ANIL BHARGAVA Vs. STATE OF M.P.

JUDGEMENT

(1.) This petition under Article 226 of the Constitution of India has been filed against the order dated 06.07.2019 passed by respondent No. 2 by which the petitioner has been transferred from the post of Reader to SDM (Collector, Shivpuri) to Tahsil Pichhor.

(2.) The transfer of the petitioner has been challenged on the solitary ground that since the wife of the petitioner is working as Adhyapak in Government, M.S. Raishri, Shivpuri, therefore, in the light of the transfer policy, the transfer of the petitioner is bad.

(3.) Counsel for the respondents submitted that so far as the transfer policy is concerned, it is not enforceable and no malafides have been alleged against the respondents and thus, the transfer order may not be interfered with.