SMT. VANDANA SAXENA Vs. STATE OF M.P.

JUDGEMENT

(1.) PETITIONER is aggrieved by the transfer order dated 10/07/2012, whereby she is transferred from Karera to Pichhore and in lieu thereof, Smt. Saroj Verma has been brought from Pichhore to her place on her own request. It is challenged on the following grounds:

(2.) THE Apex Court in Shilpi Bose (Mrs) and others Vs. State of Bihar and others [1991 Supp (2) SCC 659] held as under:

(3.) A bare perusal of the judgment shows that merely because one employee is brought on her own request and in lieu thereof another is shifted will not mean that it is the act of accommodation or it is capricious exercise of power. Petitioner is already posted at Karera for more than five years.