GAJENDRA KUMAR Vs. STATE OF MADHYA PRADESH

JUDGEMENT

(1.) Heard finally with the consent of both the parties.

(2.) In this writ appeal filed under Sec. 2(1) of of the Madhya Pradesh Uccha Nyayalaya Ki Nyayapeeth Ko Appeal Adhiniyam, 2005, the appellant has assailed the order dtd. 03/08/2023 passed in W.P. No.18972/2023 whereby the show-cause notice dtd. 24/07/2023, the transfer order dtd. 25/07/2023 and order of relieving order dtd. 25/07/2023 were challenged and vide the impugned order the said writ petition has been disposed of.

(3.) The brief facts of the case are that the appellant is presently posted as Superintendent Engineer in respondent No.2 establishment i.e. M.P. Paschim Kshetra Vidyut Vitran Company Limited, Indore. On 24/07/2023, a show-cause notice was issued to him alleging that he unauthorizedly entered into the Chamber of Managing Director of the Company on 24/07/2023 at around 09:25 AM without taking prior permission as important files, documents etc. are kept inside the Chamber. Before the appellant could reply to the aforesaid show-cause notice, he was transferred vide order dtd. 25/07/2023 from Indore to Agar on the post of Executive Engineer. Thereafter on the same day, he was relieved for joining at new place of posting with a direction that he should hand-over the charge immediately.