Madhya Pradesh High Court
Amar Singh Thakur vs Mp State Agriculture Marketing Board on 2 September, 2014
1 W.P. No. 12975/2014 2.9.2014 Shri Atulanand Awasthy, learned counsel for the petitioner.
The petition is directed against the order dated 11.8.2014; whereby, petitioner, Accountant, Krishi Upaj Mandi has been transferred from Krishi Upaj Mandi Samiti, Damoh to Krishi Upaj Mandi Samiti, Khurai on administrative ground.
Instead of pressing this petition, learned counsel for the petitioner prays that petitioner may be granted leave to represent against the transfer before competent authority.
Leave granted.
In case a representation is filed within a period of 15 days from today, the competent authority is directed to dwell upon the same objectively and pass a suitable order thereon.
It is made clear that this Court has not expressed any opinion on merit.
The petition is disposed of in above terms.
C.c. as per rules.
(SANJAY YADAV) JUDGE Vivek Tripathi