Rajendra Prasad Soni vs The State Of Madhya Pradesh
2021 Latest Caselaw 5409 MP

                                                         1                              WP-17959-2021
                              The High Court Of Madhya Pradesh
                                         WP-17959-2021
                              (RAJENDRA PRASAD SONI Vs THE STATE OF MADHYA PRADESH AND OTHERS)

                      1
                      Jabalpur, Dated : 14-09-2021
                            Heard through Video Conferencing.
                            Shri Amit Chaturvedi, learned counsel for the petitioner.
                            Shri Vivek Sharma, learned Dy. Advocate General for the
                      respondents/State.

Petitioner is challenging the transfer order dated 31.08.2021, whereby

t h e petitioner has been subjected to transfer from the office of District Treasury, Mandla to District Pension Office, Dindori, District-Dindori.

I t is submitted that earlier petitioner was transferred on 03.07.2017 from District Office, Mandla to PAO, Tejaswini, Pariyojna, Mandla. Thereafter, he was transferred back to Mandla treasury on 15.03.2019. It is further submitted that the wife of the petitioner is suffering from cancer and is posted at Mandla and is 90 years aged father is also residing with petitioner. He also submits that he is the only member in the family who looks after his father and wife.

Learned counsel appearing for the respondents has objected to the prayer made by the petitioner on the ground that the transfer is a condition of service therefore, prays for dismissal of the petition.

Considering the judgment in the case of R.S. Chaudhary and Others v. State of M.P. and Others, ILR (2007) MP 1329 and in the case of Mridul Kumar Sharma Vs. State of M.P. and others reported in ILR (2015) MP 2556, it is submitted that the representation submitted by the petitioner will be considered and decided expeditiously.

In such circumstances, a fresh representation be filed by the petitioner to respondent no.2 within a period of 7 working days along with all the relevant documents and in case if such a representation is filed then

Signature Not respondent no.2 is directed to dwell upon the representation and pass a self SAN Verified

Digitally signed by SMT SHALINI SINGH LANDGE Date: 2021.09.14 17:59:23 IST 2 WP-17959-2021 contained speaking order and the said representation be considered and decided within a period of 30 days from the date of receipt of certified copy of this order and communicate the outcome to the petitioner within the aforesaid period.

Needless to say that this Court has not commented upon the merits of the case.

With the aforesaid observations, this petition stands disposed of.

                                                                             (VISHAL MISHRA)
                                                                                  JUDGE


                      Sha




Signature
 SAN      Not
Verified

Digitally signed by
SMT SHALINI
SINGH LANDGE
Date: 2021.09.14
17:59:23 IST