MOHAN LAL SHUKLA Vs. STATE

JUDGEMENT

(1.) PETITIONER is working as a Patwari in Patwari Halka Pipariya No. 20, Tahsil Anooppur, District Anooppur and by the impugned order dated 12.7.2012 petitioner has been transferred to Tehsil Pushprajgarh. It is the case of the petitioner that on 10.7.2006 on a complaint made by the Member of Parliament, petitioner was transferred from Pushprajgarh to Anooppur. Annexure P/2 is the complaint made against the petitioner on which the petitioner was transferred. It is indicated by the petitioner that now he is being sent back to Pushparajgarh. It is the same Member of Parliament who is still representing the area in question and as Pushparajgarh is his home Tahsil he may cause interference into petitioner's working and on the aforesaid grounds petitioner seeks interference into the matter. Except for the apprehension that on his transfer to Pushparajgarh it may have adverse effect on his service career due to the area being the home tahsil of the Member of the Parliament, no other cogent evidence or material in support thereof is forthcoming or available on record. That being so, it is not appropriate for a writ Court to interfere on the aforesaid grounds. It is for the Collector concerned to consider the representation of the petitioner and pass appropriate orders on the same after taking note of the apprehensions expressed by the petitioner.