S.B. SIDDIQUI Vs. STATE OF M.P.

JUDGEMENT

(1.) Heard on admission.

(2.) The present intra-court appeal is filed under Section 2(1) of the M.P. Uchcha Nyayalaya (Khand Nyaypeeth ko Appeal) Adhiniyamn, 2005 being aggrieved by the order dated 26-3-2019 passed by the learned Single Judge in W.P. No.5355/2019 whereby challenge to the transfer order remained unsuccessful.

(3.) The facts of the case lie in a narrow compass. The appellant-petitioner who is working as In-Charge Chief Municipal Officer, Municipal Council, Teonthar District Rewa by impugned order dated 8-3-2019 has been posted to his substantive post of Revenue Sub-Inspector in the same Municipal Council and by the same order the respondent No.4 has been transferred from Municipal Council, New Ramnagar, District Satna in the place of the appellant. The said order is mainly challenged on the ground of mala fide stating that it has been issued at the behest of the respondent No.5 who is working as Chairman of the Municipal Council, Teonthar District Rewa to accommodate the respondent No.4. In support of the said contention, heavy reliance has been placed on a letter dated 7-01-2019 alleged to have been written by the respondent No.5, Chairman Municipal Council, Teonthar, District Rewa, addressed to the Minister of Urban Administration.