Madhya Pradesh High Court
Ravi Kumar Shakya vs The State Of Madhya Pradesh on 8 December, 2014
1
WP 7555/2014
Ravi Kumar Shakya vs. State of MP
08/12/2014
Shri B.D.Jain, Advocate for the petitioner.
Smt. Sangita Pachauri, Dy. Govt. Advocate for the
respondent No.1.
Heard.
The petitioner is aggrieved by transfer order dated 30.9.2014, whereby he is transferred to Tikamgarh. Shri Jain submits that the petitioner was transferred on his own request by order dated 18.7.2013 and joined only on 29.7.2013. Within a short span of time he is again transferred. He submits that his grievance/grounds of own- request transfer are still subsisting. Learned counsel for the petitioner submits that the petitioner has already preferred a representation before respondent No.2, which may be directed to be decided.
Considering the aforesaid, petition is disposed of by directing the petitioner to resubmit the representation dated 1.12.2014 along with copy of this order before the respondent No.2 within ten days from today, failing which the interim protection shall not be available to the petitioner.
In turn, the said respondent is directed to consider and decide the representation sympathetically in 2 WP 7555/2014 Ravi Kumar Shakya vs. State of MP accordance with law. Till the decision of representation, impugned order shall remain stayed.
Petition stands disposed of without expressing any opinion on the merits of th case.
(Sujoy Paul)
(yog) Judge