SURENDRA SINGH PARIHAR Vs. STATE OF MADHYA PRADESH

JUDGEMENT

(1.) The present petition under Article 226 of the Constitution of India has been filed challenging the validity, legality and propriety of the order dtd. 25/8/2022 (Annexure P/1) passed by the respondent No.2, whereby the petitioner has been transferred from Tikamgarh to Panna. On earlier occasion he has been transferred on 25/2/2022 within a short span of six months, he will again be transferred.

(2.) It is submitted that a detailed representation (Annexure P/6) has been filed by the petitioner which is pending consideration before the respondent No.3. It is submitted that the petitioner is still working and has not been relieved by the respondents till date. He was on medical leave during the intervening period.

(3.) The other grounds of illness of his mother are taken by the petitioner in the writ petition. An innocuous prayer is that the respondents/authorities will direct to consider and decide the pending representation expeditiously and till the decision he may be permitted to continue at the present place of posting.