RAMESH BHABAR Vs. STATE OF MADHYA PRADESH

JUDGEMENT

(1.) The petitioner, who is working on the post of Secretary of the Gram Panchayat, is challenging the orders dtd. 16/6/2025, Annexure P/6 and order dtd. 16/6/2025, Annexure P/7, whereby the petitioner has been transferred from Gram Panchayat Rangwasa, Janpad Panchayat Indore to Gram Panchayat Ambada, Janpad Panchayat Mhow. He is further challenging the order dtd. 4/7/2025 Annexure P/12 passed by the respondent No.3, whereby the representation of the petitioner against transfer has been rejected.

(2.) Counsel for the petitioner argued that the rejection of the representation by the respondent No.3 Chief Executive Officer, Jilla Panchayat, is contrary to the transfer policy of the General Administration Department dtd. 29/4/2025, Clause 50, and also the policy of the Panchayat and Rural Development Department dtd. 21/5/2025.

(3.) The respondents have filed the reply and submitted that the transfer of the petitioner by the Chief Executive Officer is within his competence and there is no illegality in the transfer order.