NAVAL KISHORE DAMAHE 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.1, whereby the petitioner has been transferred from Government Jata Shankar Trivedi, P.G. College, Balaghat to Government College, Malajkhand, District Balaghat.

(2.) It is pointed out that the petitioner who is working as Assistant Grade - III in Government Jata Shankar Trivedi, P.G. College, Balaghat since July, 2017 has been transferred after 5 years. 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.) Heard learned counsel for the parties and perused the record.