BUDDHI RAM PRASAD Vs. STATE OF MP

JUDGEMENT

(1.) HEARD tlie learned counsel for the petitioner as well as learned Govt. Advocate representing the contesting respondents. The petitioner who felt aggrieved by an order transferring him from Gwalior to Dabra. had approached the M.P. State Administrative Tribunal, seeking quashing of the same.

(2.) BEFORE the Tribunal, the respondents took a stand that the petitioner was not being sent to Dabra as in view of the order dated 29.10.1999, which superseded the order dated 26.5:2001, the petitioner was required to join on transfer at Shajapur. In the aforesaid circumstances, the Tribunal dismissed the application seeking quashing of the transfer of the petitioner from Gwalior to Dabra, as having been rendered infructuous.

(3.) THE aforesaid apprehension of the petitioner appears to be totally misconceived. Once the order dated 29.10.1999 according to the respondent himself, had the effect of superseding the order dated 26.5.2001, there could be no occasion for implementing the order dated 26.5.2001, more so when the staying of the operation of the order does not amount to quashing of the order under the law.