Smt. Chinta Dhurve vs The State Of Madhya Pradesh
2021 Latest Caselaw 5798 MP

                                                          1                             WP-18132-2021
                              The High Court Of Madhya Pradesh
                                         WP-18132-2021
                                (SMT. CHINTA DHURVE Vs THE STATE OF MADHYA PRADESH AND OTHERS)

                      1
                      Jabalpur, Dated : 21-09-2021
                            None for the petitioner.
                            Shri Sanjeev Kumar           Singh,   learned   Panel Lawyer         for   the
                      respondents/State.

Challenge been made to transfer order dated 7.8.2021, passed by the respondent No.4 whereby, the petitioner has been transferred from Govt.

Tribal Excellence Girls Hostel Rajnagar to Govt. Tribal Senior Girls Collage Hostel, Chhatarpur. challenge is made on the grounds that the petitioner is Assistant Teacher can only hold the post as Hostel warden in the school but she has been posted vide impugned order dated 7.8.2021 Govt. Tribal Girls College Hostel as warden. Another ground raised is that as per the transfer policy, husband and wife cannot be disturb from the same place of posting.

It is pointed out that the petitioner has submitted a detailed representation before the respondent No.4 but the same is pending consideration and has not been decided till date. In such circumstances, an

innocuous prayer has been made by the petitioner with a direction to the respondent No.4 to consider and decide the same expeditiously.

P er contra, State counsel has opposed the prayer stating that the transfer is on administrative exigencies. The representation submitted by the petitioner will be considered and decided expeditiously. He has relied upon the judgments of the Division Bench of this Court 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 v. State of M.P. and Others reported in ILR (2015) MP 2556. In such circumstances, no interim relief can be granted to the petitioner.

Heard the learned counsel for the parties and perused the record.

Signature Not Considering the overall facts and circumstances of the case, this Court SAN Verified

Digitally signed by MOHD IRFAN SIDDIQUI Date: 2021.09.22 11:25:44 IST 2 WP-18132-2021 deem it appropriate to dispose of the writ petition with a direction to the petitioner to submit a fresh representation to the respondent no.4 supported by all the documents within a period of 7 days from today and in case such a representation is submitted, the respondent no.4 is directed to dwell upon the same and pass a self contained speaking order and communicate the outcome to the petitioner within a period of 30 days from the date of receipt of

certified copy of this order.

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

With the aforesaid observations, this petition stands disposed of. Certified copy as per rules.

                                                                               (VISHAL MISHRA)
                                                                                    JUDGE


                      irfan




Signature
 SAN      Not
Verified

Digitally signed by
MOHD IRFAN
SIDDIQUI
Date: 2021.09.22
11:25:44 IST