Madhya Pradesh High Court
Dr. Vibha Doorwar vs The State Of Madhya Pradesh on 13 November, 2017
1 W.P. No. 6664/2017
(Dr. Vibha Doorwar Vs. State of M.P. and ors.)
Gwalior 13.11.2017
Shri D.P. Singh, learned counsel for petitioner.
Ms. Sangeeta Pachouri, learned Govt. Advocate for
respondents/State.
With consent, heard finally.
This is second visit of the petitioner. Earlier the petitioner who was working as Assistant Professor has been transferred from Government MLB College, Gwalior to Government College Mohna on her personal expenses. A direction has been given by this Court vide order dated 11.08.2017 passed in W.P. No. 5117/2017 whereby the respondents directed to consider the representation of the petitioner as per law. Now the petitioner is aggrieved by allegedly ante dated order dated 16.07.2017 in which correction of earlier order has been made instead of 'personal expenses', it has been referred as 'administrative ground' for transfer. Both the orders are same dated i.e. 16.07.2017 with same dispatch number. He submits that the representation submitted in earlier petition is still pending consideration. He seeks early consideration of her representation.
Learned counsel for the respondents/State opposed the prayer made by the petitioner and submits that if any representation is pending, then same shall be considered as per law without being influenced by the order dated 16.07.2017 which refers the transfer on administrative ground.
Considering the submission advanced by the parties, the petitioner is directed to submit certified copy of this order within seven days from today to the respondents, so that the respondents may consider the case and decide the same in 2 W.P. No. 6664/2017 (Dr. Vibha Doorwar Vs. State of M.P. and ors.) accordance with law.
Till the representation is decided, effect and operation of the impugned order so far as relates to the petitioner shall remain stayed and petitioner is allowed to work at her present place of posting.
Certified copy as per rules.
Petition stands disposed of.
(Anand Pathak)
LJ* Judge
LOKEN Digitally signed by LOKENDRA JAIN DN: c=IN, o=HIGH COURT OF M.P. BENCH GWALIOR, ou=STENO, DRA postalCode=474011, st=Madhya Pradesh, 2.5.4.20=db3c9d6949274275ca4f a5169a71322cb41a1948e706e7b JAIN 7a3aca4d7f52c2061, cn=LOKENDRA JAIN Date: 2017.11.14 18:36:08 +05'30'