AI Structured Summary
Not yet generated for this judgment
Judgment
Subodh Abhyankar, J
This Writ Petition has been filed under Section 226 of the Constitution of India seeking the following relief:-
It is therefore prayed, that petition may kindly be allowed and by issuing an appropriate writ, direction or order, the impugned transfer order dated 24/05/2023 (ANNEXURE P/1) may kindly be quashed with respect to the transfer of petitioner (name of petitioner is at Serial No. 2 in the transfer order.
The grievance of the petitioner is that he has been transferred for the third time within a span of two years. Presently, vide the impugned order dated 24/5/2023, he has been transferred from Jhabua to Burhanpur. The petitioner has already preferred the representation in this regard to Respondent No.1 on 26.05.2023.
Counsel for the State has submitted that if the petitioner file a fresh representation within a period of one week alongwith all the relevant documents before the Respondent No.1/2 and the same shall be decided by a speaking order within a further period of four weeks in accordance with law.
Considering the fact that the Respondent No.3 has still not joined on the post, it is directed that till the representation is decided, the petitioner shall be permitted to continue at the present place of posting.
Writ Petition stands disposed of without expressing any opinion on the merits of the case.