RUKMANI KUSHWAHA Vs. STATE OF MP AND OTHERS

JUDGEMENT

(1.)

(2.) PETITIONER is working as a Female Health Worker and is posted in Samudayik Swasthya Kendra Badwar, District Satna. By the impugned order -dated 13.7.2012 - Annexure P/1, petitioner has been transferred to the office of Chief Medical and Health Officer, Satna. Challenge to the order of transfer is made mainly on the ground that in Badwar, there are only two posts of which one post is lying vacant and if the petitioner is transferred working in the center would be adversely affected, therefore, the transfer of the petitioner is unsustainable.

(3.) HAVING heard learned counsel for the parties and on a perusal of the records, I am of the considered view that the grounds raised by the petitioner in this writ petition seeking cancellation of her transfer is to be considered by the competent authority of the department and it would be for the competent authority to take note of the grievance of the petitioner, the representation made by the competent authority, and take a decision. On the grounds raised, as judicial review of an administrative order of transfer is not permissible, the writ petition is disposed of with liberty to the petitioner to take recourse to the departmental remedies available.