STATE OF MADHYA PRADESH Vs. PRAMOD KUMAR SHUKLA

JUDGEMENT

(1.) Leave granted.

(2.) One single individual, a compounder in an autonomous government Ayurved college went to the High Court, complaining about his aborted transfer to another autonomous Ayurved college. The High Court while dismissing his writ petition/appeal made certain blanket prohibitory directions against the State Government. Aggrieved by those directions, the State Government is in appeal before this Court.

(3.) One Pramod Kumar Shukla worked as a compounder in an autonomous government Ayurved college in Ujjain. He made a representation to the Government for his transfer to the autonomous Ayurved College, Rewa. His representation was allowed and he was transferred to the college where he desired to go but two months later his transfer order was cancelled and he was sent back to the Ujjain College for the reason that employees of autonomous government Ayurved Colleges were not under government control and the government had no authority or power to transfer them from one autonomous college to another autonomous college.