(1.) THIS appeal is directed against an order dated 22.4.2013 passed by the writ Court in W.P. 6370 of 2013 by which a writ petition challenging the transfer order dated 28.9.2012, transferring the appellant from Rewa to Majhgawan, was dismissed.
(2.) THE factual position of the case is as under :-
(3.) THE appellant has already completed her normal tenure of stay, at Gurh, she has been transferred within the district of Rewa though at Majhgawan. We find that the learned Single Judge rightly considered the matter and has found that the rejection of the representation was justified by a reasoned order and dismissed the writ petition.