MADHULIKA SHUKLA Vs. STATE OF MADHYA PRADESH

JUDGEMENT

(1.) Petitioner has filed the present Writ Petition being aggrieved by the order dtd. 16/3/2024 whereby she has been transferred from Panchayatiraj Prashikshan Kendra (PTC), Indore to Kshetriya GraminVikas Prashikshan Kendra, (ETC) Indore and in her place the respondent No.3 has been transferred.

(2.) The petitioner is in the cadre of Deputy Commissioner (Development). She is challenging the transfer order on the ground that vide order dtd. 20/6/2023 she was transferred from ETC, Indore to PTC, Indore and in her place respondent No.3 was transferred. Now the position has been restored within a period of six months. It is further submitted that the impugned order is antedated order and passed during the ban period imposed by Election Commission of India vide notice 26/3/2024.

(3.) Learned counsel for the petitioner submits that this order was not uploaded in the website as well as not sent through email to the petitioner on 16/3/2024, therefore it is apparent that this is antedated order issued in order to accommodate the respondent No.3.