SUYASH KUMAR Vs. STATE OF M P

JUDGEMENT

(1.) This petition, under Article 226 of the Constitution of India, is directed against the order dated 21/12/15 whereby, after consideration of the representation of petitioner against transfer order dated 15/6/15 in compliance with the order dated 2/9/15 passed by a co -ordinate Bench of this Court in W.P. No.4085/15, the same has been rejected. By order dated 15/6/15, petitioner, while working as Assistant Professor, Geology, Government Adarsh Science College, Gwalior, has been transferred in the same capacity to Govt. Tilak College, Katni, on administrative grounds.

(2.) The following respondents are party to this petition, as well as, were arrayed as party respondents in W.P. No.4085/15: -

(3.) In compliance with the aforesaid directions, respondent nos. 1 and 2 have dealt with the representation of the petitioner and justified its rejection by a reasoned order, wherein it has been mentioned that the State Government has issued orders/guideline dated 16/10/15 for establishment of NCC Units in all Colleges of the State, and, Government Tilak College Katni, where the services of petitioner are required, has a well established and functional Unit of NCC. It has also been found that the sole post of Assistant Professor is lying vacant in that college which has a student strength of 138, as against two filled up posts at Government Adarsh Science College, Gwalior having a strength of only 66 students. Therefore, petitioner's transfer has been found to be in administrative exigency and wider public interest and, accordingly, representation of the petitioner has been rejected.