SHIV KUMAR DIXIT Vs. STATE OF M P

JUDGEMENT

(1.) Heard on admission.

(2.) Claiming himself to be a President of Madhya Pradesh Adhikari Karmachari Sanyukta Sangharsh Samiti, petitioner vide this petition seeks direction to respondent No.1 & 2 to decide the representation Annexure P/1 and P/2; whereby, petitioner seeks transfer of respondent No.3 on the ground that various complaints have been received against him of harassment to woman employees. Additional documents have been filed vide I.A.No.35/2014 which mostly includes the complaint by Smt. Rosily George, Assistant Grade -III and Smt. Pushpa Kusham Assistant Grade -II to substantiate the submission.

(3.) Learned Government Advocate at the outset has raised objection as to petitioner's locus standi in seeking mandamus to the respondents to decide representation. Taking cue from the additional documents, it is contended by learned Government Advocate that the complaints by two ladies, viz. Mrs. Rosily George and Mrs. Pushpa Kusham filed alongwith I.A.No.35/2014 has already been examined in writ petition No.8293/2011(s) and writ petition No.17679/2011.