B.N. SOLANI Vs. STATE OF MADHYA PRADESH

JUDGEMENT

(1.) By the instant petition, the petitioner is challenging the order passed by the authority whereby the authority has considered the representation of the petitioner in pursuance to the order passed by this Court in which the petitioner had challenged the order of transfer but the petition was disposed of finally.

(2.) Learned counsel for the petitioner submits that respondent No. 5 who was working at Malthon as Range Officer and in his place the petitioner got transferred and he joined there but this fact was suppressed by respondent No. 5 and filed a petition before this Court challenging his transfer order and that writ petition bearing W.P. No. 21232/2019 wherein interim order was granted by this Court on 04.10.2019 and by virtue of that interim order, respondent No. 5 is still continued at Malthon.

(3.) The learned counsel for the petitioner submits that the petitioner is not being allowed to work on the said place and by this petition, he is asking direction that he may also be allowed to work because he has already joined and this fact was suppressed by respondent No. 5 in his petition.