HARIMOHAN DWIVEDI Vs. STATE OF M.P.

JUDGEMENT

(1.) Present petition has been filed being aggrieved by the transfer order dated 23.11.2019 passed by respondent no. 2 whereby the petitioner has been transferred from Govt. Higher Secondary School No. 2, Datia to Govt. Middle School Taindoth.

(2.) It is alleged by the counsel for the petitioner that transfer of the petitioner is in violation of the transfer policy. He has relied upon Clause 1.3 of the transfer policy and submits that there is clear violatin of the said policy. In para 5.2 of the petition he has categorically mentioned that respondents no. 3 and 4 are junior to the petitioner and subsequently joined the department. It is submitted that a detailed representation has been submitted before the authority but the same has not ben decided till date. He has prayed for quashment of the impugned order.

(3.) Per contra, State counsel has opposed the averments made in the writ petition and contended that policy dated 22.6. 2019 are only executive instructions and the remedy is available to the petitioner to submit detailed representation which shall be considered and decided expeditiously.