Madhya Pradesh High Court
Bhagwat P. Verma vs The State Of Madhya Pradesh on 18 September, 2012
Bhagwat P. Verma Vs. State
W.P. No.15589/2012
18-9-2012
Shri Vijay Nayak, learned counsel for the petitioner.
Shri S. K. Singh, learned Government Advocate for
respondents.
Petitioner is working as a MPW in Community Health Center at Village Bamnora, District Chhatarpur and by the impugned order dated 13.7.2012 petitioner has been transferred to Community Health Center, Village Ranital, in the same District of Chhatarpur. Transfer is challenged mainly on the ground that petitioner is proposed to be relieved while he is on medical leave.
The grounds raised by the petitioner challenging the order of transfer which is from one Center to another in the same District are not such on the basis of which judicial review of an administrative order is permissible.
Accordingly, finding no case for interference, petition is disposed of with liberty to take recourse to the departmental remedies available.
Petition stands disposed of with the aforesaid.
(RAJENDRA MENON) JUDGE mrs.Mishra