PRAVEEN CHOUDHARY Vs. STATE OF MADHYA PRADESH

JUDGEMENT

(1.) The present writ petition under Article 226 of the Constitution of India has been instituted by the petitioner, seeking to quash the impugned transfer order dtd. 14/2/2026 (Annexure P/1). By the said order, the petitioner has been transferred from the M.P. Agriculture Marketing Board, Regional Office, Indore to the M.P. Agriculture Marketing Board, Headquarters, Bhopal, and private Respondent No. 4 has been posted in her place at Indore.

(2.) The factual matrix, as strictly emerging from the pleadings and record, is that the petitioner is an employee of the M.P. State Agriculture Marketing Board, governed by the Madhya Pradesh Krishi Upaj Mandi Act, 1972 (for short 'the Act of 1972'). The petitioner was transferred from Rewa to Bhopal in 2021; thereafter, from Bhopal to Dewas vide order dtd. 3/11/2021; subsequently from Dewas to Ashta vide order dtd. 28/4/2023; and finally from Ashta to Indore vide order dtd. 26/7/2024.

(3.) At Indore, the petitioner assumed the charge of Incharge Joint Director on 18/10/2024. Barely nineteen months into her tenure at Indore, the impugned order dtd. 14/2/2026 was issued, whereby she was promoted/redesignated as Incharge Joint Director and transferred to Bhopal. Concurrently, Respondent No. 4 was transferred from Bhopal to Indore to replace the petitioner.