DEVENDRA KUMAR WAKDE Vs. STATE OF MADHYA PRADESH

JUDGEMENT

(1.) The counsel for the petitioner submits that by the impugned order dtd. 20/6/2025 (Annexure P-2), the petitioner who is working as a Middle School Teacher Grade-II (Biology) at GMS Devri, District Balaghat, has been transferred to GHSS Bhanegaon, District Balaghat.

(2.) It is contended by the counsel for the petitioner that the petitioner has questioned the said transfer order on the ground that the wife of the petitioner is posted in the Tribal Department, Bajag District Dindori, and his father who is aged about 73 years, is required to be taken care of. It is contended by the counsel that the petitioner has been assigned the duties of B.L.O. and hence, he is entitled for protection of Sec. 13-CC of the Representation of Peoples Act, 1950 and the place of the transfer is at a distance of 55 kms from the place of transfer. Therefore, while highlighting the aforesaid and other grievances, the petitioner has submitted a representation dtd. 25/6/2025 (Annexure P/3) to the respondent, but the same has not been decided as yet. It is contended by the counsel that the petitioner is willing to make a fresh representation before the respondent concerned and in such an eventuality, the respondent concerned be directed to take a decision thereon within the stipulated period in accordance with law.

(3.) Per contra, learned counsel for the respondent/State submits that the order has been issued in view of the administrative exigency. However, if the petitioner prefers a fresh representation before the respondent concerned, the same shall be dealt with by the competent authority in accordance with law.