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Judgment
6 paragraphs · 200 wordsTarlok Singh Chauhan, J
Learned counsel for the petitioner states that he is under instructions not to press prayer No.I, which reads as under:
"That by way of writ of certiorari the impugned transfer order dated 16.2.2021 Annexure P1 qua the petitioner may kindly be set aside and quashed."
It would be noticed that the claim of the petitioner revolves around her personal hardship(s) and in support thereof, the petitioner has also filed a supplementary affidavit. However, this is a matter, which is required to be considered by the employer in terms of the judgment rendered by the Hon'ble Supreme Court in Rajendra Roy vs. Union of India and anr., (1993) 1 SCC 148 .
Accordingly, the present petition is disposed of by directing the petitioner to make a representation, setting out therein her personal hardship(s), within a period of ten days from today and the respondents shall consider and decide the same within a period of two weeks thereafter. However, it is made clear that no decision whatsoever shall be passed against any of the teachers including respondent No.4 without affording him/them an opportunity of hearing. Pending application(s), if any, also stands disposed of.
Copy dasti.