Indian Kanoon - Search engine for Indian Law

Madhya Pradesh High Court

Bhoorelal vs The State Of Madhya Pradesh Energy ... on 19 December, 2022

Author: Vijay Kumar Shukla

Bench: Vijay Kumar Shukla

                               1

IN THE HIGH COURT OF MADHYA PRADESH
                     AT I N D O R E
                          BEFORE
   HON'BLE SHRI JUSTICE VIJAY KUMAR SHUKLA

            ON THE 19th OF DECEMBER, 2022

            WRIT PETITION No. 29351 of 2022

BETWEEN:-
BHOORELAL S/O DHANJI SHAKYA, AGED ABOUT 31 YEARS,
OCCUPATION: ASSISTANT MANAGER SHIV DHAM COLONY
KURAWAR DISTRICT RAJGARH (MADHYA PRADESH)
                                              .....PETITIONER
(BY SHRI MANISH VIJAYWARGIYA, LEARNED COUNSEL FOR
PETITIONER)

AND
   THE STATE OF MADHYA PRADESH ENERGY DEPARTMENT
1. THROUGH PRINCIPAL SECRETARY VALLABH BHAWAN,
   DISTRICT BHOPAL. (MADHYA PRADESH)
   CHIEF GENERAL MANAGER MADHYA PRADESH MADHYA
2. KSHETRA VIDYUT VITRAN COMPANY LTD NISHTHA
   PARISAR, GOVINDPURA BHOPAL (MADHYA PRADESH)
   GENERAL MANAGER       MADHYA PRADESH     MADHYA
3. KSHETRA VIDYUT VITRAN COMPANY LTD RAJGARH
   (MADHYA PRADESH)
   DEPUTY GENERAL MANAGER M.P.M.K.V.V.C.L. DIVISION
4.
   NARSINGARH, DISTRICT RAJGARH (MADHYA PRADESH)
   ALOK SINGH BAGHEL OCCUPATION: JUNIOR ENGINEER
5. SMO SECTION, ZONE BHOPAL, NISHTHA PARISAR,
   GOVINDPURA BHOPAL (MADHYA PRADESH)
                                           .....RESPONDENTS
(BY SHRI MANISH NAIR, LEARNED COUNSEL FOR THE
RESPONDENTS)
      This petition coming on for admission this day, the court
passed the following:
                           ORDER

2 This petition has been filed by the petitioner under Article 226 of the Constitution of India.

The petitioner is aggrieved by order dated 09.12.2022 passed by the respondent No.2, whereby the petitioner has been transferred from Kurawar DC Circle-Rajgarh to Silwani DC Circle-Raisen (MP). It is submitted that the petitioner has been transferred four times within a period of two years. It is further pleaded that the distance between Kurawar and Silwani is approximately 200 kms and the petitioner's wife is pregnant and she has severe complications in the pregnancy. The petitioner has already submitted a representation before the respondent No.2.

After hearing learned counsel for the petitioner, I deem it expedient to dispose of the petition with a direction to the respondent No.2 to consider and decide the representation of the petitioner within a period of four weeks from the date of communication of the order. The petitioner shall be at liberty to file additional representation along with relevant record witihin a period of seven days from today. Till the representation of the petitioner is considered and decided by the respondent No.2, the petitioner shall be allowed to work at the present place of posting.

With the aforesaid direction, the present petition is disposed of. Certified copy as per Rules.

(VIJAY KUMAR SHUKLA) JUDGE Arun/-