RAM GOPAL DEHARIYA Vs. STATE OF MADHYA PRADESH

JUDGEMENT

(1.) None for the petitioner.

(2.) Shri Sanjeev K. Singh, learned panel lawyer for the respondents/State.

(3.) The present petition under Art. 226 of the Constitution of India has been filed assailing the transfer order dated 31.08.2021 whereby the petitioner has been transferred from Government Primary School, Aanjanapur, Block Harrai District Chhindwara to Government Primary School Tekadhana, Block Junnardev District Chhindwara.