LAWS(MPH)-2016-11-33

GEETA MANJHI Vs. STATE OF M.P.

Decided On November 03, 2016
Geeta Manjhi Appellant
V/S
STATE OF M.P. Respondents

JUDGEMENT

(1.) Heard with consent finally.

(2.) The present petition has been preferred by the petitioner challenging the order dated 17-10-2016 (Annexure P/1) whereby the order of transfer of petitioner has been modified and she has been posted as Chief Municipal Officer (for brevity 'CMO'), Municipal Council, Pichhore District Gwalior to the same position at Municipal Council, Pichhore District Shivpuri.

(3.) Learned counsel for the petitioner submits that vide order dated 03-08-2015 (Annexure P/3) petitioner has been promoted from the post of A.G. grade -III to CMO, Municipal Council, Antri District Gwalior. It appears from the record that she was transferred from Municipal Council Antri District Gwalior to Municipal Council, Banmore District Morena and therefore, the person who was working at Banmore has preferred a writ petition bearing No.4604/2016 and and order dated 11-07-2016 has been passed vide Annexure P/4 by this Court.