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Judgment
Vijay Kumar Shukla, J
The petitioner, who is working as Block Education Officer has challenged the order dated 11.09.2023, whereby she has been transferred from Block Pati, District Barwani, at the option of Assistant Commissioner, Tribal Welfare, Jhabua.
It is argued that the petitioner has been appointed as Sector Officer for preparation of voter list of Vidhan Sabha Election, Sector 190, Barwani vide letter dated 25.07.2023. The impugned order is contrary to the cognizance of Section 13CC of the Representation of People Act, 1950 and also the Circular issued by the Election Commission of India dated 23.07.2023, whereby ban has been made on transfer of officers and staff engaged with the revision of roll during revision period.
Issue notice to the respondents on payment of process fee within seven working days by Registered mode with due acknowledgement returnable within four weeks, failing which the petition shall stand dismissed without reference to the Court.
As an in interim measure, it is directed that the operation of the impugned transfer order dated 11.09.2023, so far as it relates to the petitioner shall remain stayed. The petitioner shall be allowed to work at the present place of posting.
Certified copy as per rules.