Madhya Pradesh High Court
Suresh Kumar Bhandari vs The State Of Madhya Pradesh on 9 September, 2021
Author: Subodh Abhyankar
Bench: Subodh Abhyankar
1
HIGH COURT OF MADHYA PRADESH : BENCH AT INDORE
W. P. No.17145 of 2021
Suresh Kumar Bhandari Vs. State of M.P. & Anr.
Indore, Dated:- 09/09/2021
Shri Harshwardhan Sharma, Counsel for the petitioner.
Shri Amit Raj, Counsel for the respondents/State, on advance
notice.
Heard on the question of admission.
2. This petition has been filed by the petitioner under Article 226 of the Constitution of India against the order dated 06.08.2021 whereby the petitioner has been transferred from Indore to Umaria.
3. It is further submitted that the respondents/competent authority be directed to decide the petitioner's representation and till then the petitioner may be allowed to continue on the present place of posting i.e., Indore.
4. Counsel for the State on the other hand has submitted that the representation of the petitioner shall be decided in accordance with law.
5. Having considered rival submissions, the petition is disposed of with a direction to the petitioner to file a fresh representation along with all relevant documents before the competent authority/respondents within a period of one week from today and if such a representation is filed by the petitioner, the same shall be decided by the competent authority/respondents by a speaking and 2 HIGH COURT OF MADHYA PRADESH : BENCH AT INDORE W. P. No.17145 of 2021 Suresh Kumar Bhandari Vs. State of M.P. & Anr. reasoned order, in accordance with law within a further period of six weeks from the date of receipt of certified copy of this order. Till the representation of the petitioner is decided, he shall be allowed to continue at the present place of posting i.e., Indore.
6. It is made clear that this Court has not reflected upon the merits of the case.
7. With the aforesaid, present petition stands disposed of.
Certified copy as per rules.
(SUBODH ABHYANKAR) JUDGE Pankaj Digitally signed by PANKAJ PANDEY Date: 2021.09.09 18:09:36 +05'30'