NIJAM SINGH UIKEY Vs. STATE OF MADHYA PRADESH

JUDGEMENT

(1.) Petitioner has filed the present writ petition challenging order dated 24.1.2019 contained in Annexure-P/1 by which he has been transferred from Government Middle School Chouka, Sagar to Government Middle School, Btyawada, Sagar.

(2.) It is submitted by the counsel appearing for petitioner that he has preferred a representation before the authorities and he also submits that he is not surplus in the school.

(3.) Considering the facts and circumstances of the case, it is ordered that representation preferred by the petitioner dated 28.1.2019 will be decided by the authorities within a period of 30 days from the date of receipt of certified copy of the order passed today.