MAYUR SHIKHA AGRAWAL Vs. STATE OF M.P.

JUDGEMENT

(1.) The present intra-court appeal has been filed under Sec. 2(1) of the Madhya Pradesh Uchcha Nyayalaya (Khand Nyaypeeth ko Appeal) Adhiniyam, 2005, being aggrieved by the order dtd. 15-9-2021 passed by the learned Single Judge in WP-17415-2021 [Dr. Mayur Shikha Agrawal vs. The State of M.P. and others]. The appellant/writ-petitioner (hereinafter referred to as "the appellant") challenged the order dtd. 31-8-2021 issued by the Commissioner, Higher Education, Madhya Pradesh, Bhopal whereby the appellant was directed to report for duty in the Government Law College, Seoni on the request made by the said College in the interest of the students and in order to regulate teaching in the said College. The order is said to have been approved by the Department.

(2.) The case of the appellant is that she holds the substantive post of Professor in Law in the Higher Education Department of the State of M.P., She was posted in the Government State Level Law College, Bhopal. By order dated 12-7-2018 issued by the respondent No. 1 the appellant was transferred from Bhopal to the Office of the Regional Additional Director, Higher Education, Jabalpur as Officer on Special Duty on administrative ground. By order dtd. 25-8-2018 issued by the Commissioner, Higher Education, M.P., Bhopal for the purposes of administrative convenience, the salary of the appellant was directed to be drawn from the Government Law College, Seoni.

(3.) The learned counsel for the appellant submits that the appellant has been performing the duties of Officer on Special Duty in the Office of the Regional Additional Director, Jabalpur with all sincerity and dedication and while performing the said duties, the appellant was also issued with an appreciation letter on 26-01-2019. However, by the impugned order dtd. 31-8-2021 she has been directed to report for duty in the Govt. Law College, Seoni on the request made by the said College in the interest of students and in order to regulate teaching in the College.