DINESH KUMAR SAXENA Vs. STATE OF MADHYA PRADESH

JUDGEMENT

(1.) These matters were analogously heard on the request of learned counsel for the petitioner. The said request was not opposed by the learned Dy. Government Advocate. W.P. No. 5400/2012

(2.) In this petition, the petitioner has challenged the transfer order, whereby he is transferred from Government Primary School, Mama Ka Bazar to Government Primary School, Barai on administrative grounds.

(3.) Considering the aforesaid, I deem it proper to dispose of this petition without expressing any opinion on the merits of the case with the following directions:-