VIJAY KUMAR GHOSHI 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. 4/10/2022 (Annexure P/1) passed by the respondent No.3, whereby the petitioner has been transferred from Damoh to Sagar.

(2.) It is pointed out that the petitioner, who is serving as Forester at Social Forestry Unit Damoh Ropadi Sangh, District Damoh has earlier transferred vide order dtd. 22/8/2022 and again on 4/10/2022 he has been transferred from Damoh to Sagar within two months which is against the transfer policy as well as service rules. It is submitted that a representation (Annexure P/4) 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.) The Supreme Court in the case of State of U.P. vs. Gobardhan Lal, reported in (2004) 11 SCC 402 has held as under :