SHIV KUMARI JADON Vs. STATE OF M.P.

JUDGEMENT

(1.) This petition under Article 226 of the Constitution of India has been filed against the order 24/11/2019 (Annexure P1) passed by respondent No. 3, by which the petitioner has been transferred from Primary School, Vijaypura to Primary School Kanya Jetpurmadhi, District Bhind.

(2.) It is submitted by the counsel for the petitioner that as per the transfer policy, the impugned order suffers from mala fides and has been issued with an ulterior motive to shift the petitioner arbitrarily by taking a colourable exercise of power. It is submitted that the impugned transfer order has been issued during the ban period and since the petitioner has ousted the cattle of the villagers from the school premises, therefore, on the complaint of the villagers, she has been transferred. Even otherwise, it is submitted that the transfer order is violative of transfer policy formulated by School Education Department.

(3.) Heard learned counsel for the petitioner.