R.C. SHUKLA Vs. STATE AND OTHERS

JUDGEMENT

(1.) PETITIONER is working as Agricultural Development Officer in Agriculture Farm, Hanumana District -Rewa. By the impugned order Annexure -P1 dated 13.7.2012, petitioner has been transferred to District -Balaghat. Challenge to the order of transfer is made mainly on the two counts. The first ground is that the petitioner was posted in the present place only on 30.12.2010 and, therefore, the transfer of the petitioner within a period of two years is not permissible. Shri. B.P. Pandey learned counsel for the State points out that vide order Annexure -P2 dated 30.12.2010, petitioner was promoted to the present place of posting and on such promotion, he was posted from one office to another and, therefore, the first ground is not available for the petitioner. The second ground is that the petitioner has suffered a fracture in his shoulder due to an accident and if the petitioner is transferred, it would cause serious inconvenience to the petitioner.

(2.) FINDING no case made out for interference, the petition is disposed of granting liberty to the petitioner to take recourse to the departmental remedies available. With the aforesaid, the petition stands disposed of.