SUNIL KETKAR Vs. STATE OF M P

JUDGEMENT

(1.) IN this petition filed under Article 226 of Constitution of India, petitioner has challenged the order dated 23.03.2015 Annexure P -1, whereby transfer order of respondent no.4 dated 30.09.2014 is canceled and in lieu thereof, petitioner is transferred to Government Arts and Commerce College, Mohana, District, Gwalior. Criticizing this order, it is contended that respondent no.4 assailed the order dated 30.09.2014 by filing W.P. No. 6192/14. This Court merely directed the respondent to decide the representation within thirty days. No interim relief was granted to him. The respondents have committed an error in canceling his transfer and in lieu of him transferring the petitioner.

(2.) SHRI Visoriya submits that this amounts to accommodation of respondent no. 4 at the cost of petitioner. It is further contended that transfer during ban period is impermissible as per the transfer policy. Lastly, it is contended that respondents have erroneously held that present case is a case of complaint.

(3.) PRAYER is opposed by Shri Praveen Newaskar, Dy.G.A.and Shri Jitesh Sharma.