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Judgment
5 paragraphs · 178 wordsRajendra Menon, Judge
Petitioner is working as a Panchayat Secretary and has been transferred from Gram Panchayat Kalyanpur to Gram Panchayat Dandiya Janpa Panchayat, Chavarpada in the same District-Narsinghpur. Challenge to the order of transfer is made mainly on the grounds with regard to low payment of the petitioner, his own ailments due to accident which occurred in the year 2006-07 and old age of mother.
In view of the above, I am of the considered view that the grounds raised in this writ petition are such which are to be considered by the competent authority. Accordingly, it is directed that on the petitioner''s filing a certified copy of this order along with a representation within one week, the competent authority shall consider and decide the same within a period of four weeks'' from the date of receipt of certified copy of this order.
Till the aforesaid exercise is not completed, status-quo in the matter, as is exiting today, shall be maintained.
With the aforesaid, petition stands disposed of. Certified Copy as per rules.