GIRWAR LAL JATAM Vs. STATE OF M.P.

JUDGEMENT

(1.)

(2.) PETITIONER is aggrieved by his transfer from Sahasram to Hasilpur on the ground that his four children are studying in different classes and his transfer to a remote place. This is settled in law that transfer order can be interfered with only if it runs contrary to the statutory provision, proved to be a malafide one, changes service conditions of an employee to his detriment or issued by an incompetent authority. Mere violation of transfer policy, will not render transfer order as illegal. The Division Bench of this Court reported in, ILR (2007) M.P 1329 [R.S. Choudhary Vs. State of M.P] held as under: -