Madhya Pradesh High Court
Dalbeer Singh vs The State Of Madhya Pradesh on 6 November, 2015
Writ Petition No.17973/2015
06.11.2015
Shri Shakti Pandey, learned counsel for the
petitioner.
Shri Piyush Dharmadhikari, Government
Advocate of the respondents/State.
The petitioner is aggrieved by the transfer order dated 5.10.2015 Annexure P/1 by which he has been transferred from Middle School, Harra Tola to Primary School, Bulhupani by the respondent No.3. The petitioner submits that he is an Assistant Teacher and his daughter is studying at Pushprajgarh which is nearer to his present place of posting. He has already submitted a representation Annexure P/5 before the Collector, Anuppur and; in the circumstances, the Collector may be directed to consider and take appropriate decision on his representation. He has also placed on record an order dated 29.10.2015 passed in the case of Jagat Singh Dhurve in W.P. No.18457/2015 to demonstrate that the said Jagat Singh Dhurve, who has been transferred in place of the petitioner, has been granted stay till his representation is decided by the Collector.
I have considered the submissions made on behalf of the learned counsel for the parties and keeping in view the order dated 29.10.2015 passed in WP No.18457/2015, this petition is also disposed of by directing the Collector, Anuppur to consider and take appropriate decision on the petitioner's representation Annexure P/5, if possible alongwith the consideration of the representation of the said Jagat Singh Dhurve.
Let appropriate decision as aforesaid be taken within a period of three weeks from today by a speaking order. Till petitioner's representation is decided, the operation of the impugned order dated 5.10.2015 Annexure P/1 so far as it relates to the petitioner shall remain stayed.
The petition stands disposed of.
Certified copy as per rules.
(Shantanu Kemkar) Judge YS/