GYANENDRA SHARMA Vs. STATE OF M.P.

JUDGEMENT

(1.) This petition under Article 226 of the Constitution of India has been filed challenging the order dated 5/7/2019, by which the petitioner has been transferred from Project Gwalior City, District Gwalior to Project Ghatigaon, District Gwalior on administrative grounds.

(2.) It is submitted by the counsel for the petitioner that the impugned order of transfer has been passed in order to accommodate the respondent No. 3 because she has been transferred in place of petitioner at her own request. It is further submitted that the transfer of the petitioner is in violation of the transfer policy.

(3.) Heard learned counsel for the petitioner.