ASHOK SINGH CHAUHAN Vs. STATE OF M.P.

JUDGEMENT

(1.) With the consent, finally heard.

(2.) This is second visit of the petitioner before this Court against the order dated 15.06.2015, whereby, he was transferred to Chanderi (Ashok Nagar). The petitioner earlier filed W.P. No. 3758/2015 which was disposed of by this Court on 24.06.2015. This Court directed the petitioner to prefer a representation and in turn directed the respondents to decide the same, in accordance with law. The said representation is rejected by impugned order dated 12.08.2015.

(3.) Shri D.P. Singh submits that in obedience of the order passed in the first round, petitioner preferred a detailed representation, Annexure P-10, dated 27.06.2015. Amongst other grounds, he raised ground No.4 which is related with Rule 24 of National Cadet Corps Rules, 1948. By taking this Court to the said statutory rule, it is contended that said statutory protection must be extended in favour of the petitioner. The authority while deciding the representation has not dealt with the said aspect.