LAWS(MPH)-2019-10-19

RAJESH KUMAR Vs. STATE OF M.P.

Decided On October 17, 2019
RAJESH KUMAR Appellant
V/S
STATE OF M.P. Respondents

JUDGEMENT

(1.) The petitioner has filed the present petition challenging the order dated 5/07/2019, passed by the respondent no.3, thereby transferring the services of the petitioner from Indore to Gwalior.

(2.) The petitioner was initially appointed on the post of District Commandant on 2/02/2008 and is working on the said post as such. While serving as District Commandant, the petitioner was posted at Jabalpur and by order dated 31/07/2017, the petitioner was transferred from Jabalpur to Indore. In pursuance of the said order, the petitioner gave his joining at Indore on 27/08/2017.

(3.) Since 27/08/2017 the petitioner is working at Indore and has completed less than 2 years service at Indore. To the utter shock and surprise of the present petitioner, the petitioner has been transferred from Indroe to Gwalior vide order dated 5/07/2019. Being aggrieved by the said order, the petitioner has filed the present petition.