NONGMAITHEM BILASHINI DEVI Vs. STATE OF MANIPUR

JUDGEMENT

(1.) Heard Mr. I Lalitkumar, learned Senior Counsel for the petitioner and Mr. A. Vashum, learned GA for the respondents and takes notice for all the respondents and argued the matter.

(2.) . The case of the petitioner is that she was frequently transferred to one place to another and earlier transfer was challenged by her before this Court and the same was closed as infractuous and this Court granted liberty to the petitioner whenever any transfer order is passed, she is permitted to approach this Court.

(3.) . Now, the learned Senior Counsel for the petitioner submitted that on 25.06.2020, she was again transferred from PHC, Samurou to District Hospital, Ukhrul. Therefore, she challenged the order that within a short period she was transferred several times and this Court also permitted him that if any transfer order is passed against her, she may approach this Court and accordingly, she filed the present writ petition.