Dr Madhavi Sanjay Goswami vs Uttarakhand Ayurved University Through Its Registrar And Others

Manoj Kumar Tiwari, J

Petitioner is serving as Assistant Professor in a Government Ayurveda College, Rishikul Campus at Haridwar. She has been transferred to Gurukul Campus, Haridwar vide order dated 24.08.2021. Feeling aggrieved by such transfer, petitioner has approached this Court.

Since petitioner's counsel has not been able to demonstrate that petitioner's transfer from one campus to another campus affects her service conditions or is in violation of the Rules, therefore, this Court is not inclined to interfere with the impugned transfer order. Transfer is an incidence of service and interference with transfer orders can be made only when it is in violation of statutory rules or its mala-fide.

Accordingly the writ petition is dismissed. However, petitioner shall be at liberty to approach the Competent Authority by making a representation against her transfer order. If such representation is made, this Court hopes and expects that same shall be considered, in accordance with law, within eight weeks from the date of receipt of representation alongwith certified copy of this order.

Let a certified copy of this order be issued today itself.