ANJANA PARASTE Vs. STATE OF MADHYA PRADESH

JUDGEMENT

(1.) Heard on admission.

(2.) The petitioner before this Court is presently posted as Assistant Teacher at Government Primary School Bandakpur, District Damoh (M.P.) and is aggrieved by the transfer order dated 20.03.2020 (Annexure P/1), whereby she has been transferred from Government Primary School Bandakpur, District Damoh (M.P.) to Government Primary School Hinauta, District Damoh (M.P.).

(3.) Against the aforesaid order, the petitioner has already submitted a representation (Annexure P/2) before the respondent No.3, but the same has still not been decided.