PRATIBALA SINGH Vs. STATE OF M.P.

JUDGEMENT

(1.) Heard finally, with the consent of the parties.

(2.) This petition has been filed by the petitioner Ms. Pritibala Singh, who is presently posted as Divisional Commandant, Home Guards, Ujjain under Article 226 of the Constitution of India against the order dtd. 6/9/2023 passed by the respondent No.1. Vide the impugned order, the petitioner has been transferred from Ujjain to the Central Training Institute, Jabalpur on the same post.

(3.) In brief, the facts of the case are that the petitioner was appointed on the post of District Commandant vide order dtd. 11/3/2001, in District Seoni and from there, she was transferred to Shahdol in the year 2006, and to Vidisha, in the year 2011. In the month of January 2014, the petitioner was transferred to Jabalpur and in the year 2019, she has been transferred to District Ujjain on the post of Divisional Commandant, Home Guards, Ujjain from where she has been transferred to Jabalpur vide the impugned order dtd. 6/9/2023.