MOHAN SINGH LAWANA Vs. STATE OF M.P.

JUDGEMENT

(1.) HEARD on the question of admission.

(2.) THE petitioner has filed this petition being aggrieved by order dated 10.6.2014 issued by respondent no.3 Collector, Land Record, Bhopal, whereby the petitioner's representation against order dated 4.2.2014 transferring the petitioner from Tehsil Huzur to Tehsil Bairasiya, Bhopal has been rejected after examining the same in accordance with the directions issued by this Court in W.P No. 3250/2014(S) issued on 21.3.2014.

(3.) HAVING heard the learned counsel for the petitioner, it is observed that the authorities while examining the petitioner's representation has observed that the petitioner has already joined his transferred place of posting on 13.2.2014 in Bairasiya Tehsil. The authority has also taken into consideration the fact that the petitioner is posted in Huzur Tehsil for the last 15 years continuously and administrative exigency requires that a person should be shifted or rotated from one place to another after such a long time. The authority has specifically stated that the impugned order has not been issued specifically targeting the petitioner or victimizing him but it is a general order transferring several other persons alongwith the petitioner. The authority has also taken into consideration the petitioner's contention regarding availability of school and medical facilities in Bairasiya Tehsil and has thereafter rejected the representation of the petitioner.