SEEMA PASI Vs. STATE OF M.P.

JUDGEMENT

(1.) The present intra-court appeal has been filed under Sec. 2(1) of the Madhya Pradesh Uchcha Nyayalaya (Khand Nyaypeeth ko Appeal) Adhiniyam, 2005 being aggrieved by the order dtd. 03-03-2021 passed by the learned Single Judge in WP-770-2021 [Seema Pasi Vs. State of M.P. and others], whereby the writ petition filed by the writ-petitioner/appellant [hereinafter referred to as "the appellant"] has been dismissed. The appellant has challenged the legality and validity of the order dtd. 31-12-2020 passed by the respondent No. 2, shifting/transferring of the appellant (District Manager, Evaluation and Monitoring) from District Jabalpur to District Anuppur.

(2.) The facts of the case exposited in a nutshell are that, the appellant is working on the post of District Manager, Evaluation and Monitoring, on contract basis. Initially the appellant was posted at Mandla and thereafter, she was posted at Jabalpur since 2017. Subsequently, the service of the appellant has been extended by order dtd. 25-04-2018, on the basis of evaluation her works of the year 2017-18 for a period one year i.e. 01-4-2018 to 31-03-2019.

(3.) It is put forth that by the impugned order, dtd. 31-12-2020, service of the appellant has been transferred from Jabalpur to Anuppur, which is at a distance of more than 300 Kms. from Jabalpur. The appellant challenged the aforesaid order on the ground that, she has been transferred due to political influence in order to accommodate the respondent No. 5, who is at Sr. No. 7 in the list, because the husband of the respondent No. 5 is also transferred to Jabalpur from Anuppur, who is at Sr. No. 5 in the list, in place of one D.P. Tiwari, who has also been transferred from Jabalpur to Anuppur. Hence, it is clearly demonstrable that, only to accommodate the respondent No. 5 and her husband, the present appellant has been transferred to Anuppur.