Madhya Pradesh High Court
Darshan Singh Kushwah vs The State Of Madhya Pradesh on 12 November, 2016
WP-1976-2014
(DARSHAN SINGH KUSHWAH Vs THE STATE OF MADHYA PRADESH)
12-11-2016
Shri D.S. Raghuvanshi, learned counsel for the petitioner.
Shri B.P.S. Chauhan, learned Govt. Advocate for the
respondents/State.
With the consent of parties, matter is heard finally. In this petition, the petitioner has assailed the validity of the order dated 12/03/2014 by which the petitioner was transferred from Gram Panchayat, Dirolipar to Gram Panchayat Gumanpura. I have heard learned counsel for the parties. A Bench of this Court while entertaining the writ petition by ad- interim order dated 03/04/2014 had stayed the operation of the order. By efflux of time, the order of transfer has lost its efficacy. No useful purpose would be served in keeping the writ petition pending.
Accordingly, the impugned order dated 03/04/2014 in so far as it pertains to the petitioner is hereby quashed. Needless to state that the respondents would be at liberty to pass a fresh order in case administrative exigency so arises.
With the aforesaid direction, the petition stands disposed of. Certified copy as per rules.
(SUSHRUT ARVIND (SENIOR ADVOCATE
DHARMADHIKARI) V.K.SAXENA)
JUDGE JUDGE