MANAS PIYUSH RICHHARIYA Vs. STATE OF M P

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.) It is the case of the appellant that he joined at Baranakhas on 26.09.13 and was authorized to work as a Panchayat Secretary but all of a sudden respondent no. 2 passed an order on 4.10.13 and cancelled the order of transfer. It is said that only to grant adjustment to respondent no. 6, the transfer order was cancelled and challenging the same, the writ petition has been filed. In the writ petition, it was specifically stated that during the period of last more than three years, petitioner has been shifted from one place to another on more than 4 occasions. The Writ Court has dismissed the writ petition in the admission stage itself without notice to the respondents. The learned Writ Court observed that the grounds raised in the writ petition does not make out a case for interference as the grounds of malafides are not made out.