HARBHAJAN SINGH Vs. STATE OF MADHYA PRADESH

JUDGEMENT

(1.) Shri Ashok Kumar Gupta, counsel for the petitioner.

(2.) Shri Vivek Sharma, Deputy Advocate General for the respondents/State.

(3.) Challenge being made to the transfer order dtd. 03.09.2021 (Annexure P-1); whereby the petitioner has been transferred from the office of Executive Engineer, Pipariya Branch Canal Division Sohagpur, District Hoshangabad to Office of Executive Engineer, Tava Canal Division Seoni Malva, District Hoshangabad. His name has find place at Serial No. 6 in the transfer order.