AMITESH CHATURVEDI Vs. STATE OF MP

JUDGEMENT

(1.) HEARD on the question of admission.

(2.) THE petitioner has filed this petition being aggrieved by order dated 2.6.2015 by which the petitioner, who is working as Medical Officer, has been transferred from Primary Health Centre. Sonpur. District Jabalpur to District Hospital Seoni.

(3.) THE learned counsel for the petitioner submits that the petitioner joined his services at Civil Hospital Sehore and thereafter was transferred to Community Health Centre, Panagar, District Jabalpur and within a short span of time, the petitioner was again transferred out. It is submitted that the petitioner's father is suffering from paralysis and has a two year old son and, therefore, is he facing untold hardship, It is also submitted that the wife of the petitioner has been transferred to Jabalpur and in view of the policy of the State Government which provides for keeping the husband and wife together, the impugned order of transfer be quashed.