OM PRAKASH PALI Vs. STATE OF M P

JUDGEMENT

(1.) THE petitioner, who is working as an Assistant Engineer in the Public Health Engineering Department, Sub-Division, Chicholi, has filed the instant petition impugning the order dated 30-7-2001 (Annexure A-2) passed by respondent 2 transferring him from Sub-Division Chicholi (Betul) to Sub-Division, Deori (Sagar) and the order dated 7-3-2002 passed by the State Administrative Tribunal in O. A, No. 623/2002.

(2.) IT is submitted by the petitioner that vide order dated 18-7-2001 (Annexure A-2), the respondent 2 (Executive Engineer) had transferred him from Chicholi to Betul in the same Sub-Division. In compliance of the aforesaid order, the petitioner joined at Betul and started working there. Subsequently, the respondent 2 by the impugned order dated 30-7-2001 (Annexure A-2) has transferred the petitioner along with 37 other persons to Sub-Division, Deori.

(3.) BEING aggrieved by the aforesaid order of transfer, the petitioner filed application under Section 19 of the Administrative Tribunals Act, 1985 before the Madhya Fradesh State Administrative Tribunal, Jabalpur vide O. A. No. 623/2002. The Tribunal by the impugned order (Annexure A-7) dated 7-3-2002 has dismissed the application summarily. It has been held by the Tribunal that the transfer is neither arbitrary nor malafide and no case for interference is made out.