SANJAY THAKUR Vs. URBAN ADMINISTRATION

JUDGEMENT

(1.) The petitioner has filed the present petition challenging the order dated 05/07/2019, by which, he has been transferred from Municipal Council, Dhar to Municipal Council, Raisen, which is about 315 km away from the present place of posting.

(2.) The said transfer order has been challenged by the petitioner on the ground that the petitioner is a class III employee. He cannot be transferred at such a distance. He further submits that the impugned transfer order has been issued by the Additional Commissioner, who is not competent Authority to pass the impugned transfer order. In such circumstances, he prays that the impugned order be set aside. To bolster his submissions, he has placed reliance upon the order dated 28/08/2018 passed in W.P. no. 8438/2018 ( Arvind Dod Vs. State of M.P and others). For the said of reference, relevant paras are reproduced hereunder :