HOTAM SINGH SUMAN Vs. STATE OF M.P.

JUDGEMENT

(1.) This intra-court appeal filed u/Sec.2(1) of the Madhya Pradesh Uchcha Nyayalaya (Khand Nyayapeeth Ko Appeal) Adhiniyam, 2005, assails the final order dated 15.11.2019 passed in WP.24281/2019 by which the learned Single Judge while exercising writ jurisdiction u/ Art.226 of the Constitution disposed of the petition with direction to the employer to decide the representation repelling the challenge to the transfer order dated 09.11.2019 by which the petitioner who is a semi-skilled worker was transferred from Bhind to Morena.

(2.) Learned counsel for the rival parties are heard on the question of admission.

(3.) This Court while taking cognizance of the present Writ Appeal only on the question raised by the writ appellant that no post is vacant at the transferred place, issued notices on 13.12.2019 and thereafter on 19.12.2019 this Court in the present case, as an interim measure, directed the appellant/petitioner to join at the transferred place subject to final decision.