Ashok Sisodiya vs The State Of Madhya Pradesh
2021 Latest Caselaw 6536 MP

                                                                        1                                 WA-906-2021
                                             The High Court Of Madhya Pradesh
                                                         WA-906-2021
                                                 (ASHOK SISODIYA Vs THE STATE OF MADHYA PRADESH AND OTHERS)


                                     Jabalpur, Dated : 08-10-2021
                                           Heard through Video Conferencing.

                                           Shri Prashant Shrivas, learned counsel for the appellant.
                                           Shri A.P. Singh, learned Deputy Advocate General for the
                                     respondents/State.

Learned counsel for the appellant submitted that appellant would be

satisfied if he is granted liberty to submit a representation to the respondents highlighting his hardship and praying for cancellation of the transfer order.

In view of the above, we do not find any reason to interfere in the impugned judgment passed by the learned Single Judge. It is always open to the appellant to make such a representation to the respondents/competent authority and it would be for the competent authority to examine the hardship of the appellant and take appropriate view in the matter.

With the aforesaid liberty, this appeal is disposed of.

                                           (MOHAMMAD RAFIQ)                  (PURUSHAINDRA KUMAR KAURAV)
                                            CHIEF JUSTICE                                    JUDGE


                                     SKM




Signature Not Verified
  SAN




Digitally signed by SANTOSH MASSEY
Date: 2021.10.08 18:57:18 IST