SHRADDHA DEWANGAN Vs. UNION OF INDIA

JUDGEMENT

(1.) The challenge in the present Writ Petition is to the orders AnnexuresP/1 and P/2.

(2.) Annexure-P/1 is an order whereby the services of the petitioner has been transferred from Raipur to Aurangabad and Annexure-P/2 is an order whereby the representation of the petitioner stands rejected.

(3.) The challenge is on the ground that, the petitioner has been subjected to frequent transfer.