UDAY SINGH THAKUR 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. 5/10/2022 (Annexure P/1) passed by the respondent No.5, whereby the petitioner has been transferred from Gram Panchayat Dhhimroli, Janpad Panchayat Beena, District Sagar to Gram Panchayat Sesaisaji, Janpad Panchayat Banda, District Sagar.

(2.) The only ground taken by the petitioner is that he was transferred vide order dtd. 22/12/2021 from Gram Panchayt Besrakasoi, Nawgaon to Gram Panchayat Dhimroli. His name finds at serial no.21 in the aforesaid list and within a period of 9 months he has again been transferred vide impugned order from Gram Panchayat Dhhimroli to Gram Panchayat Sesaisaji, Janpad Panchayt Banda. It is stated that it is a frequent transfer of the petitioner without assigning any reason. It is submitted that a representation (Annexure P/3) has been filed showing personable inconvenience which is pending consideration. An innocuous prayer is made to direct the respondents/authorities to consider and decide the pending representation expeditiously.

(3.) Heard learned counsel for the parties and perused the record.