RAVINDRA SINGH Vs. STATE OF MADHYA PRADESH

JUDGEMENT

(1.) This petition under Article 226 of the Constitution of India has been filed by the petitioner seeking following reliefs:

(2.) On perusal of the record, it reveals that as per order Annexure P-4 dated 31/01/2017 petitioner was transferred from Hoshangabad to Shahdol. The said order was challenged by him filing Writ Petition No.2329/2017 which was disposed of as per order dated 17/02/2017, wherein this Court has issued the following directions:

(3.) Thereafter, representation of the petitioner was decided vide Annexure P-5 dated 01/04/2017 and rejected the same, against which the writ petition bearing No.5903/2017 was filed, that too was dismissed, indicating that the post at Shahdol is vacant. Against the order dated 28/04/2017, Writ Appeal was preferred bearing No.456/2017, the said Writ Appeal was also dismissed and the said order is reproduced as under: