Sheela Shukla vs The State Of Madhya Pradesh
2023 Latest Caselaw 13948 MP

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                                       IN THE HIGH COURT OF MADHYA PRADESH
                                                    AT JABALPUR
                                                       WP No. 21113 of 2023
                                        (SHEELA SHUKLA Vs THE STATE OF MADHYA PRADESH AND OTHERS)

                          Dated : 24-08-2023
                                 Shri Manoj Kushwaha - Advocate for the petitioner.

                                 Ms. Priyanka Mishra - GA for the respondents/State, on advance copy.

Counsel for the petitioner contends that in terms of Clause 9 of the policy, contained in Annexure P-3 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.A. 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 respondents on payment of process fee by R.A.D. within seven days, returnable in three weeks.

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

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

Certified copy as per rules.

(NANDITA DUBEY) JUDGE

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Signature Not Verified Signed by: JITIN KUMAR CHOURASIA Signing time: 8/25/2023 10:18:30 AM