DR. AMRESH NAIDU Vs. STATE OF MADHYA PRADESH

JUDGEMENT

(1.) By way of the present Writ Petition filed under Article 226 of the Constitution of India, the petitioner has approached this Court to challenge the impugned transfer order dtd. 21/7/2025 (Annexure- P/1) passed by respondent No.2. By this order, the petitioner has been transferred from the post of Senior District Registrar, Indore to Ratlam.

(2.) The petitioner was appointed to the post of District Registrar on 6/5/2011. Since 21/7/2023, the petitioner had been discharging his duties as Senior District Registrar and Collector of Stamps at Indore. The petitioner asserts an impeccable service record but claims to be a victim of frequent transfers, having been transferred seven times in the last 13 years, averaging a displacement every 22 months.

(3.) The petitioner's wife is also a State Government servant, currently posted as Deputy Director in the Animal Husbandry Department at Indore. Furthermore, the petitioner's son is studying in Class XI at Indore. On 5/7/2025, an FIR (Crime No.103/2025) was registered against the petitioner by the Economic Offences Wing (EOW), Indore. Aggrieved, the petitioner filed W.P. No.29962/2025 on 28/7/2025 for its quashment. On 29/7/2025, a Division Bench of this Court heard the matter and directed the Government Advocate to call for the case-diary.