Madhya Pradesh High Court
Manish Pal Singh Rathore vs The State Of Madhya Pradesh on 21 April, 2023
Author: Pranay Verma
Bench: Pranay Verma
1
IN THE HIGH COURT OF MADHYA PRADESH
AT INDORE
WP No. 9384 of 2023
(MANISH PAL SINGH RATHORE Vs THE STATE OF MADHYA PRADESH AND OTHERS)
Dated : 21-04-2023
Shri Arpit Kumar Oswal - Advocate for the petitioner .
Ms. Geetanjali Chaurasia - Government Advocate.
Learned counsel for the petitioner submits that the petitioner is working
as a forest guard. It is a post of District cadre. Thus the petitioner could not
have been transferred out of the district as has been done by the impugned
order. Reliance has been placed by him on the decision of Co-ordinate Bench
of this Court at Principal Seat, Jabalpur in W.P. No.4616 of 2023 decided on
17.03.2023 [Pramod Shrivastava vs. State of M.P. and others].
Considering the aforesaid, issue notice to the respondents on payment of
process fee by RAD within a period of seven working days.
Notices be made returnable within eight weeks. Till next date of hearing, the impugned order dated 17.04.2023 in so far as it relates to the petitioner shall remain stayed and he shall be permitted to continue at his present place of posting.
(PRANAY VERMA) JUDGE jyoti Signature Not Verified Signed by: JYOTI CHOURASIA Signing time: 21-Apr-23 6:16:57 PM