R.K. TRIPATHI Vs. STATE OF M.P.

JUDGEMENT

(1.) HEARD on the question of admission. This Intra Court Appeal has been preferred on behalf of the appellant being aggrieved by the order dated 27.7.2012 passed by the Hon'ble Single Judge in W.P. no. 5310/2012 (s) filed under Article 226 of the Constitution of India for quashment of his transfer order from Bhind to Panna.

(2.) THE appellant, Senior Agriculture Development Officer has been transferred by the respondents authority from Bhind to Panna on administrative grounds. Subsequent to issuing such transfer order, the petitioner has filed the impugned writ petition for quashment of the same on the ground that he is suffering from acute spondylitis for which he is taking the treatment from some hospital of Etawa. Besides this, the ground to manage the affairs in connection of marriage of his daughter from Bhind has also been stated and in such premises, the prayer for quashment of said order is made.

(3.) AFTER going through the impugned order in the available factual matrix of the writ petition, we have not found any error, infirmity or any illegality in the same, which requires any interference at the stage of appeal. Consequently this appeal being devoid of any merits is hereby dismissed.