UDAI SINGH DHURVE Vs. STATE OF MADHYA PRADESH

JUDGEMENT

(1.) Seeking exception to an order dated 4.1.2017 passed by the Writ Court in W.P. No.21385/2016 rejecting the petition filed by the appellant challenging his transfer, this writ appeal has been filed under section 2(1) of Madhya Pradesh Uchcha Nyayalaya (Khand Nyay Peeth Ko Appeal) Adhiniyam, 2005.

(2.) Appellant is working as a Beat Guard and he has been transferred from one range to another within a distance of 70 kms. Finding the transfer to be on administrative exigency and no case made out for review of an administrative order of transfer, the Writ Court dismissed the writ petition. Before us also the grounds canvassed are personal inconveniences of the appellant based on the ailment of his wife and as on such consideration, judicial review of an administrative order of transfer is not permissible, we see no reason to interfere into the matter. Appellant may represent to the departmental authorities ventilating his grievance with regard to the ailment of his wife and it is for the department to consider and take a decision on his representation.

(3.) With the aforesaid observation and liberty to the appellant, finding no case for indulgence into the matter, petition stands disposed of.