Madhya Pradesh High Court
Rajesh Kumar vs Managing Director M.P. State Agro ... on 12 October, 2018
1 WP-24372-2018
The High Court Of Madhya Pradesh
WP-24372-2018
(RAJESH KUMAR Vs MANAGING DIRECTOR M.P. STATE AGRO INDUSTRIES DEVELOPMENT
CORPORATION LIMITED)
1
Indore, Dated : 12-10-2018
Shri M.R. Sheikh, learned counsel for the petitioner.
The present petition under Article 226 of the Constitution is filed
challenging the order dated 05.09.2018 passed by respondent no.1.
transferring the petitioner from Dhar to Badi Distt. Raisen.
It is submitted by learned counsel for the petitioner that petitioner is attaining the age of superannuation after one year and two months, and therefore, the transfer is contrary to the transfer policy.
Having perused the order impugned, this Court is of the considered view that petitioner admittedly having served for more than 10 years at Dhar in the matter of his transfer by the impugned order does not deserve audience.
However, if what petitioner says is correct that only year tenure is left for petitioner's retirement, he is always at liberty to approach the competent authority for indulgence in the matter and change of posting to nearby place.
With the aforesaid observation, the present petition stands disposed of.
(ROHIT ARYA) JUDGE sh Digitally signed by SEHAR HASEEN Date: 2018.10.12 18:48:06 +05'30'