- (1.)FEELING aggrieved by an order dated 20-7-1998, transferring her from the Kendriya Vidyalaya No. 4, Gwalior to Kendriya Vidyalaya, Bhind, the petitioner who is employed as a Trained Graduate Teacher for teaching the subject of Hindi has now approached this Court seeking redress praying for the quashing of the aforesaid order.
(2.)I have heard the learned counsel representing the petitioner as well as the learned counsel representing the respondents, and have carefully perused the record.
(3.)THE facts in brief shorn of details and necessary for the disposal of this case lie in a narrow compass. The petitioner's husband who is also a Trained Graduate Teacher is employed in the Kendriya Vidyalaya No. 1 in the district of Gwalior, for teaching the subject of Hindi. Both the petitioner as well as her husband are posted in different Kendriya Vidyalayas situate in the district of Gwalior from before the passing of the impugned order. Prior to her posting at Gwalior, the petitioner was posted at Jaisalmer. She had made a request for transferring her at the place where her husband was posted. Accepting her request, she had been transferred from Jaisalmer to Gwalior.