GANESH BHABAR Vs. STATE OF MADHYA PRADESH

JUDGEMENT

(1.) This Writ Petition has been filed under Sec. 226 of the Constitution of India seeking the following relief:-

(2.) It is therefore prayed, that petition may kindly be allowed and by issuing an appropriate writ, direction or order, the impugned transfer order dtd. 24/05/2023 (ANNEXURE P/1) may kindly be quashed with respect to the transfer of petitioner (name of petitioner is at Serial No. 2 in the transfer order.

(3.) The grievance of the petitioner is that he has been transferred for the third time within a span of two years. Presently, vide the impugned order dtd. 24/5/2023, he has been transferred from Jhabua to Burhanpur. The petitioner has already preferred the representation in this regard to Respondent No.1 on 26/5/2023.