SIDDHANATH Vs. SCHOOL EDUCATION DEPARTMENT

JUDGEMENT

(1.) The petitioner has filed the present petition being aggrieved by the order dated 23.11.2019, whereby he has been transferred from P.S. Patna District, Agar Malwa to P.S. Akhakhedi District Agar Malwa.

(2.) The petitioner is assailing the aforesaid transfer order on the ground that has been deputed in for the preparation of voter list under the CEO, Janpad Panchayat, Nalkheda. It is not clear from the aforesaid order that the petitioner has been transferred out of the Janpad Panchayat. While working on the transferred place he can work for preparation of the voter list. No case for interference by the High Court is made out in a writ petition under Article 226 of the Constitution of India as held by the Apex Court in case of State of Haryana and Others Vs. Kashmir Singh and Another, reported in (2010) 13 SCC 306.

(3.) The petitioner has submitted a representation to the Member of the Legislative Assembly. It is not permissible for the Government employees to submit a representation to the MLA against the transfer order. If he is aggrieved by the transfer, he ought to have submit a representation before the District Education Officer.