MADHAVI Vs. MANAGING DIRECTOR

JUDGEMENT

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

(2.) The petitioner feels aggrieved by the order of transfer dated 15.06.2019 contained in Annexure - P/9 to the petition whereby she has been transferred from Patna City to Vishakhapatnam.

(3.) Mr. Karn, learned counsel for the petitioner has drawn the attention of this Court to the fact that earlier the petitioner had been transferred from Patna to Bangalore and which order of transfer was challenged before this Court vide C.W.J.C. No. 870 of 2017.