MANOJ KUMAR SINGH Vs. STATE OF MADHYA PRADESH

JUDGEMENT

(1.) The petitioner has filed the present petition challenging the orders dated 10.07.2017 (Annexure P-3) and 03.10.2017 (Annexure P-7) passed by respondent no.2.

(2.) The petitioner is working as Revenue Inspector in the Land Records, District Anuppur. By an order dated 18.05.2015 he was transferred from District Umaria to District Anuppur. Thereafter vide order dated 10.07.2017 the petitioner has been transferred from District Anuppur to District Dhar. The said transfer order was challenged by the petitioner by filing a writ petition i.e. W.P. No.10201/2017 before this Court mainly on the ground that the petitioner is appointed on the post of Treasurer of M.P. Rajasva Nirikshak Sangh, District Anuppur and, therefore, he is exempted from being transfer for a period of four years being an office bearer of recognized union. It was further been challenged by the petitioner on the ground that the petitioner ??s 75 years old aged father is under treatment at District Anuppur and also his daughter is studying in Class-VII at District Anuppur. Thus the said transfer order is violative of Clause 8.19 of the transfer policy. The said writ petition was disposed of vide order dated 21.07.2017 thereby directing the respondents to decide the representation submitted by the petitioner within a period of one month and till the representation is decided the impugned transfer order was stayed. Thereafter, respondents have passed an order dated 03.10.2017 thereby rejecting the representation submitted by the petitioner. Being aggrieved by that order, the petitioner has filed the present petition.

(3.) On the other hand, learned Government Advocate supports the order passed by the respondents and submits that the said transfer order has been issued in administrative exigency and the order dated 03.10.2017 has been passed after taking into consideration all the grounds raise in the representation.