DHARAMPAL SINGH SENGAR Vs. STATE OF MADHYA PRADESH

JUDGEMENT

(1.) This petition filed under Article 226 of the Constitution of India assails the impugned orders dated 29.05.2012 (Annexure-P/15) and 06.06.2012 (Annexure-P/16).

(2.) Draped in brevity, the relevant facts for deciding the matter are that the petitioner while holding the post of Constable, Special Armed Force (SAF) in the State of Madhya Pradesh was allocated to the new State of Chhattisgarh on its creation on 14.06.2000. The petitioner in turn, joined his duties at Chhatisgarh. While working at Chhattisgarh, the petitioner preferred an application for mutual transfer with one Shri L.P. Upadhyay. The said application was accepted and consequently, an order dated 26.10.2007 (Annexure-P/6) was issued whereby the petitioner and Shri Upadhyay aforesaid were permitted to be transferred on mutual basis.

(3.) The petitioner after passing of said allocation order dated 26.10.2007 was not promptly relieved. In the meantime, by order dated 10.02.2008 (Annexure-P/4), the petitioner was promoted as Head Constable in the State of Chhattisgarh.