SAJAN ALUNA MISHRA Vs. STATE OF MADHYA PRADESH

JUDGEMENT

(1.) This petition under Article 226 of the Constitution of India has been filed against the order dated 19.02.2020 passed by respondent No. 2, by which the petitioner has been transferred from the office of District Programme Officer, Women and Child Development, Morena to the office of Dy. Director, Women and Child Development, Chambal Division, Morena.

(2.) It is submitted that although it appears to be a local shifting but in fact it is malafide transfer done with the sole intention to harass the petitioner. Earlier by order dated 08.03.2019 the petitioner was transferred from District Programme Officer, Ashok Nagar to District Programme Officer, Bhind on administrative ground which was complied by the petitioner by submitting her joining on 01.04.2019. Thereafter, by order dated 13.06.2019 the petitioner was transferred from the office of District Programme Officer, Bhind to District Programme Officer, Sheopur at her own request. However, it is submitted that the petitioner had never requested for her transfer and in spite of the incorrect remark in column 5, she submitted her joining at Sheopur on 01.07.2019, thereafter, by order dated 05.07.2019 the petitioner was transferred from the office of District Programme Officer, Sheopur to the office of District Programme Officer, Morena at her own request. The said order was complied with by the petitioner and now the petitioner has been locally shifted from the office of District Programme Officer, Women and Child Development, Morena to the office of Dy. Director, Women and Child Development, Chambal Division, Morena.

(3.) It is submitted that the petitioner is going to retire within a period of one year and therefore, the petitioner has been locally shifted in order to harass her.