RUCHI BAJPAI Vs. STATE OF M.P

JUDGEMENT

(1.) PETITIONER has approached this Court against the order dated 25.8.2012. This is second visit of the petitioner against her transfer/posting.

(2.) BRIEF facts necessary for adjudication of this case are as under: -

(3.) SHRI Jitendra Sharma, learned counsel for the petitioner submits that this order is malafide in nature and liable to be interfered with. It is submitted that the petitioner is an obedient Government servant, who complied with the order and joined at the transferred place whereas respondent No.5 flouted the order and getting premium out of it. It is submitted that the petitioner's husband is suffering from some serious ailment and, therefore, petitioner needs posting at a nearby place. It is contended that the husband of respondent No.5 is a senior officer in Government and, therefore, she has been favoured by the respondents. Lastly, it is contended that between passing of the orders, Annexures P -2 and P -3, the continuance of respondent No.5 was without authority of law and this matter needs to be looked into.