SMT. SALOMINA TARKI Vs. STATE

JUDGEMENT

(1.) PETITIONER is working as a Supervisor, Integrated Child Development Department, Project Pushparajgarh, Anuppur. By the impugned order dated 13.7.2012 petitioner has been transferred from Anuppur to Dindori. Challenge to the order of transfer is made on the grounds of personal inconveniences of the petitioner. It is stated that petitioner has suffered from fracture on the leg and is advised three months bed rest. That apart, it is stated that petitioner's niece is staying with her and if she is transferred, it would cause adverse effect on her studies.