VIDHYADEVI Vs. STATE OF M P

JUDGEMENT

(1.) Heard. The petitioner is aggrieved by transfer order Annexure P/1, whereby she is transferred from Bhind to Gwalior. It is challenged on the ground that by Annexure P/4, P/5 and P/6 she was subjected to frequent transfer. In addition, it is contended that the petitioner's children are studying in school and his husband is working at Rewa. This mid-session transfer will create inconvenience to her.

(2.) The prayer is opposed by the other side.

(3.) I have heard learned counsel for the parties.