RAVI KATARE Vs. STATE OF M.P.

JUDGEMENT

(1.) EXEMPTION from filing certified copy of the order as prayed for is granted.

(2.) AS a very short question is involved in this writ appeal and that apart as various Single Benches of this Court have also decided writ petitions identical in nature and the grievance of the appellant in this writ appeal primarily is that certain interim protection granted by the writ Court have not been granted, we propose to deal with the matter and dispose of this appeal after considering the aforesaid submission.

(3.) THE appellant who is working as Professor in the Government Model Science College, Jabalpur calls in question his transfer on various grounds. While hearing the matter the learned writ Court disposed of the writ petition granting liberty to the petitioner to submit a representation to the competent authority respondent No.1 and directed the competent authority to decide the representation. A prayer was made that during the pendency of the matter before the competent authority and till the representation is not decided interim protection be granted, inasmuch as, the transfer order be not given effect to. It is said that while praying for the same relief certain orders passed by the Coordinate writ Benches of this Court on various dates were brought to the notice of the learned writ Court.