AMRESH CHAND PANDEY Vs. STATE OF M. P.

JUDGEMENT

(1.) THIS petitioner is working on the post of Lecturer in the School Education Department of State of M.P. He has been transferred from the post of Principal, Government High School, Rampur, Jabalpur to the post of Principal Government High School, Mohas, Bargi, Jabalpur vide order dated 26.8.2006 (Annexure P-8). After one month on 26.9.2006 (Annexure P-7) the third respondent Smt. Anjali Kaurwar who was working as Incharge Principal at Government High School Mohas, Bargi, Jabalpur has been transferred as Incharge Principal Government High School, Rampur, Jabalpur where the petitioner was posted. Feeling aggrieved by aforesaid orders the petitioner has filed this petition.

(2.) HEARD learned counsel for the parties.

(3.) THE respondents contend that the petitioner was posted on 4.7.2001 at Government High School, Rampur, Jabalpur. After more than 5 years he has been transferred to Mohas, Bargi which is only 19 k.ms. away from his present place of posting that too in the same capacity. In the circumstances they contend that the petitioner who has been transferred on the same capacity after 5 years to a nearby place cannot claim his retention to the same place. According to them the third respondent has not been posted as permanent Principal but she has been posted as Incharge Principal. It is stated that it is always open for the administration to consider the requests of its employees, accordingly the third respondent's request pursuant to the petitioner's transfer was considered and she has been posted as Incharge Principal.