SURENDRA SINGH GAUR Vs. STATE OF M P

JUDGEMENT

(1.) This appeal is directed against the judgement of the Madhya Pradesh Administrative Tribunal, Bhopal Bench at Bhopal, M.P. in Transfer Application No. 333 of 1988 dated 7.5.1996.

(2.) Brief facts which are necessary to dispose of this appeal are as under :

(3.) The appellant was appointed on 18.10.1967 vide Order No. 6857/8432/ 14-1 on the post of Assistant Agriculture Engineer in the department of Agriculture in the State of Madhya Pradesh. He on his own volition on 2.7.1975 requested to be transferred and absorbed in the department of Irrigation. The appellant made the request for transfer because there were limited chances of promotion in the department of Agriculture and there were greater opportunities of promotion in the Irrigation department.