Ripusoodan Prasad Pandey vs The State Of Madhya Pradesh
2021 Latest Caselaw 4974 MP

                                   1                                   WA-757-2021
        The High Court Of Madhya Pradesh
                    WA-757-2021
      (RIPUSOODAN PRASAD PANDEY Vs THE STATE OF MADHYA PRADESH AND OTHERS)


Jabalpur, Dated : 02-09-2021
      Heard through Video Conferencing.

      Shri Aditya Ahiwasi, learned counsel for the appellant.
      Shri    B.D.    Singh,   learned    Government      Advocate       for   the
respondents/State.

This writ appeal is directed against the judgment dated 6.4.2021 by the

learned Single Judge, by which the writ petition (WP No.1547/2021) filed by the petitioner against the order of his transfer has been dismissed.

Learned counsel for the appellant submitted that the appellant was a daily wages employee and that he has been transferred vide order dated 18.9.2020 from Sub Division Maihar to Forest Range Maihar 40 km away. Learned counsel submitted that daily wages employees are not permanent employees and therefore, cannot be transferred.

Shri B.D. Singh, learned Government Advocate for the respondents/State submitted that the appellant has been given the status of

permanent employees and therefore, he has been granted the benefit of circular dated 7th October, 2016 and that he has been transferred in the administrative exigencies of service, as his services at the earlier place were not found satisfactory.

Having regard to submissions made by learned counsel for the respondents, learned Single Judge has declined to interfered in the order of transfer. However, in the present case, we grant the liberty to the petitioner to make representation to the Divisional Forest Officer, Satna, who shall consider his grievance in accordance with law and pass an appropriate order within a period of one month under intimation to him.

With the aforesaid, this petition is disposed of.

                             2                WA-757-2021
      (MOHAMMAD RAFIQ)          (VIJAY KUMAR SHUKLA)
       CHIEF JUSTICE                       JUDGE
SKM



      Digitally signed by
      SANTOSH MASSEY
      Date: 2021.09.03
      15:43:10 +05'30'