KISHORE SINGH BAGHEL Vs. STATE OF M.P.

JUDGEMENT

(1.) The petitioner before this court who is holding the post of Transport Inspector in the Transport Department of the State of Madhya Pradesh has filed this present petition being aggrieved by the order dated 20-02-2014, by which he has been transferred from Check post Sendhwa to Check post Jhabua and the respondent No.3 has been posted in place of the petitioner.

(2.) The facts of the case reveal that the petitioner was appointed as a Transport Sub-Inspector in the Transport Department in the year 1989, vide order dated 09-08-1989 and he was promoted to the post of Transport Inspector, vide order dated 31-12-2002. The petitioner vide order dated 31-07-2013, was posted from Check post Malthaon to Check post Sendhwa and by the impugned order he has been transferred from Check post Sendhwa to Check post Jhabua. In his place respondent No.3 Mr T.P.S. Bhadoriya, who was posted in the Transport office, Bhopal has been posted at the Check post Sendhwa.

(3.) The petitioner has raised various grounds before this court and his contention is that his children are studying at Satya Sai School, Indore. The petitioner is also aggrieved in the present writ petition in the matter of seniority vis-a-vis respondents No.4 and 5. However, at the outset the learned counsel for the petitioner has confined his prayer only to the extent the petitioner has been transferred from Check post Sendhwa to the Check post Jhabua and to the extent the respondent No.3 has been transferred from the Transport Office, Bhopal to the Check post Sendhwa.