NARENDRA SINGH Vs. STATE & ORS.

JUDGEMENT

(1.) XXXXXXXXXX.

(2.) PETITIONER is working as Assistant Sub Inspector of Police and has been transferred from Police Station -Kotwali District -Panna to District -Tikamgarh. Challenge to the order of transfer is made mainly on the ground that the petitioner is to retire within a period of three years and as his wife is suffering from Paralysis, it is stated that his transfer to District -Tikamgarh is illegal.

(3.) IN view of the above, I am inclined to interfere into the matter. The petition is, therefore, disposed of with liberty to the petitioner to take recourse to the departmental remedies available.