(1.) The petitioner has approached this Court in the instant writ petition filed under Article 32 of the Constitution of India seeking the following reliefs:
(2.) The bare minimum facts, necessary for adjudication of the present petition are as under:
(3.) It is the case of the petitioner that thereafter, she was sexually harassed by Justice 'A'. It is further her case that due to the said sexual harassment and at the instance of Justice 'A', the then D and SJ addressed a complaint dated 3rd July 2014 against her to the MP High Court. It is further her case that on 7th July 2014, the Transfer Committee of the MP High Court comprising of two Judges of the MP High Court, approved the transfer of the petitioner from Gwalior to Sidhi. The said transfer order was conveyed to the petitioner on 8th July 2014. On 9th July 2014, the petitioner sent her first representation to the then Registrar General (hereinafter referred to as the "RG") of the MP High Court, praying for an extension of 8 months in Gwalior so that her daughter (studying in Class 12th) completes her academic session. The same came to be rejected on 11th July 2014. The petitioner, who was unaware about the rejection of her first representation, sent her second representation on 11th July 2014, seeking alternative posting to 4 cities namely Sehore, Raisen, Dewas or Ujjain so that her daughter could continue with her education, which also came to be rejected on 14th July 2014.
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