PREM LATA PAL Vs. STATE OF M.P.

JUDGEMENT

(1.) This petition under Art. 226 of the Constitution of India has been filed against the order dated 08.03.2019 passed by respondent No. 1 thereby transferring the petitioner from Ashoknagar to Agarmalwa. The petitioner is working on the post of Naib Tahsildar. By order dated 08.03.2019 she has been transferred from Ashoknagar to Agarmalwa on administrative exigency.

(2.) It is submitted by the counsel for the petitioner that by order dated 18.07.2018, the petitioner was transferred from Shivpuri to Ashoknagar and within a short span of time of nine months, she has been transferred from Ashoknagar to Agarmalwa and thus it amounts to frequent transfer. It is further submitted that child of the petitioner is studying in Class-IX and it would adversely affect her studies. It is further submitted that the transfer of the petitioner could not have been done without the approval of the Incharge Minister.

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