DINKAR SHANKARRAO DEOLALIKAR Vs. STATE OF MADHYA PRADESH

JUDGEMENT

(1.) THIS is a revision directed against order dated 19th July, 1980, passed by the District Judge, Gwalior, confirming order passed by the First civil Judge, Class I, Gwalior dated 15-5-1980 whereby application for issuance of temporary injunction restraining the implementation of order of transfer of the applicant, transferring and posting him from Gwalior to Durg, was rejected.

(2.) FACTS material for decision of this revision are as under:

(3.) THE trial Court rejected the application for issuance of temporary injunction. Aggrieved by this order, the applicant-herein preferred an appeal, which has been dismissed by the learned District Judge, Gwalior. Hence this revision.