- (1.)This petition under Article 226 of the Constitution of India has been filed against the order dated 04/06/2020 passed by the respondent No.1, by which the petitioner has been transferred from Nagar Parishad Banmor, District Morena to Nagar Parishad Mau, District Bhind.
(2.)It is submitted by the counsel for the petitioner that the petitioner is an Assistant Revenue Inspector and by order dated 12/09/2018, he was transferred from Nagar Parishad Bilaua to Nagar Parishad Banmor and without there being any administrative exigency, he has been transferred to Nagar Parishad Mau, District Bhind. It is further submitted that during this Covid-19 pandemic situation, it is very difficult for the petitioner to shift to Nagar Parishad Mau, District Bhind alongwith his family and paraphernalia, therefore, the petitioner should not have been transferred. It is further submitted that there is no administrative exigency and the reasons for the same have not been disclosed.
(3.)Per contra, it is submitted by the counsel for the State that transfer of the petitioner has been passed in administrative exigency.