Madhya Pradesh High Court
Mohammed Sharif vs Panchayat And Gram Swaraj Department on 1 September, 2017
WP-5536-2017
(MOHAMMED SHARIF Vs PANCHAYAT AND GRAM SWARAJ DEPARTMENT)
01-09-2017
Parties through their counsel.
Petitioner before this Court has filed this present petition
being aggrieved by order dated 20.07.2017 by which the
petitioner has been transferred.
The petitioner's contention is that he has been transferred
after few months of his earlier transfer and by the order
dated 08.09.2016, he was subjected to transfer and he
has complied with the order dated 08.09.2016 and now,
before completion of a year period, the petitioner has
been transferred.
Keeping in view the aforesaid, the operation of the
impugned order dated 20.07.2017 is stayed till the next
date of hearing.
Issue notice to the respondents on payment of P.F. within
a week.
List the matter 03.10.2017. C.C. as per rules.
(S.C.SHARMA) JUDGE