GUJRANWALA GADWANSHI Vs. STATE OF M.P.

JUDGEMENT

(1.) The petitioner before this Court has filed the present petition being aggrieved by the transfer order dtd. 10/7/2017 passed by Deputy Transport Commissioner. The petitioner's contentions is that she is residing at Indore along with her widow mother and minor children and has not completed three years' of tenure at Indore.

(2.) The petitioner has also stated that she is a 'Vikram Awardee' and she was given appointment on 19/12/2011 as Assistant Grade-III in the Transport Department keeping in view her performance in the field of sports.

(3.) It has been stated in the writ petition that no request was made at any point of time, however, the transfer order reveal that she is being transferred out of Indore at her own request.