KARAN SINGH Vs. STATE OF M P

JUDGEMENT

(1.) Heard on the question of admission. This intra-Court appeal challenges the order dated 27-7-2012 passed by a learned Single Judge in W.P. No. 11161/2012.

(2.) The facts giving rise to this appeal briefly stated are that the appellant at the relevant time was posted as Constable" at Sagar District and was transferred vide order dated 14-7-2012 to the adjoining Chhatarpur District. The appellant challenged the said order of transfer on the ground of personal inconvenience, and on the ground that at his present place of posting he was senior. The learned Single Judge dismissed the writ petition on the grounds that the order of transfer cannot be interfered with under Article 226 of the Constitution of India on the ground of personal inconvenience and that due to transfer the appellant's seniority was not being affected.

(3.) We have heard learned Counsel for the appellant and the learned Counsel for the State.