PRADEEP KUMAR SAXENA Vs. STATE OF MADHYA PRADESH

JUDGEMENT

(1.) By this petition the petitioner who is substantively holding the post of Assistant Engineer has challenged the transfer order dated 8.3.2019, whereby he has been transferred from Indore to Bhopal. He has also challenged the order dated 17.6.2019, whereby the representation against the transfer order has been rejected.

(2.) Learned counsel appearing for the petitioner submits that the transfer order has been passed to accommodate the respondent No.4, hence it suffers from malafides. She further submits that the grounds raised by the petitioner in the representation have not been decided while passing the impugned order dated 17.6.2019 and the petitioner is a victim of frequent transfers.

(3.) As against this, learned counsel for the respondents has supported the impugned order.