BHAGWAN SINGH JADAV Vs. STATE OF MP

JUDGEMENT

(1.) Heard.

(2.) By this writ petition, the petitioner who is working as Professor has challenged the transfer order dated 7/3/2019 by which he has been transferred from Government Girls College, Dewas to Government Swami Vivekanand College, Raisen.

(3.) Learned counsel for petitioner has raised a singular ground of challenge submitting that the petitioner is the office bearer of the employees association, therefore, he cannot be transferred and in this regard he has referred to Annexure P/2 and Clause 8.19 of the transfer policy.