RIPUDAMAN SINGH YADAV Vs. STATE OF M.P.

JUDGEMENT

(1.) This petition under Article 226 of the Constitution of India has been filed challenging the order dated 12.6.2019 passed by the respondent No.1 by which the petitioner has been transferred from Veterinary Hospital, Deenpura, District Bhind to Veterinary Hospital, Lakhanvas, Tahsil Byavra, District Rajgarh.

(2.) Challenging the order passed by the respondents, it is submitted by the counsel for the petitioner that the petitioner is the District President of Madhya Pradesh Sahayak Pashu Chikitsa Kshetra Adhikari Sangh, District Bhind and, therefore, he may be exempted from transfer in view of clause 11.17 of the transfer policy. It is further submitted that the daughter of the petitioner is student of Class 11th whereas the son of the petitioner is also a student of High School and the wife of the petitioner is a Government employee serving as Adhyapika in Government Middle School, Ratva, Mow District Bhind, therefore, the transfer of the petitioner in mid session would cause personal inconvenience. The petitioner has made a representation, however, the said representation has not been decided so far.

(3.) Heard the learned counsel for the petitioner.