UMESH KUMAR TIWARI Vs. STATE OF MADHYA PRADESH

JUDGEMENT

(1.) THIS intra court appeal is preferred under section 2(1) of the M.P. Uchcha Nyayalaya (Khand Nyayapeeth Ko Appeal) Adhiniyam, 2005, against the order of the learned Single Judge dated 15.2.2011 passed in Writ Petition No.6760/2010 whereby the writ petition preferred by the petitioner was dismissed.

(2.) WE have heard learned counsel for the parties.

(3.) THE learned Single Judge vide order dated 15.2.2011 dismissed the writ petition preferred by the appellant on the ground that the action of the respondents is not found to be illegal or unsustainable and that the transfer of the petitioner is administrative in nature hence cannot be interfered with.