AI Structured Summary
Not yet generated for this judgment
No AI summary yet
Generate an eight-section analysis of this judgment — facts, issues, reasoning, ratio and a plain-language gist.
Judgment
5 paragraphs · 215 wordsVijay Kumar Shukla, J
This petition has been filed by the petitioner under Article 226 of the Constitution of India.
The petitioner is aggrieved by order dated 09.12.2022 passed by the respondent No.2, whereby the petitioner has been transferred from Kurawar DC Circle-Rajgarh to Silwani DC Circle-Raisen (MP). It is submitted that the petitioner has been transferred four times within a period of two years. It is further pleaded that the distance between Kurawar and Silwani is approximately 200 kms and the petitioner's wife is pregnant and she has severe complications in the pregnancy. The petitioner has already submitted a representation before the respondent No.2.
After hearing learned counsel for the petitioner, I deem it expedient to dispose of the petition with a direction to the respondent No.2 to consider and decide the representation of the petitioner within a period of four weeks from the date of communication of the order. The petitioner shall be at liberty to file additional representation along with relevant record witihin a period of seven days from today. Till the representation of the petitioner is considered and decided by the respondent No.2, the petitioner shall be allowed to work at the present place of posting.
With the aforesaid direction, the present petition is disposed of. Certified copy as per Rules.