Mrs. Shyama Mishra vs The State Of Madhya Pradesh
2023 Latest Caselaw 13848 MP

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                                        IN THE HIGH COURT OF MADHYA PRADESH
                                                     AT JABALPUR
                                                       WP No. 20964 of 2023
                                      (MRS. SHYAMA MISHRA Vs THE STATE OF MADHYA PRADESH AND OTHERS)

                          Dated : 23-08-2023
                                  Shri Aditya Ahiwasi - Advocate for the petitioner.

                                  Shri Pradeep Singh Govt. Advocate for the State.

                                  Counsel for the petitioner contends that in terms of Clause 9 of the
                          policy, contained in Annexure P-4 dated 24.2.2020, the transfer is permissible
                          only under special circumstances and the Division Bench of this Court while

                          dealing with Clause 9 of the Policy has decided the issue vide judgment dated
                          25.9.2021 in Seema Pasi v. State of M.P. and others (W.P. No. 281/2021).
                          Even the co-ordinate Bench of this Court has granted interim relief in identical
                          case vide order dated 18.8.2023 in Priyanka Patel v. State of M.P. and
                          others (W.P. No. 20335/2023).
                                  Issue notice to the respondent on payment of process fee by R.A.D

within seven days, returnable in four weeks.

While maintaining parity operation of the impugned order dated 14.8.2023, contained in Annexure P-1, shall remain stayed provided private

respondent No. 4 has not already joined in place of the petitioner.

C.c. as per rules.

(MANINDER S. BHATTI) JUDGE

vivek

Signature Not Verified Signed by: VIVEK KUMAR TRIPATHI Signing time: 8/24/2023 12:21:25 PM