Mahesh Kumar Tiwari vs The State Of Madhya Pradesh
2021 Latest Caselaw 6687 MP

                                                                   1                             WP-21868-2021
                                        The High Court Of Madhya Pradesh
                                                   WP-21868-2021
                                         (MAHESH KUMAR TIWARI Vs THE STATE OF MADHYA PRADESH AND OTHERS)

                                2
                                Jabalpur, Dated : 22-10-2021
                                       Mr. Amit Seth, Advocate for the petitioner.
                                       Learned counsel for the petitioner has raised the grievance that since

                                his son is studying in class 10th and transfer order is passed during his mid
                                academic session. He relied on judgment of Division bench of this Court
                                passed in the case of Ripudaman Singh Yadav Vs. State of M.P. dated

                                16.07.2019 in WA No. 1141/2019.
                                       The petitioner further undertakes that after the competition of academic
                                session he is ready to join at the transferred place.
                                       Under the aforesaid circumstance the impugned transfer order dated
                                06.08.2021 is stayed and the petitioner is permitted to work at his present
                                place of posting at Teonthar.
                                       Petitioner would submit undertaking before collector Rewa within a
                                period of seven days along with his affidavit that after completion of the
                                academic session he would join the transferred place.

                                       In the meantime, the respondents are at liberty to file reply and to

justify as to why the aforesaid arrangement cannot be continued till the completion of academic session.

(PURUSHAINDRA KUMAR KAURAV) JUDGE

DevS

Signature Not Verified SAN

Digitally signed by DEVESH K SHRIVASTAVA Date: 2021.10.26 16:16:57 IST