RAGHVENDRA SINGH CHAUHAN Vs. STATE OF MADHYA PRADESH

JUDGEMENT

(1.) This petition has been filed under Article 226 of the Constitution of India by petitioner Raghvendra Singh Chauhan, Station House Officer, Police Station Itarsi District Hoshangabad against the order dated 21.3.2020 (Annexure P-1) as also the subsequent transfer order dated 22.5.2020. Vide order dated 21.3.2020 the petitioner has been transferred from the post of Station House Officer, Police Station Itarsi to Station House Officer, Police Station Panchmari and while the aforesaid order was pending adjudication in the present writ petition, the respondents have again passed the transfer order dated 22.5.2020 whereby the earlier transfer order dated 21.03.2020 has been modified and now the petitioner has been transferred from Hoshangabad to PTS Bhauri, District Bhopal.

(2.) Shri Manoj Sharma, learned counsel for the petitioner has vehemently argued before this Court and has submitted that the impugned orders have been passed in gross violation of the direction/guidelines issued by the Hon'ble Apex Court in the case of Prakash Singh Vs. Union of India and others, 2006 8 SCC 1, wherein the Supreme Court has held that a police officer, in a field posting, must be posted at one place at least for two years, whereas in the present case the petitioner has joined as SHO at Police Station Itarsi District Hoshangabad only on 1.6.2019. Thus it is submitted that within nine months from the date of his joining the impugned order has been passed which has been subsequently amended vide order dated 22.5.2020 and the petitioner has been transferred from Hoshangabad to PTS Bhauri, District Bhopal.

(3.) Shri Utkarsh Agrawal, learned for the respondents/State on the other hand has opposed the prayer of the petitioner and has submitted that in the memo of petition the petitioner has averred in para 5.4 that no case is pending against him and in fact no departmental enquiry has ever been initiated against him in his service life, however, the aforesaid fact has been misrepresented by the petitioner as against the petitioner as many as four departmental enquiries were initiated by the orders of the Superintendent of Police (Rail) where the petitioner was earlier posted and which bear registration number as 13/2014, 24/2014, 27/2014 and 28/2014. It is further stated that out of aforesaid enquiries, two enquiries i.e. 13/2014 and 27/2014 stand concluded with the imposition of punishment with the petitioner and other two enquiries i.e. 24/2014 and 28/2014 are still pending. The documents regarding the aforesaid enquiries are also placed on record as Annexure R-1.