Madhya Pradesh High Court
Vikas Awasthi vs The State Of Madhya Pradesh on 22 July, 2019
1 WP-13601-2019
The High Court Of Madhya Pradesh
WP-13601-2019
(VIKAS AWASTHI Vs THE STATE OF MADHYA PRADESH)
1
Jabalpur, Dated : 22-07-2019
Shri Kapil Duggal, learned counsel for the petitioner.
Shri Utkarsh Agrawal, learned Panel Lawyer for the respondents/State.
Petitioner has filed the present petition challenging the impugned transfer order dated 05.07.2019.
Learned counsel for the petitioner submits that presently the petitioner is working as Additional Director and he has been transferred to Shahdol as Joint Commissioner, Shahdol Division and his status is lowered.
Counsel for the petitioner submits that as per the set up Additional Director is a senior post than Joint Commissioner.
Looking to the aforesaid submission, writ petition is disposed of with a direction to the respondents to decide the representation of the petitioner within 30 days by speaking and reasoned order. Meanwhile, petitioner shall be allowed to work as Additional Director, Bhopal.
CC as per rules.
(VISHAL DHAGAT) JUDGE DevS Digitally signed by DEVESH K SHRIVASTAVA Date: 27/07/2019 11:38:26