VIDYA SHRIVASTAVA Vs. STATE OF M.P.

JUDGEMENT

(1.) HE is heard on admission. Petitioner is transferred from Ghosipura to Amarohi within same block. It is challenged on personal grounds such as the petitioner's husband is posted at Ashok Nagar, daughter is studying at Guna and mother -in -law suffering from paralysis is depending on her.

(2.) THIS is settled in law that transfer order can be interfered with only if it runs contrary to the statutory provision, proved to be a malafide one, changes service conditions of an employee to his detriment or issued by an incompetent authority. Mere violation of transfer policy, will not render transfer order as illegal. The Division Bench of this Court reported in, ILR(2007) M.P 1329 [R.S. Choudhary Vs. State of M.P] held as under: -