SUDAMA PRASAD PALIA Vs. STATE OF MADHYA PRADESH

JUDGEMENT

(1.) Writ jurisdiction of this Court under Article 226 of the Constitution is invoked seeking quashment of the order dated 14.07.2017 and 29.08.2017 vide Annexure P-2 and P-1 by which petitioner has been shown to be transferred during the period of suspension from Central jail Gwalior to Sub-jail Sarangpur Distt. Rajgarh and the order of rejection of representation made against the said transfer respectively.

(2.) Before proceeding, it would be appropriate to mention that there is no challenge made to the order dated 25.03.2018(Annexure R-5), by which the Jail Superintendent Central Jail, Gwalior directed the petitioner at Sarangpur Jail to join on revocation of his suspension by order dated 22.03.2018 (Annexure R-2).

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