KANHAIYALAL CHODHARY Vs. STATE OF M P

JUDGEMENT

(1.) THIS Intra Court Appeal under section 2 (1) of the Madhya Pradesh Uchcha Nyayalaya (Khand Nyaypeeth Ko Appeal) Adhiniyam, 2005 is directed against the order dated 04- 07-2012 passed by the learned Single Judge whereby the Writ Petition No. 9148/2012 which in turn was directed against the order dated 01-06- 2012 whereby the appellant/petitioner was transferred from Rewa to Singrauli has been disposed of with a direction that the representation preferred by the petitioner against the impugned transfer order shall be decided within a period of four weeks.

(2.) GRIEVANCE of the appellant/petitioner is that having been transferred within a period of two years and six months the transfer ought to have been interfered with as the same has the element of frequent transfer.

(3.) FURTHERMORE, we are informed by the learned Deputy Advocate General that the representation said to have been preferred by the petitioner against the impugned transfer order is also not addressed to the proper authority. It is pointed out from the document Annexure-P/4 annexed with the writ petition that the representation was addressed to the S. E., Academic, Public Works Department, Satpura Bhawan, Bhopal, which as contended does not exist at Bhopal.