VISHRAM SINGH SOLANKI Vs. STATE OF M P

JUDGEMENT

(1.) THE ground against the transfer order in this petition is that the petitioner was appointed as Booth Level Officer (B.L.O.) to perform election duties. It is stated that the Election Commission of India by circular dated 07.09.2011 directed the State Government to ensure that the employees engaged in election work are not transferred and disturbed. Subsequently, the State Government also issued a circular in this regard on 24.09.2011.

(2.) SHRI Newaskar submits that the circular dated 24.09.2011 was issued for a particular eventualities and for a cut off date till 01.01.2012 and benefit of this circular does not survive beyond 01.01.2012.

(3.) CONSIDERING the aforesaid, I deem it proper to direct the petitioner to prefer the representation with relevant circular within seven days before the competent authority along with certified copy of this order, failing which interim protection shall not be available to the petitioner. In turn, the said authority shall consider and decide the representation by a reasoned order taking into account aforesaid circular.