KAILASH CHANDRA GAMI Vs. STATE OF M.P.

JUDGEMENT

(1.) Heard on the question of admission and interim relief. By this petition, the petitioner who is working as Middle School Teacher has challenged the transfer order dated 09/03/2019 whereby he has been transferred from Ravindra Higher Secondary School, Macron to Middle School, Kothdi.

(2.) Learned counsel appearing for the petitioner submits that the petitioner has been inducted in the Teacher cadre and the appointing authority of the petitioner is different and the DEO is not the petitioner's appointing authority, therefore, he cannot transfer the petitioner. He further submits that by the transfer policy dated 22/02/2019, Collector has been authorized to transfer and that the petitioner has personal difficulty and the Election Commission has called for the explanation from the State Government in respect of the mass transfers which has been done.

(3.) Learned counsel for the State has supported the impugned transfer order.