INDU KUMARI Vs. STATE OF BIHAR

JUDGEMENT

(1.) Heard learned Counsel for the petitioner and the learned Counsel for the State.

(2.) The petitioner is aggrieved by order dated 21.12.2009 affirming her earlier order of transfer from Gaunaha to Madhubani.

(3.) Learned Counsel for the petitioner submits that the order of transfer is in the form of a punishment and has been passed at the dictates of others. The petitioner has not had adequate opportunity to defend herself in the matter.