HIMMAT SINGH Vs. STATE OF M P

JUDGEMENT

(1.) Heard on the question of admission.

(2.) This intra-court appeal preferred under Section 2(1) of the M.P. Uchcha Nyayalaya (Khand Nyaypeeth ko Appeal) Adhiniyam, 2005 arises from the order of the learned Single Judge passed in W.P. No. 1732/2011, dated 25-01-2011 dismissing the writ petition of the Appellant against his order of transfer.

(3.) It appears that the Appellant was earlier transferred from Insemination Centre, Sihore to Veternianry Dispensary, Kuhdia, District-Harda, vide order dated 4-5-2010 being aggrieved by which he made a representation on 7-5-2010 to the authority concerned. Consequently, the Respondents considering the representation of the Appellant modified the same vide order dated 11-6-2010, a copy whereof is marked as Annexure-P/4, transferring him to Veterinary Dispensary, Nimoda in District-Sehore itself. Thereafter, the Appellant again made a representation against the aforesaid modified order of transfer considering which the Respondents, by the impugned order dated 4-9-2010, have withdrawn the order dated 11-6-2010 whereby he had been transferred within the Sehore district, as a result of which the initial order dated 7-5-2010 is revived. Being aggrieved, the Petitioner has filed the aforesaid writ petition against the order dated 4-9-2010.