MANOJ SHARMA Vs. STATE OF M.P.

JUDGEMENT

(1.) Present petition has been filed challenging the order dated 23.11.2019. It is alleged by the counsel for the petitioner that petitioner is victimized on account of frequent transfer. It is further alleged that earlier vide order dated 9.8.2019 he has been transferred from Govt. Primary School Chirori to Govt. Primary School Sanai and the said transfer order has been duly executed by the petitioner. It is alleged that within a span of two and half months, he has been again transferred. He has relied upon judgment passed by Division Bench of this court in Kedar Singh v. Chetram (W.A. 1451/2019) and prayed for quashment of impugned order.

(2.) Per contra, State counsel has opposed the contention made by counsel for the petitioner but could not clarify the position with respect to passing of annexure P/2.

(3.) Thus, considering the aforesaid facts and circumstances of the case and considering the aspect that petitioner has been frequently transferred within a short period of time and considering the judgment passed by division bench of this Hon'ble Court in the case of Kedar Singh (supra) wherein it is held as under:--