RAJENDRA KUMAR YADAV Vs. STATE OF MADHYA PRADESH

JUDGEMENT

(1.) This petition under Article 226 of the Constitution of India has been filed seeking the following reliefs :-

(2.) By the impugned order, the Co-operative Society has transferred the petitioner. Thus, the petitioner has an efficacious remedy under Sec. 55(2) of the M.P. Co-operative Societies Act, and no good ground has been pointed out to bypass the statutory remedy.

(3.) Accordingly, this petition is dismissed. If so desire, the petitioner may approach the competent authority under Sec. 55(2) of the M.P. Co-operative Societies Act.