UMA SINGH SOLANKI Vs. STATE OF MP

JUDGEMENT

(1.) THE petitioner in the present petition under Article 226 of the Constitution of India assails the order of transfer vide P -1 dated 30.5.2015 passed by respondent No.3, whereby the petitioner, who is a woman Patwari, has been transferred from Tahsil Gwalior to Tahsil Chinnor (District Gwalior) at the distance of 50 kms.

(2.) LEARNED counsel for the rival parties are heard on the question of admission.

(3.) LEARNED counsel for the petitioner contends that the petitioner was posted at the present place of posting by order dated 13.7.2012. It is submitted that the husband of the petitioner being Sub -Engineer in RES, is posted at Sheopur. The petitioner is stated to be having a minor son studying at Gwalior. Petitioner is the only person at Gwalior who can look after her minor son and it shall be more difficult for the petitioner to take care of her son from a distant place. It is further submitted that the petitioner is suffering from cervical pain; for which a certificate of the Assistant Surgeon, District Hospital Sheopur has been filed.