SMT. A. THAKKAR Vs. STATE & ORS.

JUDGEMENT

(1.) PETITIONER is working a an A.N.M. Sub Health Centre Kanki, Lalbarra District -Balaghat and by the impugned orders, petitioner has been transferred to Sub -Health Centre Paraswada, Kirnapur, District -Balaghat. It is seen that challenging the order of transfer, earlier also petitioner has approached this Court and this Court in the earlier Writ Petition in W.P. No. 11915/2012 on 6.8.2012 considered the grievance of the petitioner and directed for considering and deciding the representation of the petitioner. Now the representation is considered and rejected vide Annexure -P7 dated 17.8.2012 and, therefore, petitioner is again before this Court.

(2.) IT is now pointed out by learned counsel for the petitioner that earlier when the petitioner has filed this writ petition, respondents have stated that the petitioner is transferred as a result of rationalization and even in the impugned order, it is stated that the petitioner is being transferred due to rationalization of the man power. However, in the order of rejecting the representation, even grounds of complaint against the petitioner being available is shown and, therefore, it is stated that the representation is rejected on grounds which were not earlier available to the petitioner.

(3.) HAVING heard learned counsel for the parties and on consideration of the rival contentions, it is clear that the transfer in question is neither challenged on the grounds of statutory rule or regulation being violated nor is any mala -fides made out from the material available on record.