SHARMA PARVEEN Vs. STATE OF M P

JUDGEMENT

(1.) The petitioner has filed this petition being aggrieved by order dated 29.6.2013 by which she has been transferred from Maharani Laxmi Bai Girls Higher Secondary School, Chhindwara to Government Middle School, Markadhana, Block Junnardeo, District Chhindwara by cancelling the previous order dated 14.7.2012.

(2.) It is submitted by the learned counsel for the petitioner that the petitioner was initially posted as a teacher in Government Middle School, Markadhana but was absorbed in the Maharani Laxmi Bai Girls Higher Secondary School, Chhindwara by order dated 14.7.2012 pursuant to which the petitioner joined the Maharani Laxmi Bai Girls Higher Secondary School, Chhindwara. By order dated 15.7.2012 the order dated 14.7.2012 was sought to be cancelled and therefore, the petitioner made a representation to the Minister in charge of the District who by order dated 23.8.2012 granted temporary relief to the petitioner and directed that she would be permitted to continue in Maharani Laxmi Bai Girls Higher Secondary School, Chhindwara till the end of the academic session.

(3.) Pursuant to the order passed by this Court the respondents have now issued the impugned order dated 29.6.2013 directing the petitioner to rejoin service at Government Middle School, Markadhana, Block Junnardeo, District Chhindwara as the initial order dated 14.7.2012 stands cancelled.