PILAJI T. BAGDE Vs. STATE OF M. P.

JUDGEMENT

(1.) Parties through their counsel. The present writ appeal has been filed by the appellant against the order dated 27/09/2018 passed in Writ Petition No.23024/2018 by the learned Single Judge.

(2.) The petitioner, who is at present posted at Tehsil Khilchipur, District Rajgarh has filed a writ petition being aggrieved by transfer order dated 18/07/2018 and the amended order dated 30/07/2018. The petitioner has been transferred from Rajgarh to Rewa.

(3.) Undisputedly, the petitioner has completed normal tenure provided under the Transfer Policy as he was posted vide order dated 28/02/2015 at Rajgarh. The petitioner came-up with a ground that he is a Gas Victim (the Gas Tragedy which took place in Bhopal, resulting in loss of number of life) and as he is gas victim, he should be posted near Bhopal.