Madhya Pradesh High Court
K.L. Mishra vs The State Of Madhya Pradesh on 8 January, 2015
1 WP No.93/2015
(K.L. Mishra vs. State of M.P. and others)
08/01/2015
Shri D.P. Singh, Advocate for petitioner.
Shri N.S. Kirar, Government Advocate for
respondents/State.
The grievance of the petitioner in this petition under Article 226 of the Constitution of India relates to his transfer from Bhitarvar to Morena on the post of Block Panchayat Officer.
Sheet anchor of the argument is to the effect that though only 8-9 months' period was left for the petitioner to reach the age of superannuation on the date of passing of the impugned transfer order and as on date only six months are left, however, the petitioner is subjected to transfer.
During the course of hearing, it transpired that petitioner has already filed a representation before respondent no.2, Annexure P/4, dated 3/11/2014 and the same is pending consideration. It is considered apposite to direct the petitioner to approach the concerned authority alongwith copy of the order passed today and the detailed representation within fifteen days. If petitioner so approaches, the authority shall decide the representation within one month. Till decision on the 2 WP No.93/2015 (K.L. Mishra vs. State of M.P. and others) petitioner's representation, effect and operation of the impugned order so far as it relates to petitioner shall remain stayed.
With the aforesaid directions, writ petition is hereby disposed of.
(Rohit Arya) Judge Arun*