- (1.)Heard on the question of admission.
(2.)Feeling aggrieved by the order dated 19-3-2010 (Annexure P-5) by which the petitioner's services have been repatriated to her parent department and the order dated 19-3- 2010 (Annexure P-6) by which the 5th respondent has been posted at her place the petitioner has filed this petition under Article 226 of the Constitution of India.
(3.)According to the petitioner while she was working on the post of Deputy Director Agriculture (Accounts Officer) in the Farmer Welfare and Agriculture Development Department of the State Government, she was sent on deputation vide order dated 5-1 -2008 (Annexure P-2) in the Madhya Pradesh Rural Road Development Authority for a period of one year.