RAMESH CHANDRA Vs. STATE OF M. P.

JUDGEMENT

(1.) The petitioner who is working as Panchayat Secretary is aggrieved by the transfer order dtd. 15/10/2022, whereby, the petitioner has been transfer from Gram Panchayat Bohrakhedi, Janpad Panchayat Mandsaur to Gram Panchayat, Rinda, Tehsil Daloda, District Mandsaur on administrative ground. The challenge is mainly on the ground that the petitioner has been transferred within the period of ten months from the date of earlier posting.

(2.) Considering the aforesaid submission, I deem it proper to dispose off the present petition with liberty to the petitioner to file detailed and comprehensive representation before the Chief Executive Officer, Jila Panchayat Mandsaur within the period of 15 days from today and if such representation is submitted before the said authority within the aforesaid period, the same shall be considered and decided by speaking and reasoned order within the period of four weeks from the date of receipt of the representation.

(3.) Since no one has been posted in place of the petitioner, therefore, it is directed that till the representation of the petitioner is considered and decided by the Chief Executive Officer, Janpad Panchayat, Mandsaur, the petitioner shall be allowed to work at the present place of posting.