Savita Yadav vs The State Of Madhya Pradesh
2023 Latest Caselaw 14681 MP

Citation : 2023 Latest Caselaw 14681 MP
Judgement Date : 5 September, 2023

Madhya Pradesh High Court

Savita Yadav vs The State Of Madhya Pradesh on 5 September, 2023

Author: Anand Pathak

                                                                 1
                                           IN THE HIGH COURT OF MADHYA PRADESH
                                                        AT GWALIOR
                                                         WP No. 21816 of 2023
                                           (SAVITA YADAV Vs THE STATE OF MADHYA PRADESH AND OTHERS)

                           Dated : 05-09-2023
                                    Shri Pratip Visoriya - Advocate for the petitioner.

                                    Shri   Ankur    Mody     -   Additional    Advocate     General   for   the
                           respondents/State.

1 . Instant petition under Article 226/227 of the Constitution has been preferred by a lady aged 48 years who is a Primary School Teacher taking exception to her transfer order dated 10.08.2023 whereby she has been

transferred from Government School Dangra Ka Kua to the Government Primary School Malaua, District Datia.

2 . According to the learned counsel for the petitioner, said transferred place is around 100 kms. away from her present place of posting and that place is notoriously crime ridden, therefore, for a lady it would be difficult to commute and work at such type of place. He referred the judgment rendered by the Apex Court in the case of S.K. Nausad Rahman and others Vs. Union of India and others reported in 2022 LiveLaw (SC) 266 in support of his submission.

3. At this stage, Shri Mody, Additional Advocate General is directed to seek instruction regarding her placement at any other suitable place.

4. List this case on 08.09.2023.

(ANAND PATHAK) JUDGE

Rashid

Signature Not Verified Signed by: RASHID KHAN Signing time: 06-09-2023 10:47:19 AM