ARUN KUMAR MEHTA Vs. STATE OF M.P.

JUDGEMENT

(1.) The petitioner is aggrieved by the order dated 29th July, 2020 whereby he has been transferred from Department of Urban Administration and Development, Indore Division to Municipal Corporation, Dewas as Incharge Superintending Engineer.

(2.) The petitioner is working as Executive Engineer and the case of the petitioner is that he is an employee of the Urban Administration Department, therefore, he cannot be sent on deputation to Municipal Corporation, Dewas without his consent.

(3.) The submission of learned counsel for petitioner is that the petitioner has not given his consent, therefore, he cannot be sent on deputation to Municipal Corporation and that he is not an employee of the Municipal Corporation and earlier also he had approached this Court and similar orders of deputation were set aside.