AIROnline 2018 MP 1140

Madhya Pradesh High Court

Hon'ble Judge(s): Vandana Kasrekar , J

Madhya Pradesh Panchayat Raj Avam Gram Swaraj Adhiniyam (1 of 1994) , S.70(2), S.95(1)(3)— M.P. Panchayat Adhyapak Samvarg (Recruitment and Conditions of Service) Rules (2008) , R.5, R.6, R.8— Inter-body transfer - Entitlement - State issuing order circulating policy providing for inter-body absorption/transfer in respect of employees serving with various local bodies Rules, 2008 - Employee submitting claim for absorption under such rules being accepted by issuing authority - Rejection or denial by authority being subordinate to issuing authority can not have a stand contrary to stand taken by State - No authority vest to subordinate authority to supersede policy framed by State - Employee entitled for inter-body transfer. (Para 12 13 16 18 21 22 23) .....