JAMUNA PRASAD KAROTHIYA Vs. STATE OF M.P

JUDGEMENT

(1.) THIS petition filed under Article 226 of the Constitution, challenges the transfer order dated 19.5.2015 (Annexure P/1), whereby the petitioner, a District Health Officer, is transferred in the same capacity to Bhind. Assailing this order, it is contended that the petitioner is subjected to frequent transfer. He has only two years to retire. In these circumstances, the transfer is impermissible.

(2.) PRAYER is opposed by the other side. It is contended that petitioner is not subjected to frequent transfer. He is a class -1 officer and in almost of his career, he remained posted at Shivpuri.

(3.) NO other point is pressed by learned counsel for the parties.