TARACHAND ARYA Vs. STATE OF MADHYA PRADESH

JUDGEMENT

(1.) This intra-court appeal under Sec. 2(1) of Madhya Pradesh Uchcha Nyalaya (Khand Nyayapeeth Ko Appeal), Adhiniyam, 2005, is directed against the order dtd. 15/11/2022 passed by the learned Single Judge in Writ Petition No.26066/2022.

(2.) Learned Single Judge refrained from interfering in the transfer order; however, liberty has been granted to the petitioner/appellant to file a representation and the same be decided on its own merits without being influenced by the order passed.

(3.) Learned counsel for the appellant while taking exception thereto submits that the observation made in para 6 may come in way of the decision on his representation which otherwise may be considered with compassion looking to the 45% disability of the petitioner/appellant as the impugned transfer has been made to Government Ayurvedic Aushadhalaya, Gaurishahpur, District Rewa which is about 500 kms away from Shivpuri.