TANUJA MALVIYA Vs. STATE OF MADHYA PRADESH

JUDGEMENT

(1.) Petitioner has filed the present writ petition challenging the order dated 24.06.2019, contained in Annexure P/3, by which petitioner has been transferred from Municipal Council, Khurai District Sagar to Nagar Parishad, Chandla, District Chhatarpur. The name of petitioner in the impugned order is at Sr. No.4. Respondent No.4-Ramvaran Singh Rajoriya has been brought in place of petitioner.

(2.) Brief facts of the case are as under:

(3.) Petitioner has assailed the impugned transfer order dated 24.06.2019 on the ground that order is illegal, arbitrary and malafide and the same is passed to accommodate respondent No.4 and contrary to Article 14 of the Constitution of India. She is made victim of frequent transfers and she has been transferred in a short span of four months without any valid reasons. She has been transferred at a place, which is 700 kilometers away and there is no administrative exigency to issue the transfer order. It was also submitted by the petitioner that impugned order has lowered her status.