SANJEET HARDAHA Vs. SACHIN JAIN AND OTHERS

JUDGEMENT

(1.) The challenge in the present appeal is to an order passed by the learned Single Bench on 15.12.2017; whereby the transfer of the writ petitioner from Sihora in Jabalpur district to Anooppur was set aside on humanitarian ground that son of the writ petitioner is suffering from heart ailment; therefore, he should be allowed to work at Jabalpur.

(2.) The Writ Petitioner was appointed on the post of Assistant Grade III in November, 2012 and was posted in the office of Sub Registrar, Collectorate, Jabalpur. He continued to be posted at Jabalpur or in the office of Sub Registrar, Sihora, which is a part of district Jabalpur only. Almost after five years, the writ petitioner was transferred to Anooppur when respondent No. 4 was posted at Sihora. The argument of the writ petitioner was that, his son is suffering from heart ailment and that he has been transferred from Sihora so as to accommodate respondent No. 4 at Sihora.

(3.) The learned Single Bench noticed that the petitioner is Assistant Grade II but working against the post of Assistant Grade III but keeping in view the fact that son of the petitioner is suffering from heart ailment, he be allowed to work at Jabalpur.