GUNJAN CHUGH Vs. STATE OF M P

JUDGEMENT

(1.) This petition under Article 226 of Constitution of India assails the order of transfer of the petitioner who is working as Deputy Manager Business Development from Gwalior to Essel Vidyut Vitaran (Muzaffarpur) Limited w.e.f. 1st October, 2014.

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

(3.) At the outset, the question as to whether the petitioner being an employee of the State or any of the instrumentalities of the State or any of the Agency of the State which falls within the definition of State under Article 12 of Constitution of India is posed.