GRAM PANCHAYAT, HARDI Vs. ANIL DIXIT AND ORS.

JUDGEMENT

(1.) Heard counsel for the parties.

(2.) As short question is involved, appeal is taken up for final disposal forthwith, by consent. Counsel for the contesting Respondent waives notice.

(3.) This writ appeal takes exception to the judgment of the learned Single Judge dated 07.10.2015 in Writ Petition No.17129/2015. By the said writ petition, the respondent No.1 questioned the transfer order dated 28.09.2015 (Annexure P-9 to the writ petition) passed by the Commissioner, Panchayat Raj.