RAM KRIPAL UIKEY Vs. STATE OF MADHYA PRADESH

JUDGEMENT

(1.) Petitioner has filed the present writ petition being aggrieved by order dated 23.11.2019 (Annexure-P/1).

(2.) It is submitted by the counsel appearing for the petitioner that petitioner has been transferred to accommodate respondent No. 5. By the impugned transfer order petitioner has been transferred from Government Middle School, Samnapur to Government Middle School Pipardon.

(3.) It is submitted by the counsel appearing for the petitioner that petitioner is not surplus in the School and none of the condition of transfer in ban period is in existence, which may call for the transfer of petitioner. Petitioner has filed representation, which is pending undecided.