SUNIL KUMAR SAHNI Vs. STATE OF M.P.

JUDGEMENT

(1.) Despite repeated opportunities granted to respondents/State, reply is not filed, therefore, right to file reply stands closed.

(2.) Challenge, in this petition, is to an order dated 27/05/2017, whereby the petitioner, Sub-Engineer in the Water Resource Department posted at Guna has been transferred from Water Resource Division Guna to Water Resource Division Katni. Challenge is on the ground that the petitioner is 50% handicapped and the policy laid down by the State Government provides for relaxation from transfer.

(3.) The record reveals that the petitioner had earlier approached this Court vide Writ Petition No. 3753/2014 which was disposed of on 21/07/2014 with a liberty to the petitioner to file a representation and direction to the respondents to decide the same. It was also ordered that till the decision is taken on said representation, the order of transfer shall remain stayed.