SUBHASH KUMAR MANJHI Vs. STATE OF M.P.

JUDGEMENT

(1.) HEARD Shri V.K.Shukla, learned counsel appearing for the petitioner, on the question of admission and interim relief.

(2.) THE petitioner has filed this petition being aggrieved by the order dated 18.5.2015 (Annexure P -1) by which the petitioner, who is working as Assistant Grade -Ill. has been transferred from Umaria to Sidhi.

(3.) IT is submitted by the learned counsel appearing for the petitioner that though the petitioner had applied for transfer from Umaria to Rewa in the year 2010, however, the said request has not been acceded to and after five years now the respondent/authorities have issued the impugned transfer order allegedly on the petitioner's request which would affect the petitioner's seniority and other benefits.