PRAMOD KUMAR SINGH Vs. STATE OF M.P.

JUDGEMENT

(1.) Leaned counsel for the rival parties are heard through video conferencing.

(2.) Issue notice to the respondents on payment of process fee within four working days, failing which this petition shall stand dismissed without further reference to the Court.

(3.) Present petition under Article 226 /227 of the Constitution assails the order dated 30.05.2020 of the Government of M.P. by which petitioner who substantively holds the post of CEO Janpad Panchayat has been transferred from Janpad Panchayat Ashoknagar District Ashoknagar to Janpad Panchayat Aron District Guna while the respondent No.3 has been posted in his place by the same order.