BUDDHI RAM PRASAD Vs. STATE OF M P

JUDGEMENT

(1.) HEARD the learned counsel for the petitioner as well as learned Govt. Advocate representing the contesting respondents.

(2.) THE petitioner who felt aggrieved by an order transferring him from Gwalior to Dabra, had approached the M. P. State Administrative Tribunal, seeking quashing of the same.

(3.) BEFORE the Tribunal, the respondents took a stand that the petitioner was not being sent to Dabra as in view of the order dated 29-10-1999, which superseded the order dated 26-5-2001, the petitioner was required to join on transfer at Shajapur. In the aforesaid circumstances, the Tribunal dismissed the application seeking quashing of the transfer of the petitioner from Gwalior to Dabra, as having been rendered infructuous.