LAVKUSH KUMAR SAHU Vs. STATE OF MADHYA PRADESH

JUDGEMENT

(1.) The present intra court appeal has been filed under Sec. 2(1) of Madhya Pradesh Uccha Nyayalaya (Khand Nyaypeeth Ko Appeal) Adhiniyam, 2005, being aggrieved by the order dtd. 14/9/2021 passed in W.P.No.17767/2021 (Lavkush Kumar Sahu Vs. State of Madhya Pradesh and others) whereby the writ petition filed by the appellant/writ petitioner has been dismissed.

(2.) The appellant has challenged the order of transfer dtd. 31/8/2021 passed by the respondent no.2, whereby he has been directed to be transferred from Vikas Khand Sirmour, District Rewa to Vikas Khand Sabalgarh, District Morena on the post of Assistant Block Manager.

(3.) It is alleged that the appellant was initially appointed on the post of Assistant Block Manager on contract basis by the respondent no.2 on 1/9/2015. Thereafter, the appellant was transferred from Vikas Khand Sirmour, District Rewa to Vikas Khand Sabalgarh, District Morena on the post of Assistant Block Manager.