Madhya Pradesh High Court
Smt.Sangeeta Namdeo vs The State Of Madhya Pradesh on 17 July, 2025
Author: Maninder S. Bhatti
Bench: Maninder S. Bhatti
NEUTRAL CITATION NO. 2025:MPHC-JBP:32224
1 WP-25630-2025
IN THE HIGH COURT OF MADHYA PRADESH
AT JABALPUR
BEFORE
HON'BLE SHRI JUSTICE MANINDER S. BHATTI
ON THE 17th OF JULY, 2025
WRIT PETITION No. 25630 of 2025
SMT.SANGEETA NAMDEO
Versus
THE STATE OF MADHYA PRADESH AND OTHERS
Appearance:
Shri Shrey Diwan - Advocate for the petitioner.
Shri Siddharth Shukla - Panel Lawyer for the respondent-State.
ORDER
Learned counsel for the petitioner contends that vide impugned order dated 18.06.2025 (Annexure-P/1), the petitioner who is working as Secondary Teacher is being sought to be transferred from Govt. SS Girls Higher Secondary School, Lakhnadon (DICE Code: 23440600835) to Govt. PS Ashram, Sillewani (DICE Code: 23430203003). It is contended by the counsel that the petitioner is transferred out of district and the code of Institute is incorrectly mentioned in the transfer order. It is contended by the counsel that the petitioner had given option for her transfer to as many as 3 Institutions which are mentioned in Annexure- P/3 but the petitioner has been transferred to a place other than the option so submitted by the petitioner. Highlighting the difficulty including the fact that the petitioner is a widow, who has liability to look Signature Not Verified Signed by: MANOJ NAIR Signing time: 18-07-2025 13:39:11 NEUTRAL CITATION NO. 2025:MPHC-JBP:32224 2 WP-25630-2025 after her daughter, has submitted a representation before the respondent concerned but the same has not been considered as yet.
2. Per contra, learned counsel for respondents submits that impugned order has been issued in view of the administrative exigency. However, the representation of the petitioner shall be considered in accordance with law.
3. In view of the aforesaid, without expressing anything on the merit of the case, the present petition stands disposed of with a direction to the respondent no.2 to take decision on petitioner's representation dated 30.06.2025 (Annexure-P/7) within a period of 30 days from today by passing a well reasoned and speaking order in accordance with law.
4. For a period of 30 days or till the decision on petitioner's representation (whichever is earlier), the petitioner herein shall be permitted to continue at her present place of posting i.e. Government New English Tribal Girls Ashram, Lakhnadon.
5. With the aforesaid, the petition stands disposed of.
(MANINDER S. BHATTI) JUDGE mn Signature Not Verified Signed by: MANOJ NAIR Signing time: 18-07-2025 13:39:11