M K GUPTA Vs. STATE OF M P

JUDGEMENT

(1.) Petitioner and respondent No. 4 are working as Inspectors, Weights and Measures and this writ petition is filed and the dispute in this writ petition pertains to transfer.

(2.) Petitioner was appointed in the department in the year 1982 at Tikamgarh. He was promoted as an 'Inspector' in the year 2003 and jointed on the post of 'Inspector" on 6.6.2003 at Gwalior. In August/September 2003, petitioner was posted as 'Inspector' Weights and Measures at Rewa. Thereafter, in August 2006, he was transferred to Sagar. Vide order Annexure P -I dated 13.7.2012. petitioner is transferred from Sagar to Raisen alter having remained in Sagar for a period of 6 years and by the same order Annexure P -I respondent No. 4 Shri Rajeev Sachdeva was transferred from Raisen to Narsinghgarh.

(3.) Challenging the said action mainly on the ground that cancellation of an executed order is only to grant adjustment to respondent No. 4. the same is unsustainable. It stated by learned counsel for the petitioner that petitioner having joined and having worked at Raisen for about two months, the transfer could not be cancelled on the grounds canvassed.