LAWS(MPH)-2020-10-132

AJAY KUMAR GAJBHIYE Vs. STATE OF MADHYA PRADESH

Decided On October 14, 2020
Ajay Kumar Gajbhiye Appellant
V/S
STATE OF MADHYA PRADESH Respondents

JUDGEMENT

(1.) The petitioner is aggrieved by the transfer order dated 1.9.2020 whereby his services have been transferred from Government Primary School, Jamunapani, Sankul Government High School Chhapara, Vikas Khand Chhapara to Government Primary School, Chauhran Tola Janshikshi Kendra Barela Vikas Khand Ghansor, District Seoni.

(2.) Though the petitioner has submitted representation in this regard, but till date the same has not been decided by the respondents.

(3.) Learned P.L. has opposed the prayer made in the petition.