Madhya Pradesh High Court
Ajay Kumar Barbade vs The State Of Madhya Pradesh on 20 September, 2012
ajay kumar vs. state
W.P. No.15549/2012
20/09/12
Shri Praveen Mishra, learned counsel for the petitioner.
Shri Rajesh Tiwari, learned Govt. Adv. for the respondents.
Petitioner is working as a Constable and by the impugned order dated 17.7.2012 petitioner has been transferred from District Betul to District Harda.
Challenge to the order of transfer is made mainly on the grounds of personal inconvenience of the petitioner and various other grounds. Similar petitions transferring Head Constables from District Betul have been considered by this Court in W.P. No.12390/2012 and vide order dated 16.8.2012, this Court had refused to interfere into the matter on merits, however, liberty was granted to the petitioner to represent and a direction was issued to permit the petitioner to work at the present place till the representation is decided.
Keeping in view the order passed under similar circumstances in W.P. No.12390/2012, for the present I see no reason to interfere into the matter. Instead it is directed that on the petitioner's filing certified copy of this order before the competent authority, the competent authority shall consider and decide the representation of the petitioner within a period of four weeks from the date of receipt of certified copy of this order. Till then petitioner shall be permitted to work at his present place of posting.
Petition stands disposed of with the aforesaid. c.c. as per rules.
(Rajendra Menon) Judge mrs.mishra