SATYENDRA KUMAR SHARMA Vs. STATE OF M.P.

JUDGEMENT

(1.) DISPUTE in this writ petition pertains to posting of an Incharge Principal in Government Post Graduate College, Satna. Petitioner Dr. Satyendra Kumar Sharma substantively holds a post of Principal, Degree College but working in the Govt. PG College, Satna and is now by the impugned order dated 13.7.2012 is transferred as Principal, Government Degree College, Nagaud. Likewise respondent No.3 Dr. Harsh Vardhan Shrivastava who also substantively holds the post of Principal of Degree College and is posted in Government Degree College, Nagaud, District Satna is transferred in place of the petitioner. It may be taken note of that wife of respondent No.3 is also a Principal and she is posted as Principal, Government Indira Girls Degree College, Satna. She is substantively holding the post of Professor and is Incharge Principal of the said Girls College at Satna.

(2.) BE it as it may be, vide order dated 13.7.2012 the State Government passed various orders of transfer posting Teachers and Principals from one institute to another. In this administrative exercise which was undertaken more than 32 persons have been transferred from one place to another as is evident from Annexure P/

(3.) I have heard learned counsel for the parties and perused the record. I have also gone through the file which has been produced by Shri Rajesh Tiwari.