PRAVEEN PRAKASH Vs. NATIONAL INSURANCE CO.LTD.

JUDGEMENT

(1.) Heard on admission. This Intra Court Appeal under Section 2 (1) of the Madhya Pradesh Uichcha Nayalayay (Khand Peeth ko Appeal) Adhiniyam, 2005 takes exception to order dated 9.5.2016 passed by the Writ Court in W.P. No. 21589/2015. Writ Petition in question was directed against the order dated 4 th September 2015 with a further relief that respondent No. 2 be directed to consider the representation of the petitioner in compliance of order dated 25.8.2015 passed in Review Petition No. 298/2015.

(2.) Order dated 4th September 2015 is in fact a communication whereby the petitioner has been informed about the decision taken by competent authority at Head Office in pursuance to direction dated 25.8.2015 in Review Petition No. 298/2015.

(3.) The subject review petition filed by the petitioner was for recalling of order dated 11.6.2015 passed in Writ Appeal No. 208/2015. The writ appeal in turn was directed against the order dated 17.4.2015 passed by Writ Court in W.P. No. 16101/2014 which was directed against the order dated 7.10.2014; whereby the services of the petitioner were transferred from Divisional Office, Bhopal to Sehore on the pretext that petitioner submitted a representation to the higher authorities for changing her place of posting on transfer under Mobility Scheme. The Division Bench in Writ Appeal No. 208/2015 while affirming the order passed by Writ Court of dismissing the petition preferred by the petitioner held: