Madhya Pradesh High Court
Suryabhan Singh vs The State Of Madhya Pradesh on 12 January, 2016
WP-21009-2015
(SURYABHAN SINGH Vs THE STATE OF MADHYA PRADESH)
12-01-2016
Shri A.M. Trivedi, learned Senior Counsel assisted by Shri V.K.
Shukla, learned counsel for the petitioner.
Shri A.P. Singh, learned Government Advocate for the
respondent/State.
Heard.
The petitioner has filed this petition against the order of transfer dated 21.11.2015. By the aforesaid order, the petitioner has been transferred from the post of Branch Manager Branch Indewar to Branch Manager Branch Papaundh.
Earlier, the petitioner, vide order dated 22.07.2015, was transferred as In-charge Branch Manager, Branch Indewar of District Co-operatvive Central Bank, Shahdol. He joined at Indewar and thereafter within a period of four months. He has again been transferred vide another order dated 21.11.2015. The respondent No.6 has been posted in place of the petitioner and his transfer as In-charge Branch Manager Papandh has been cancelled. The petitioner further alleged that the impugned orders have been passed under colourable exercise of powers without any administrative ground.
It is further submitted that against the respondent No.7, an inquiry is pending in regard to misappropriation of certain amount. The charge-sheet has also been issued against him and a F.I.R. was lodged against the respondent No.7. In spite of that he has been posted in place of the petitioner as In-charge Branch Manager, Branch Indewar.
Looking to the aforesaid facts of the case, this petition is disposed of with a direction that the petitioner shall submit a detailed representation against his order of transfer to the competent authority within a week. The competent authority shall decide the representation of the petitioner within a period of four weeks, thereafter. Up to the decision on the representation of the petitioner, the order of transfer, Annexure P/13, dated 21.11.2015, by which the petitioner has been transferred from Indewar to Papaundh shall be kept in abeyance and the petitioner be permitted to continue as In-charge Branch Manager at Indewar.
No order as to costs.
C.C. as per rules.
(S.K. GANGELE) JUDGE vkt