ARUN SINGH CHOUHAN Vs. STATE OF MADHYA PRADESH

JUDGEMENT

(1.) The petitioner, a practising Advocate has filed this Public Interest Litigation wherein it is prayed as under:-

(2.) In para three of the petition, it is averred as under:-

(3.) The petitioner submits that on 14/12/2020 an order was passed by State government whereby 10 officers were transferred. Respondent No.4 was also transferred as Dy.Collector, Alirajpur from NHDC, Kukshi. The respondent No.4 never joined at District Alirajpur and started performing duty of SDM/SDO, Kanadiya Indore. Thus, writ of quo warranto may be issued against respondent No.4 to show under which authority he has working as SDM/SDO, Kanadia, Indore. The respondent No.4 SDO/SDM is misusing authority and making fun of common people and publishing those photographs on instagarm. Hence, a writ of quo warranto may be issued.