YOGENDRA SINGH GURJAR Vs. STATE OF M.P.

JUDGEMENT

(1.) This petition under Article 226 of the Constitution of India has been filed challenging the order dated 7/3/2019, by which the petitioner has been transferred from Gram Panchayat Raun to Gram Panchayat Chandhara, Gohad.

(2.) It is submitted by the counsel for the petitioner that earlier the petitioner had met with an accident, as a result of which, he was on medical leave and after his rejoining, as the post of Panchayat Secretary, Gram Panchayat Raun was not vacant, therefore, at the request of Sarpanch, Gram Panchayat Chachipura, the petitioner was posted in Gram Panchayat Chachipura by order dated 10/5/2018. It is submitted that within a short span of eight months the petitioner has now been transferred from Gram Panchayat Raun to Gram Panchayat Chandhara and, therefore, the impugned order is bad because of frequent transfers. It is further submitted that the power of transfer is vested with the Commissioner, Panchayat Raj, who has formulated the policy for transfer of the Secretaries of the Gram Panchayats.

(3.) Heard learned counsel for the petitioner.