ANIL SHARMA Vs. STATE OF M.P.

JUDGEMENT

(1.) The writ jurisdiction of this Court under Article 226 of the Constitution of India is invoked to assail the order dated 11.09.2018 (Annexure P/1) by which the petitioner has been asked to vacate the residential quarter No.87 at Police Line Datia owing to transfer of the petitioner vide order dated 26.09.2017 from Datia to Morna.

(2.) Learned counsel for the rival parties are heard on the question of admission.

(3.) Petitioner being a Constable approached this Court assailing the order of his transfer dated 26.09.2017 from Datia to Morena by filing WP No.5241/2017(S) which was disposed of in the following terms:-