ARUN KUMAR GUPTA Vs. STATE OF MADHYA PRADESH

JUDGEMENT

(1.) THE appellant has invoked the jurisdiction of this Court under section 2(1) of M.P.Uchch-Nyayalaya (Khand Nayaya Peeth Ko Appeal) Adhiniyam, 2005 by assailing an order dated 19.7.2011 passed by Learned Single Judge of this Court in W.P.No.7543/2011(S), by which the transfer order of respondent no.3 Vijay Singh Parihar dated 27.4.2011, transferring from Jabalpur to Satna on the post of Deputy Director - Prosecution and appellant herein transferring from Satna to Jabalpur on the same post was quashed.

(2.) LEARNED counsel appearing for appellant submitted as under:-

(3.) TO appreciate the rival contentions of the parties, it would be appropriate if the facts of the case are stated.