Madhya Pradesh High Court
Ravindra Bhargava vs The State Of Madhya Pradesh on 23 July, 2015
WP-11002-2015
(RAVINDRA BHARGAVA Vs THE STATE OF MADHYA PRADESH)
23-07-2015
Mr. Amit Nagpal, learned counsel for the
petitioner.
Mr. Puneet Shroti, learned Panel Lawyer for the
respondents.
With consent of the parties, the matter is heard finally.
In this writ petition, the petitioner inter- alia has assailed the validity of the order dated 15.6.2015 by which the petitioner has been transferred from Hoshangabad to Khichlipur, Distt. Rajgarh.
Learned counsel for the petitioner submits the petitioner who is posted as Training Officer, Stenography (Hindi) at Government Industrial Training Institute, Hoshangabad, by the impugned order dated 15.6.2015, has been transferred to Khichlipur, Distt. Rajgarh, at his own expense. It is further submitted that the petitioner has never opted for his transfer at his own request and therefore, he cannot be subjected to transfer. It is also submitted that in case the petitioner is required to carry out the order of transfer, the entire family would be uprooted and the studies of the children would be adversely affected. It is further submitted that with regard to his grievance the petitioner has submitted a representation contained in Annexure P/3 to respondent No.2 namely the Director, Skill Development Department, Narmada Road, Jabalpur, and the writ petition be disposed of with a direction to the aforesaid authority to consider and decide the said representation expeditiously.
On the other hand, learned Government Advocate submits that the representation submitted by the petitioner shall be dealt with in accordance with law.
In view of aforesaid submission and as agreed to by learned counsel for the parties, the writ petition is disposed of with a direction to the respondent No.2 namely the Director, Skill Development Department, Narmada Road, Jabalpur, to consider and decide the representation dated 22.6.2015 (Annex.P/3) submitted by the petitioner expeditiously, preferably, within a period of four weeks from the date of receipt of certified copy of the order passed today, by a speaking order. Taking into account the fact that the petitioner did not make any request for his transfer at his own expense, it is therefore, directed that till the representation is decided, he shall be allowed to continue at his present place of posting i.e. at Government Industrial Training Institute, Hoshangabad. It is made clear that this Court has not expressed any opinion on the merits of the case. C.C. as per rules.
(ALOK ARADHE) JUDGE