MANASWAR RAM BHAGAT Vs. STATE OF MADHYA PRADESH

JUDGEMENT

(1.) Heard.

(2.) The petitioner by way of filing this writ petition under Article 226 of the Constitution of India has prayed for the following reliefs :-

(3.) By an order dated 13/02/2018 issued by respondent No.2, all the District Education Officers and Assistant Commissioner, Tribal Development were directed to adhere to the instructions already issued for inter-body absorption and it was provided that the permission for inter-body absorption shall be affected from 01/04/2018. Respondent No.2 was empowered to sanction the inter-body absorption in respect of all employees whether serving in the school under the School Education Department or Tribal Department. In view of the said policy issued by respondent No.1, the petitioners submitted their applications for inter-body transfer. The applications submitted by the petitioners were duly processed to respondent No.2 and all formalities as directed by respondent No.2 were completed by the petitioners. Respondent No.2 granted permission for absorption of the petitioners from the school under Tribal Development Department to School under School Education Department and directed for posting of the petitioners in their respective institutions.