RADHELAL KUSHTWAR Vs. STATE OF M.P.

JUDGEMENT

(1.) PETITIONER is transferred from Karera to Khaniyadhana, which is challenged on certain grounds of personal inconvenience. Shri D.P. Singh submits that he intends to submit a fresh representation, wherein the stand that petitioner is not surplus will be taken. No interference can be made on personal grounds. This is settled in law that transfer order can be interfered with only if it runs contrary to the statutory provision, proved to be a malafide one, changes service conditions of an employee to his detriment or issued by an incompetent authority. Mere violation of transfer policy, will not render transfer order as illegal. The Division Bench of this Court reported in, ILR (2007) M.P 1329 [R.S. Choudhary Vs. State of M.P] held as under :