PRINCIPAL SECRETARY, STATE OF M.P. Vs. SURESH

JUDGEMENT

(1.) Heard on the question of admission. This order will also govern for disposal of W.A. No. 748/2013 and W.A. No. 749/2013.

(2.) The respondents/writ petitioners aggrieved by the order of transfer dated 11.03.2013, whereby they have been transferred from Indore to Chhindwara and filed the writ petition. The learned Writ Court allowed the writ petition by passing following order:-

(3.) It is submitted by Ms. Mini Ravindran, learned counsel for the appellants/State that at Indore there is no regular post and, therefore, the appellants have been given posting at Chhindwar. Looking to the irrigation works, she further submitted that the said order being in administrative nature and do not deserve any sympathy by interference in the Court. With the aforesaid, she stated that the impugned order is liable to be set aside.