SUNIL KUMAR JOHARI Vs. M.P. HOUSING BOARD

JUDGEMENT

(1.) This petition under Article 227 of the Constitution of India assails the order of transfer dated 01/10/2013 contained in Annexure P/1 issued by the Commissioner, M.P. Housing Board transferring the petitioner as Assistant Engineer from Sub-Division, Guna to Technical Section Headquarters, Bhopal. By the impugned order, respondent No. 4/N.K. Manhar, who was posted in Division No. 6, Bhopal, has been posted in place of the petitioner at Guna.

(2.) Learned counsel for petitioner is heard on the question of admission.

(3.) Learned counsel for petitioner contends that the impugned order of transfer is vitiated by the vice of frequent transfers as the petitioner had been posted at Guna in August 2012 and is being disturbed within a span of about one year and two months by passing of the impugned order. It is further urged that the impugned transfer is mala fide in nature having been passed to accommodate respondent No. 4/N.K. Manhar. Lastly, it is contended that the order entails serious adverse consequences upon academic career of children of the petitioner, who are pursuing their academic career in Classes-X and XII at Guna.