Madhya Pradesh High Court
Ramgir Goswami vs M.P.State Agriculture Marketing Board on 19 December, 2016
1
Writ Appeal No.538/2016
19.12.2016
Shri Rajendra Tiwari, learned counsel for appellant.
Heard on the question of admission as well as on IA
No.6955/2016, an application for stay.
The sole contention of the learned counsel for the
appellant is that the impugned order dated 17.11.2015
(Annexure P/5) by which he has been transferred on
deputation to Krishi Upaj Mandi Samiti, Sanawad by the
Deputy Director, Madhya Pradesh State Agriculture
Marketing Board, Indore Division, Indore (Respondent
No.2), whereas as per Sub-Section (3) of Section 30 of the Madhya Pradesh Krishi Upaj Mandi Samiti Adhiniyam, 1972, only the Managing Director was competent to pass such an order.
On due consideration of the aforesaid, issue notice on admission as well as on IA No.6955/2016, an application for stay, to the respondents on payment of process fee within three working days; returnable within four weeks; failing which, this writ appeal shall stand dismissed without further reference to the Court.
In the meanwhile, till the next date of hearing, the effect and operation of the transfer order dated 17.11.2015 (Annexure P/5) shall remain stayed till the next date of hearing.
Certified copy as per rules.
(P.K. Jaiswal) (Virender Singh)
Judge Judge
rcp