VISHWANATH SINGH RAGHUVANSHI Vs. STATE OF M.P.

JUDGEMENT

(1.) THE singular ground raised by Shri D.S. Raghuvanshi against the transfer order is that petitioner is District Secretary of M.P. Patwari Sangh, which is clear from Annexure -P/3 and therefore, as per immunity clause i.e. 9.23 of the transfer policy, he should not have been transferred.

(2.) I have heard learned counsel for the petitioner.

(3.) CONSIDERING the aforesaid, I find no reason to interfere in this matter. However, this will not preclude the petitioner to pursue his departmental representation mentioning therein other personal grounds. Petition stands disposed of.