LALTA PRASAD MISHRA Vs. STATE OF M. P.

JUDGEMENT

(1.) PETITIONER is working on the post of Sub-Inspector in the Home (Police) Department of the State of M.P. Feeling aggrieved by the order dated 16.11.2006 (Annexure P-ll) passed by the third respondent Superintendent of Police District Anooppur posting the petitioner from Police Station, Rajendragram to Police Station Kotma, the petitioner has filed this petition.

(2.) THE petitioner contends that he has been subjected to frequent transfers, and this mid-term transfer without approval of the In-charge Minister is contrary to the transfer policy. He also contends that he has been transferred by the third respondent to accommodate the fourth respondent. According to him, the third respondent knowing full well that the petitioner will be retiring on 1.12.2007 has malafidely issued the transfer order so as to cause inconvenience to him.

(3.) SHRI Prashant Singh, learned counsel appearing for the fourth respondent submits that the petitioner has levelled false and baseless allegations that the impugned order has been issued by the third respondent to oblige the fourth respondent. According to him this being a local posting from one police station to other at a distance of 17 kms., no case for interference is made out. He submits that pursuant to the said impugned transfer order the fourth respondent has already joined at police station Rajendragram.