MANAS PIYUSH RICHHARIYA Vs. STATE OF MADHYA PRADESH

JUDGEMENT

(1.) THIS appeal under Section 2(1) of the M.P. Uchcha Nyayalaya (Khand Nyay Peeth Ko Appeal) Adhiniyam, 2005 has been filed calling in question tenability of an order dated 30th October, 2013 passed by the Writ Court in W.P. No. 19290/13.

(2.) APPELLANT herein is working as a Secretary in the Gram Panchayat Bamhori Khas, Tahsil Jatara, Distt. Tikamgarh. Initially, he was in attachment in the office of Janpad Panchayat Jatara. Thereafter, vide order dated 21.09.13, petitioner was transferred to Gram Panchayat Baranakhas and respondent no. 6 was transferred to Satguwan.

(3.) SHRI V.K. Shukla, learned counsel for the appellant submitted that the case of frequent transfer is made out, in as much as, the transfer order has been issued directing the appellant to join as Secretary of the Gram Panchayat at Barana Khas. After he joined on the said post on 27.09.13, the transfer order was cancelled. The learned Writ Court should have interfered into the matter on the grounds of frequent transfer and to grant accommodation to respondent no. 6.