PARWATI PANTHI Vs. STATE OF M.P

JUDGEMENT

(1.) BY invoking the jurisdiction of this Court under Article 226 of the Constitution of India, the petitioner has challenged the transfer order dated 22.8.2012 (Annexure P-1) on the following points:-

(2.) SHRI D.K.Katare, learned counsel for the petitioner relied on 2010 (II) MPWN 13 (Shiv Veer Singh Rathore Vs. Bharat Sanchar Nigam Limited and others) in support of his contention.

(3.) THE complaint was preferred by the petitioner on 16.11.2010 (Annexure P-2). The complaint was supported by the association by communication Annexure P-4 dated 19.11.2010. However, thereafter petitioner was transferred in 2.2.2011 which was challenged by her in W.P.No.899/2011. This Court stayed the said order and pursuant to that she continued at the present place of posting.