K.C. VASHISHT Vs. STATE

JUDGEMENT

(1.) PETITIONER is working as a R.A.E.O. Hoshangabad and by the impugned order dated 13.7.2012 he has been transferred from Hoshangabad to Balaghat. Challenge to the order of transfer is made mainly on the ground of personal inconveniences of the petitioner due to education of his children and breach of transfer policy. However, no statutory rules or regulations are shown to be violated nor is any malafide made out. That being so, it is not a fit case where judicial review of an administrative order of transfer can be made on the grounds canvassed in the writ petition.

(2.) ACCORDINGLY , finding the petitioner's representation in the matter to be pending, the competent authority is directed to decide the representation of the petitioner by a speaking order within a period of four weeks from the date of receipt of certified copy of this order.

(3.) WITH the aforesaid, this petition stands disposed of. c.c. as per rules.