USHA P. SHARMA Vs. STATE OF M.P.

JUDGEMENT

(1.) The petitioner by the present petition assails the order of transfer dated 14/2/2019, P/1 by which the petitioner has been transferred from the post of Principal E.T.C. Gwalior to the post of Additional Chief Executive Officer Zila Panchayat, Sheopur.

(2.) It is submitted by learned counsel for petitioner by referring to Annexure P/2 that the petitioner has joined at Gwalior and she has not completed the minimum tenure of 3 years as per the policy for transfer. It is further submitted that son of the petitioner suffers visual impairment to the extent of 42% and is presently pursuing his academic career in Class 12 th and shall be appearing in the examination in the month of March-April, 2019.

(3.) It is trite law in service jurisprudence that transfer can be successfully challenged on very limited grounds such as proven mala fide, or violation of statutory provisions or issued by incompetent authority or visiting the transferred employee with adverse affect to any of her/his vested rights.