SIROMAN SINGH KUSHWAH Vs. STATE OF M.P.

JUDGEMENT

(1.) HEARD . The petitioner is aggrieved from his transfer, whereby he is transferred from his home Tahsil Bhind to Mehgaon.

(2.) COUNSEL for the petitioner has fairly submitted that although the distance between the said two places is only 50 kms, yet the transfer order is bad in law because the petitioner's daughter is handicapped and her disability is more than 40%. He has relied on Clause 9.18 of the transfer policy to submit that the transfer order is bad in law. He further submits that the petitioner was earlier transferred by order dated 15.06.2010 from Umri to Bhind and within three years, he has again been transferred, which is bad in law.

(3.) I have heard the learned counsel for the parties and perused the record.