BALRAM DHAKAR Vs. STATE OF M.P,

JUDGEMENT

(1.) This petition under Article 226 of the Constitution of India has been filed seeking following reliefs:

(2.) It is submitted by the counsel for the petitioner that by impugned order the petitioner has been transferred.

(3.) It is submitted by the counsel for the petitioner that the petitioner is working on the post of Patwari and by order dtd. 5/4/2021 he has been nominated on the post of District President M.P. Patwari Sangh, District Shivpuri. The GAD by its letter dtd. 26/7/2021 has sought the list of the office bearers, so that they can be exempted from transfer in the light of clause 33 of the transfer policy. In the said letter, after reproducing the relevant clause of transfer policy, it was mentioned by the Secretary in paragraph 3 that the list of office bearers elected/nominated be forwarded prior to 30/7/2021. It is submitted that thus it is clear that the office bearers who have been nominated on different posts of recognized Union are also entitled for exemption from transfer as per clause 33 of the transfer policy.