LAWS(MPH)-2017-12-163

BRIJRAJ BAGDI Vs. STATE OF M P

Decided On December 14, 2017
Brijraj Bagdi Appellant
V/S
STATE OF M P Respondents

JUDGEMENT

(1.) Heard.

(2.) The Writ Appeal No.1223/2017 has been filed by appellant Shafiq Mohammad Mijwani against the order dated 6/12/2017, passed in W.P. No.20090/2017 by which the learned writ court upheld the transfer order dated 10/07/2017 by which he has been transferred from Khilchipur, District Rajgarh to Biaora, District Rajgarh.

(3.) Both the appellants are working in the present place of posting since last 12 years and is raising all hue and cry even though they have been transferred to a distance of 62 Kilometres.