REGENT COMPUTRONICS PVT. LTD.

Brijendra Kori Appellant

V/S

COMMERCIAL TAX DEPARTMENT Respondents

Referred Judgements :-

UNION OF INDIA V/S S.L. ABBAS [REFERRED TO]
S PARTAP SINGH VS. STATE OF PUNJAB [REFERRED TO]
E P ROYAPPA VS. STATE OF TAMIL NADU [REFERRED TO]
STATE OF BIHAR VS. P P SHARMA IAS [REFERRED TO]
PARBODH SAGAR VS. PUNJAB STATE ELECTRICITY BOARD [REFERRED TO]
INDIAN RAILWAY CONSTRUCTION COMPANY LIMITED VS. AJAY KUMAR [REFERRED TO]
STATE OF ANDHRA PRADESH VS. GOVERDHANLAL PITTI [REFERRED TO]
UNION OF INDIA VS. ASHOK KUMAR [REFERRED TO]
H M T LTD VS. MUDAPPA [REFERRED TO]
RATNAGIRI GAS & POWER PVT. LTD VS. RDS PROJECTS LTD [REFERRED TO]

JUDGEMENT

(1.) The petitioner before this Court has filed this present petition being aggrieved by the transfer order dated 03.06.2020 passed by the State Government transferring the petitioner from Mandsaur to Dindori.

(2.) Learned counsel for the petitioner has argued before this Court that the petitioner has not completed three years' tenure at the present place of posting i.e. at Mandsaur, the transfer order is violative of the transfer policy and the petitioner has been victimized by the Collector.

(3.) Learned counsel for the petitioner has placed reliance upon a judgment delivered in the case of Somesh Tiwari v/s The Union of India and Others reported in (2009) 2 SCC 592. Heavy reliance has been placed upon paragraph - 16 of the aforesaid judgment.

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BRIJENDRA KORI Vs. COMMERCIAL TAX DEPARTMENT

Referred Judgements :-

JUDGEMENT

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