NASEEM UDDIN Vs. STATE OF M.P.

JUDGEMENT

(1.) Heard on the question of admission.

(2.) This writ petition has been filed by the petitioner, who is posted as Incharge Assistant Controller, Legal Metrology, Ratlam, under Article 226 of the Constitution of India, seeking the following reliefs:-

(3.) The petitioner is aggrieved of the order of transfer dtd. 13/3/2025, whereby he has been transferred from Ratlam to Chhindwara on the said post of In-charge Assistant Controller, Legal Metrology. The petitioner has filed this petition on the ground of mala fide on the part of the respondents, as his contention is that his transfer is politically motivated, and only because he belongs to Muslim community, he has been transferred at the instance of the local leader of the Bhartiya Janta Party (hereinafter referred to as the BJP) who is also arrayed as the respondent no.5. The petitioner has also relied upon a document (Annexure P/4), which is stated to be the recommendation of transfer of the petitioner and other four persons to some other place, all of whom are also Muslims and posted at Ratlam. The petitioner's contention is that on the ground of religion, he and other persons have been discriminated by the State, and have been transferred from Ratlam to some other districts which is in violation of his rights guaranteed under Article 14 of the Constitution of India.