Sabiya Begum vs The State Of Madhya Pradesh
2023 Latest Caselaw 14745 MP

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                                       IN THE HIGH COURT OF MADHYA PRADESH
                                                    AT JABALPUR
                                                      WP No. 21478 of 2023
                                        (SABIYA BEGUM Vs THE STATE OF MADHYA PRADESH AND OTHERS)

                         Dated : 06-09-2023
                                  Shri Sandeep Singh Baghel - Advocate for the petitioner.

                                  Shri Ajay Shukla - Government Advocate for the respondent-State.

Issue notice to the respondents on payment of process fee within seven days, failing which this petition shall stand dismissed without reference to the Court.

By placing reliance on a Division Bench Judgment of this Court in W.A No.281 of 2021 (Seema Pasi Vs. State of M.P.) and Clause 9.1 of the Policy. It is submitted that petitioner's transfer to Sagar vide order dated 14.08.2023 (Annexure P/4) is bad in law because no special circumstances have been mentioned for transferring the petitioner.

Considering the aforesaid, till the next date of hearing, the effect and operation of impugned order dated 14.08.2023 (Annexure P/4) to the extent it relates to petitioner shall remain stayed. The petitioner shall be permitted to work at Rewa till the next date of hearing.

Certified copy today.

SUJOY PAUL) JUDGE

HK

Signature Not Verified Signed by: HIMANSHU KOSHTA Signing time: 9/6/2023 5:23:39 PM