Ramcharan Lariya vs The State Of Madhya Pradesh
2021 Latest Caselaw 5607 MP

                                                         1                             WP-18369-2021
                              The High Court Of Madhya Pradesh
                                         WP-18369-2021
                                (RAMCHARAN LARIYA Vs THE STATE OF MADHYA PRADESH AND OTHERS)

                      1
                      Jabalpur, Dated : 17-09-2021
                            Heard through Video Conferencing.
                            Shri Akash Choudhary, learned counsel for petitioner.
                            Shri Siddharth Sharma, learned Panel Lawyer for respondent/State.

Petitioner has filed this petition challenging transfer order dated 30.08.2021 contained in Annexure-P/1.

Counsel appearing for petitioner submitted that petitioner is appointed as Assistant Teacher (Science). In impugned transfer order he is shown Assistant Teacher (LDT) and he has been transferred to Government Middle School Rawara, Sagar. It is submitted by him that work of petitioner is to assist Science teacher at Lab. There is no laboratory in Middle School, Rawara, Sagar therefore, condition of service of petitioner will change. In view of same, he had assailed the impugned transfer order.

Counsel for the petitioner relied on judgment in the case of Pratap Singh Mandeliya Vs. State of M.P. reported in 2014(1) MPLJ 620.

Counsel appearing for State submitted that representation filed by petitioner will be considered in accordance with law.

Considering the aforesaid facts and circumstances of the case, writ petition filed by petitioner is disposed of with direction to respondent No.2 to consider and decide the representation of petitioner in accordance with law within period of 30 days from the date of receipt of certified copy of the order passed today. It is directed that respondent authority shall consider that service conditions of the petitioner are not altered by transfer order. If no other person has been transferred or posted in place of petitioner then petitioner be permitted to continue at Government Higher Secondary School Mehar, District Sagar till representation is decided.

Signature Not No opinion is expressed on the merits of the case. SAN Verified

Digitally signed by RASHMI RONALD VICTOR Date: 2021.09.17 17:12:05 IST 2 WP-18369-2021 With the aforesaid direction, writ petition is disposed of. C.C. as per rules.

                                                                             (VISHAL DHAGAT)
                                                                                  JUDGE


                      RS




Signature
 SAN      Not
Verified

Digitally signed by
RASHMI RONALD
VICTOR
Date: 2021.09.17
17:12:05 IST