Madhya Pradesh High Court
Smt. Kaushilya Rai D/O Late Shiv Prasad ... vs The State Of Madhyapradesh on 25 November, 2019
Author: Vijay Kumar Shukla
Bench: Vijay Kumar Shukla
1 WP-24983-2019
The High Court Of Madhya Pradesh
WP-24983-2019
(SMT. KAUSHILYA RAI D/O LATE SHIV PRASAD RAI Vs THE STATE OF MADHYAPRADESH) Jabalpur, Dated : 25-11-2019 Shri Shakti Prakash Pandey, learned counsel for the petitioner.
Shri Ishan Mehta, learned Govt. Advocate for the State. A challenge has been made to the transfer order dated 21-9-2019, whereby the petitioner, who is working on the post of Accountant has been transferred from Government Higher Secondary School, Kaudiya, District Umaria to the Govt. Sajjan Higher Secondary School of Excellence, Umaria on administrative grounds.
Learned counsel for the petitioner has filed communication of the Principal, Govt. Sajjan Higher Secondary School of Excellence, Umaria, dated 02-11-2019, addressed to the District Education Officer, Umaria stating that the post of Accountant in the Govt. Sajjan Higher Secondary School of Excellence, Umaria is not vacant.
Considering the aforesaid, the present writ petition is disposed of with the liberty to the petitioner to file a detailed and comprehensive representation before the District Education Officer, Umaria, along with certified copy of the order passed today and also a copy of the communication, dated 02-11- 2019, written by the Principal, Govt. Sajjan Higher Secondary School of Excellence, Umaria to the District Education Officer, Umaria within a period of two weeks from today. If such a representation is submitted within the aforesaid period, the said authority shall consider and decide the same within a period of four weeks therefrom by passing a speaking order in accordance with law.
It is made clear that this Court has not expressed any opinion on merits of the case.
Till the representation is decided, the petitioner shall be allowed to work at the present place of working - Government Higher Secondary School, Kaudia District Umaria.
2 WP-24983-2019 The writ petition stands disposed of accordingly. C.c. as per rules.
(VIJAY KUMAR SHUKLA) JUDGE ac Digitally signed by AJAY KUMAR CHATURVEDI Date: 2019.11.27 18:54:46 +05'30'