RAJENDRA PRASAD CHOURASIYA Vs. STATE OF MADHYA PRADESH

JUDGEMENT

(1.) In the instant petition a challenge has been made to the order dated 08.12.2017, whereby the representation of the petitioner against the transfer order has been rejected.

(2.) This is second round of litigation. The petitioner earlier had filed a writ petition bearing W.P. No. 12254/2017 challenging the transfer order dated 27.07.2017 whereby he was transferred from Chhatarpur to Khandwa. The said petition was disposed of by order dated 16.08.2017, directing the respondents to consider and decide the representation of the petitioner in accordance with law. Thereafter the impugned order was passed by the respondents.

(3.) Learned counsel for the petitioner submitted that the rejection of the representation is arbitrary as the respondents have not taken into consideration the fact that the place where the petitioner has been transferred is not vacant. He also submitted that there are certain personal difficulties for the petitioner to carry out the transfer order which have not been considered by the authority.