RAJENDRA JAT Vs. THE STATE OF MADHYA PRADESH

JUDGEMENT

(1.) WITH consent of the parties, the matter is heard finally.

(2.) IN this writ petition, the petitioner inter -alia seeks quashment of the order dated 30.10.2014 by which the petitioner who is working as Secretary in Gram Panchayat, Sigon, Janpad Panchayat, Harda, has been transferred to Gram Panchayat Pidgaon.

(3.) ON the other hand, learned Panel Lawyer submits that in case the petitioner submits a representation, suitable action on the same shall be taken, in accordance with law.