BAVLESH KAURAV Vs. STATE OF M.P.

JUDGEMENT

(1.) PETITIONER is transferred from Datia to Sheopur, which is assailed on the ground that she is unwell, children are studying at Rawatpura Sarkar College, Datia, her husband is an Advocate and transfer will cause serious inconvenience. 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: -