Madhya Pradesh High Court
Dilip Singh Rana vs The State Of Madhya Pradesh Cooperative ... on 22 June, 2015
1 Writ Petition No.3619/2015
(Dilip Singh Rana vs. State of M.P. and others)
22/06/2015
Shri Raghvendra Dixit, Advocate for petitioner.
Shri R.B.S. Tomar, Government Advocate for
respondents/State.
By this writ petition under Article 226 of the Constitution of India petitioner has approached this Court seeking indulgence in the matter of alleged frequent transfer. According to the petitioner, he has been subjected to four transfer orders in a span of two years.
It is submitted that petitioner has filed a detailed representation, Annexure P/4, on 9/6/2015 and the same is pending consideration, therefore, a limited prayer is made for a direction to respondent no.3 to take up the aforesaid representation and decide the same in accordance with law at an early date.
Prayer appears to be innocuous in nature, accordingly writ petition is disposed of with direction to respondent no.3 to consider and decide petitioner's pending representation, if any and if not already decided, within a period of three weeks from the date of submission of certified copy of the order passed today.
It is made clear that this Court has not expressed any opinion on the merits of the case.
(Rohit Arya) Judge Arun*