SUNIL KUMAR JAIN Vs. STATE OF M P

JUDGEMENT

(1.) THE petitioner has filed this petition against the charge sheet issued to the petitioner on 25-10-2007, It is submitted by the learned counsel for the petitioner that the petitioner had been transferred from Panna to Chhatarpur vide order dated 10-7-2007. He had filed petitions before this Court wherein it had been directed that his representation against the order of transfer as well as the application for grant of interim relief be decided by the concerned authority in accordance with the policy of the State.

(2.) IT is submitted that though the petitioner had taken up proceedings before this Court against the impugned order of transfer, the respondent-authorities have issued a charge sheet to the petitioner in respect of retaining records and public money in his possession and not handing it over to the person who took over charge from the petitioner.

(3.) THE learned counsel for the petitioner further submits that the impugned charge sheet could not have been issued as the petitioner was proceedings with his case before this Court during the interim period and in spite of directions from this Court the respondent-authorities did not decide the petitioner's representation expeditiously in accordance with law and in such circumstances, the impugned charge sheet deserves to be quashed.