VIPIN GHANGHORIYA Vs. STATE OF MADHYA PRADESH

JUDGEMENT

(1.) This petition under Article 226 of the Constitution of India has been filed seeking following reliefs:

(2.) It is submitted that accordingly, by impugned order dtd. 28/9/2022 the petitioner has been transferred to Ratapani Abhayaran Forest Division Obedullahganj District Raisen. It is submitted that the order under challenge has not been issued in administrative exigency but it has been issued on the complaint made by the wife of the petitioner and, accordingly, he has filed I.A.No.7679/2022 for impleading his wife as respondent No.3 and he has also filed I.A.No.7680/2022 by which he has disclosed the source of the representation made by his wife Annexure P/2. It is fairly conceded by the counsel for the petitioner that wife of the petitioner is staying in Bhopal and thus the petitioner has been transferred to a place which is nearer to his in-laws house.

(3.) Heard the learned counsel for the parties.