MUNNALAL KAROSIYA Vs. STATE OF MADHYA PRADESH AND OTHERS

JUDGEMENT

(1.) Matter is heard through video conferencing.

(2.) Petitioner is aggrieved by the order dated 30.05.2020 (Annexure P- 1) passed by respondent whereby the petitioner has been transferred from Nagar Palika Parishad, Sabalgarh District Morena to Nagar Parishad Vijaypur, District Sheopur.

(3.) This order is assailed on the ground of being frequent in nature. The contention of Shri Raghuvanshi is that petitioner was earlier transferred on 01.03.2019 from Nagar Parisahd Kailaras, District Morena to Nagar Palika Parishad, Sabalgarh District Morena. Thereafter he was placed under suspension on 04.12.2019. His suspension was revoked on 13.03.2020 and he joined back on the post at Sabalgarh, District Morena on 14.03.2020. However, he was again transferred by the impugned order.