RAMESH CHANDRA JATAV Vs. SHIV PRASAD AHIRWAR

JUDGEMENT

(1.) This appeal under Section 2(1) of Madhya Pradesh Uchcha Nyayalaya (Khandpeeth Ko Appeal) Adhiniyam, 2005, is directed against the order dated 04/01/2018 passed in Writ Petition No. 5008/2017 whereby learned Single Judge has set aside the order dated 14/07/2017 transferring the respondent No. 1 from Divisional Office, Morena to Divisional Office, Sidhi.

(2.) It is borne out from the record that respondent No. 1- Assistant Engineer, while posted at Divisional Office, Rajgarh, as an in-charge Executive Engineer was transferred to Morena as Assistant Engineer, in-charge Executive Engineer by order dated 10/07/2017. In furtherance thereto, respondent No. 1 gave his joining on 27/07/2017. That on 14/07/2017, an order came to be passed whereby the posting of respondent No. 1 was modified from that of Morena to Sidhi.

(3.) Being aggrieved, respondent No. 1 filed the Writ Petition No. 5008/2017 wherein specific allegation was made in paragraph 5.4 in the following terms:-