RAHUL HALDAR Vs. STATE OF MADHYA PRADESH

JUDGEMENT

(1.) This is the second visit of the petitioner to this Court against the transfer order dtd. 3/7/2023. In previous round i.e. W.P. No.15697 of 2023, the Court disposed of the petition by directing the respondents to decide the representation dtd. 4/7/2023 (Annexure P/8).

(2.) Shri Vikas Mishra, learned counsel for the petitioner submits that the respondents have rejected the representation by impugned order dtd. 14/8/2023 (Annexure P/1). In this rejection order, there is no reference to the representation and the Court order. It is submitted that the petitioner, a contractual employee, could not have been transferred. The previous transfer order dtd. 3/7/2023 is although modified by changing the place of transfer as Guna, the fact remains that a contractual employee is still transferred.

(3.) Shri Ankit Agrawal, learned Govt. Advocate supported the impugned order.