SAVITA SHRIVASTAVA Vs. STATE OF M.P.

JUDGEMENT

(1.) THE petitioner is aggrieved by her transfer from District Hospital, Guna to Sub Health Centre Mrgwaas Bina Ganj, District Guna at a distance of about 100 kms. The ground is that aged mother -in -law is suffering from heart ailment, husband is a Govt. employee working in Guna and the petitioner's daughter is dependent on her. Transfer order can be interfered with only when it violates any statutory provision, changes service conditions of an employee to its detriment, proved to be malafide or passed by an incompetent authority. No such ground is available in the present case.

(2.) IN Union of India and others Vs. S.L. Abbas, ( : AIR 1993 SC 2444), Supreme Court held as under: -

(3.) IN the light of aforesaid judgments, it is clear that no grounds are available in this writ petition on which interference can be made. Personal inconvenience is not a ground to interfere. Accordingly, interference is declined. However, this will not preclude the petitioner to pursue his departmental representation (Annexure P -5). With the aforesaid, the petition stands disposed of. No costs.