Dr. Teenu Dubey vs The State Of Madhya Pradesh
2025 Latest Caselaw 6932 MP

Madhya Pradesh High Court

Dr. Teenu Dubey vs The State Of Madhya Pradesh on 20 June, 2025

                                                                 1                                 WP-21608-2025
                                           IN THE HIGH COURT OF MADHYA PRADESH
                                                         AT GWALIOR
                                                          WP No. 21608 of 2025
                                        (DR. TEENU DUBEY Vs THE STATE OF MADHYA PRADESH AND OTHERS )



                           Dated : 20-06-2025
                                  Mr. M.P.S. Raghuvanshi - Senior Advocate with Mr. D.S. Raghuvanshi -
                           Advocate for the petitioner.
                                  Mr. G.K. Agarwal - Government Advocate for the State.

                                  Issue notice to the respondents on payment of process fee by RAD mode

within seven days. Notice be made returnable within four weeks.

Learned Senior counsel for the petitioner submits that the petitioner was posted at present place only on 16.05.2025 (Annexure P-2) and the petitioner executed this order by submitting her joining on 27.05.2025, which is evident from Annexure P-5. He further submits that this executed order of transfer has been modified by the impugned order dated 16.06.2025 and the petitioner is now transferred to Primary Health Center, Mehgaon, District Bhind. He relies upon the judgment of Division Bench passed by this Court in the case of Manmohan Sharma Vs. State of M.P., in W.A.No.1249/2017 and submits that once the transfer order has been executed, the same cannot be modified.

In view of the aforesaid, the effect and operation of the impugned order, so

far as it relates to the petitioner shall remain stayed till the next date of hearing.

(ASHISH SHROTI) JUDGE

bj/-