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Madhya Pradesh High Court

Baldeo Prasad Soni vs The State Of M.P. on 3 February, 2022

Author: Sushrut Arvind Dharmadhikari

Bench: Sushrut Arvind Dharmadhikari

                                                                          1
                                         IN THE HIGH COURT OF MADHYA PRADESH AT JABALPUR
                                                                   BEFORE
                                            HON'BLE SHRI JUSTICE SUSHRUT ARVIND DHARMADHIKARI
                                                             ON THE 3rd OF FEBRUARY, 2022

                                                        WRIT PETITION No. 17107 of 2019

                                             Between:-
                                             BALDEO PRASAD SONI S/O SHRI PANNALAL ,
                                             AGED ABOUT 55 YEARS, OCCUPATION:
                                             ASSIST. GRADE II OFFICE AT BLOCK
                                             DEVELOPMENT OFFICER CHHAPARA BLOCK
                                             COLONY R/O VILL. PALADONE TAH. CHOURAI
                                             (MADHYA PRADESH)

                                                                                                         .....PETITIONER
                                             (NONE)

                                             AND

                                    1.       THE STATE OF M.P. THR. PRINCIPAL
                                             SECRETARY VALLABH BHAWAN BHOPAL
                                             (MADHYA PRADESH)

                                    2.       COLLECTOR      (TRIBAL        WELFARE
                                             DEPARTMENT)      SEONI DISTT.   SEONI
                                             (MADHYA PRADESH)

                                    3.       ASSISTANT   COMMISSIONER   TRIBAL
                                             WELFARE    DEPARTMENT BLOCK SEONI
                                             (MADHYA PRADESH)

                                                                                                      .....RESPONDENTS
                                             (BY SHRI SIDDHARTH SHARMA, PANEL LAWYER)
                                                           (Heard through Video Conferencing)
                                           This petition coming on for admission this day, the court passed the
                                    following:
                                                                           ORDER

I n this petition, the petitioner has assailed the validity of the order dated 08.08.2019 (Annexure P-1) by which the petitioner, who is Assistant Grade-II, has been transferred from the office of Block Development Officer Chhapara, District Seoni to the office of Principal Government Higher Secondary School Kaundiyamal, Block Chhapara, District Seoni.

A Coordinate bench of this Court while entertaining the writ petition by ad interim order dated 4.9.2019 had stayed the effect and operation of the impugned Signature Not Verified order. By efflux of time, the order of transfer has lost its efficacy. No useful purpose SAN Digitally signed by TRUPTI GUNJAL Date: 2022.02.05 12:07:44 IST 2 would be served in keeping the writ petition pending.

Accordingly, the aforesaid ad-interim order is made absolute and the impugned order dated 08.08.2019 (Annexure P-1), so far as it pertains to the petitioner, is hereby quashed. Needless to state that the respondents would be at liberty to pass a fresh order in case administrative exigency so arises.

The petition stands allowed.

Certified copy as per rules.

(S. A. DHARMADHIKARI) JUDGE TG /-