SUDHESH Vs. RAM PRASAD DADORIYA

JUDGEMENT

(1.) Heard. By filing this intra court appeal under Section 2 of the Madhya Pradesh Uchcha Nyayalaya (Khand Nyay Peeth Ko Appeal) Adhiniyam, 2005, the appellant, who was respondent No. 4 in the writ petition, has challenged the order dated 27.09.2013 passed by the learned Single Judge of this Court in Writ Petition No. 10128/2013 (s).

(2.) The writ petitioner filed the aforesaid writ petition challenging the order dated 16.08.2013 issued by the Secretary, Forest Department of the State Government, whereby transferring the writ petitioner from Manawar (Sardarpur) Dhar to Bhaura (Baitul). By the same order, the present appellant was transferred from Mandleshwar to Manawar (Sardarpur) Dhar.

(3.) Before the learned Single Judge, the writ petitioner's case was that since he will be retiring on 31.08.2014, his transfer order dated 16.08.2013 transferring him just within one year prior to his date of retirement, is violative of the transfer policy.