AWDHESH JAIN Vs. STATE OF M.P

JUDGEMENT

(1.) The petitioner has filed the present petition being aggrieved by order dt. 14.6.2017 whereby he has been transferred from Municipal Corporation Indore to Nagar Parishad Nemawar.

(2.) By order dt. 26.4.1994 State Government has granted permission to regularise the service of the petitioner in the Municipal Corporation Dewas. Thereafter vide order dt. 30.4.1994 the Commissioner Municipal Corporation Dewas has appointed him against the vacant post of Sub- Engineer in the pay scale of Rs.1600-2720. Vide order dt. 19.12.1993 he was made permanent Sub-Engineer. Thereafter vide order dt. 8.6.2000 the petitioner was sent on deputation to Municipal Council Sagar. Thereafter vide order dt. 29.3.2001 he was again sent on deputation from Sagar Municipal Corporation to Indore and since then he is working in the Municipal Corporation Indore. By the impugned order, he has been transferred from Indore to Nagar Parishad Nemawar hence, the present petition.

(3.) Inter alia the petitioner has assailed the impugned order on the ground that under Section 58(6) of the Municipal Corporation Act he can be transferred from one Municipal Corporation to another Municipal Corporation and not to the Municipal Council.