ANJU SHRIVASTAVA Vs. STATE OF M P ORS

JUDGEMENT

(1.) The present review petition seeks review of the order dated 25.02.2016 whereby W.A.No. 32/2016 was dismissed. WA.No.32/2016 in turn assailed the order dated 04.02.2016 passed in W.P.No.828/2016 whereby the learned Single Judge while exercising his writ jurisdiction declined to interfere with the order of transfer assailed by the petitioner but afforded opportunity to the petitioner to approach the employer for consideration of request to be retained at Gwalior for a period of four months or six months to enable her children to complete their on going academic session of 2015-16.

(2.) Learned counsel for the rival parties are heard.

(3.) Learned counsel for the review petitioner Shri Katare contends that the order under review suffers from palpable error for the following reasons:-