BUNTY SHARMA Vs. STATE OF M.P.

JUDGEMENT

(1.) This petition under Art. 226 of the Constitution of India has been filed against the transfer order dated 08.03.2019 passed by Collector (Land Records), District Morena on the ground that the petitioner, who is working on the post of Patwari, has been transferred in order to accommodate respondent No. 4 and the transfer order is in violation of the transfer policy.

(2.) Heard the learned counsel for the petitioner.

(3.) The petitioner has filed the copy of the note-sheets dated 20.07.2015, from which it is clear that earlier by order dated 30.05.2015 the petitioner was transferred from the present place of posting, i.e., Morena gaon, accordingly, he approached the local MLA, who by letter dated 19.07.2015 recommended for cancellation of the transfer of the petitioner. Accordingly, the transfer of the petitioner from Morena gaon was cancelled by order dated 30.07.2015.