KALYAN SINGH GURJAR Vs. STATE OF M.P.

JUDGEMENT

(1.) PETITIONER is aggrieved by transfer order dated 13.7.2012, whereby he is transferred from Khadiyahar to Jhundpura (Sabalgarh).

(2.) The petitioner was transferred earlier vide Annexure P -3 dated 7.6.2011 from Khadiyahar to Datia but he was not permitted to join at Datia and the said transfer order was challenged before this Court in Writ Petition No. 4627/2011. This Court by interim order dated 16.8.2011 directed the respondents to permit the petitioner to join back at Khadiyahar and now by impugned order he is transferred to Jhundpura. Since for whatever reason earlier transfer order did not take place and petitioner did not continue at Datia, it cannot be said that earlier transfer order became a reason to hold that the petitioner was subjected to a frequent transfer.

(3.) DIVISION Bench of this Court in the case of R.S. Choudhary Vs. State of M.P reported in, ILR (2007) M.P 1329 has held as under: -