MANOJ TIWARI Vs. STATE OF M.P.

JUDGEMENT

(1.) This appeal under Section 2(1) of the M.P. Uchcha Nyayalaya (Khand Nyayapeeth Ko Appeal) Adhiniyam, 2005 is directed against the order dated 01.10.2019 passed in writ petition No.17671/2019.

(2.) The writ petition was preferred by respondent No.3 against the order dated 20.08.2019 whereby he was transferred from the office of Kyoti Canal Division, Rewa to the office of the Chief Engineer, Ganga Kachar, Rewa. And the present Appellant was transferred from Lower Purwa Sub Division Kotar, District Satna to office of Kyoti Canal Division, Rewa.

(3.) Learned Single Judge faulted with the local shifting of respondent No.3 on two counts; firstly, that the same was contrary to the terms of transfer policy and secondly, it was infested with malafide.