Superintendent of Police, Singrauli is directed to look into the matter and pass appropriate orders with regard to posting and transfer of the applicant.
With the aforesaid, for the present without initiating any action for contempt, this application stands disposed of.
Certified copy as per rules.
(RAJENDRA MENON) JUDGE Aks/-