KAVINDRA DUBEY Vs. STATE OF MADHYA PRADESH

JUDGEMENT

(1.) The petitioner has raised two points against the transfer order; (i) the petitioner is president of Employees Association Block, Jaisi Nagar and his transfer in different block runs contrary to the transfer policy and, (ii) if the petitioner is transferred, only one teacher will remain in the present school.

(2.) Prayer is opposed by the learned G.A.

(3.) The first point raised by the petitioner is no more res integra. This Court in W.P. No. 12231/2017 (Ramesh Kumar Soni v. State of M.P.) decided on 17.8.2017 opined as under: