NARENDRA KUMAR SHUKLA Vs. STATE

JUDGEMENT

(1.) PETITIONER is working as L.D.C. He is a physically disabled person and disable Certificate Annexure P/2 shows that his left leg has been amputated and he is more than 80% disabled. Grievance of the petitioner is that ignoring all these factors petitioner is being transferred from the office of Animal Husbandry, District Shahdol to Government Poultry Form, Shahdol. It is a case of the petitioner that in Government Poultry Form petitioner is being shown to be transferred on his own request whereas, he has not made any request and the work to be performed in Government Poultry Form is such which would not be possible for the petitioner due to his physical disablement. Accordingly, on the aforesaid grounds, challenge is made to the order of transfer.

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