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Judgment
5 paragraphs · 236 wordsRajendra Menon, Judge
Petitioner is working as a Panchayat Secretary in Gram Panchayat Basahi. Vide order-dated 13.7.2012 - Annexure P/1 petitioner has been transferred to Chhaparatola, District Shahdol. One Shri Balkaran Prajapati, who was working in Janpad Panchayat Bhatiakhurd was posted in place of the petitioner at Basahi by the same order-dated 13.7.2012. Name of the petitioner appears at Serial No. 19 and that of Shri Balkaran Prajapati at Serial No. 20. It seems that both - petitioner and Shri Balkaran Prajapati, submitted representation for cancellation of their transfer. Grievance of the petitioner is that in the case of Shri Balkaran Prajapati, his representation has been allowed and his transfer from Bhatiakhurd to Basahi has been cancelled, in the case of petitioner as no action is taken, petitioner is before this Court.
Keeping in view the aforesaid grievance, for the present without entering into the controversy on merits, the competent authority is directed to consider and decide the representation of the petitioner after taking note of the benefit granted to Shri Balkaran Prajapati, and decide it within a period of four weeks from the date of receipt of certified copy of this order.
Till the aforesaid exercise is not completed, petitioner shall be permitted to work at Gram Panchayat Basahi, in case he has not been relieved till date.
With the aforesaid, the petition stands disposed of. Certified copy as per rules.