R.S. NIM Vs. STATE & OTHERS

JUDGEMENT

(1.) PETITIONER is working as a Dy. Director in Public Instructions Department Bhopal. Petitioner has been transferred to the post of District Education Officer Mandla. Challenge to the order of transfer is made mainly on the ground that in the district of Mandla, there is no school functioning under the Education Department and, therefore, petitioner cannot be transferred to Mandla. That apart, pointing out that petitioner has been transferred within a period of one and half year in violation to the transfer policy, challenge is made to the order of transfer. Smt. Dubey, learned counsel points out that as the large number of schools are functioning in Mandla and the post of District Education Officer is vacant in District -Mandla, the petitioner is transferred and the same does not warrant any interference by this Court.

(2.) AS far as breach of transfer policy is concerned, in view of the law laid down in the case of R.S. Chaudhary Vs. State of MP and others ILR (2007) MP 1329, I see no ground to interfere into the matter. Accordingly, granting liberty to the petitioner to take recourse to the departmental remedies available, the petition is disposed of.