Madhya Pradesh High Court
Smt Meenakshi Patidar vs The State Of Madhya Pradesh on 11 March, 2019
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HIGH COURT OF MADHYA PRADESH : BENCH AT INDORE
WP No.4749/2019
INDORE dt. 11-03-2019
Mr Rahul Sethi, learned counsel for the petitioner.
The petitioner before this court has filed this present
petition being aggrieved by the transfer order dated 01-03-2019.
Learned counsel for the petitioner has argued before this
court that a person who is simply a Head Clerk has been posted
in the place of the petitioner, who is working as Chief Municipal
Officer, Municipal Council, Betma, District Indore. The transfer
order also reveals that a person who is Head Clerk is being
posted in place of the petitioner. It is also been pointed out that
the petitioner has not completed three years tenure at the present
place of posting.
In light of the aforesaid, the operation of the impugned
order dated 01-03-2019 is stayed to the extent it relates to the
petitioner as well as the respondent No.3, till the next date of
hearing.
Issue notice to the respondents, on payment of PF within four weeks .
List the matter on 29-04-2019. Certified copy as per rules.
(S.C. SHARMA) JUDGE Rashmi Digitally signed by Rashmi Prasahant Date: 2019.03.12 15:15:34 +05'30' 2