REGENT COMPUTRONICS PVT. LTD.

Lata Devi Seler Appellant

V/S

STATE OF MP Respondents

Referred Judgements :-

GUJARAT ELECTRICITY BOARD VS. ATMARAM SUNGOMAL POSHANI [REFERRED TO]
RAJENDRAROY VS. UNION OF INDIA [REFERRED TO]
UNION OF INDIA VS. S L ABBAS [REFERRED TO]
STATE BANK OF INDIA VS. ANJAN SANYAN [REFERRED TO]
NATIONAL HYDROELECTRIC POWER CORPORATION LIMITED VS. BHAGWAN SHIV PRAKASH [REFERRED TO]
STATE OF UTTAR PRADESH VS. GOBARDHAN LAL [REFERRED TO]
RAJENDRA SINGH VS. STATE OF U P [REFERRED TO]
AIRPORTS AUTHORITY OF INDIA VS. RAJEEV RATAN PANDEY [REFERRED TO]

JUDGEMENT

(1.) This petition under Art. 226 of the Constitution of India has been filed against the order dated 10/03/2019 (Annexure P1), by which the petitioner has been posted in Up-swastha Kendra, Sihanpur from Up-swastha Kendra, Sirsi.

(2.) It is submitted by the counsel for the petitioner that the transfer order has been issued after model Code of Conduct is made applicable. It is further submitted that the father of the petitioner is an old and infirm person and he is suffering from various diseases, therefore, her transfer order may be set aside.

(3.) Heard the learned counsel for the petitioner.

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LATA DEVI SELER Vs. STATE OF MP

Referred Judgements :-

JUDGEMENT

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