USHA BANSAL Vs. STATE OF M.P.

JUDGEMENT

(1.) PETITIONER is aggrieved by her transfer from Banmor to Jhundpura on administrative ground. It is stated that the petitioner was posted at Manjupura from 1988 to 2007 and now again she has been posted there on the basis of a complaint of private respondent, a political person.

(2.) The petitioner's children are studying at Banmore and impugned order will uproot the family. I have heard learned counsel for the petitioner.

(3.) DIVISION Bench of this Court in the case of R.S. Choudhary Vs. State of M.P reported in, ILR (2007) M.P 1329 has held as under: -