RAJKUMAR SHARMA Vs. STATE OF M. P.

JUDGEMENT

(1.) PETITIONER Shri Rajkumar Sharma in W. P. No. 14801/12 (s) is working as an 'Asstt. Grade-III' in the office of Tahsildar Hatta, Distt. Damoh and by the impugned order dated 14/07/12 passed by the Principal Revenue Commissioner, Govt. of M. P. , Bhopal, he has been transferred from Distt. Damoh to Distt. Panna.

(2.) SIMILARLY , petitioner Shri Harish Chandra Ahirwar in W. P. No. 14804/12 (s) is working as an Asstt. Grade-III in the office of Collector Damoh and by the impugned order dated 14/07/12, he is also transferred to Distt. Panna.

(3.) PLACING reliance on a judgment rendered by the Supreme Court in the case of K. P. Sudhakaran and another Vs. State of Kerela and others, (2006) 5 SCC 386 and the observations made in para 11 thereof, Shri Adarsh Muni Trivedi, learned Sr. Counsel tried to emphasize that transfer of the district-cadre employee from one district to another has adverse consequence on the seniority and, therefore, such a transfer is unsustainable.