AI Structured Summary
Not yet generated for this judgment
Judgment
Tarlok Singh Chauhan, J
The petitioner has been working continuously as Lecturer of English at Government Senior Secondary School Bagla, since 27.05.2017. Thus, she has completed her normal tenure of service and was liable to be transferred as has now been effected vide office order dated 17.06.2020 (Annexure P-1). The mere fact that such transfer has been preempted or prompted by the D.O. Note, gives no cause of action to the petitioner to assail her transfer order.
At this stage, learned counsel for the petitioner states that mother-in-law of the petitioner is suffering from cancer and in such exceptional circumstances, it may not be possible for her to join at the new place of posting. This is a matter, which is required to be considered by the employer. Accordingly, the instant petition is disposed of reserving liberty to the petitioner to make a representation to her employer within a period of one week, who in turn thereafter, shall decide the same within a period of two weeks. Till then, the impugned office order of transfer dated 17.6.2020 (Annexure P-1) shall remain stayed. Pending miscellaneous application(s), if any, shall also disposed of.
Authenticated copy of this judgment be supplied to learned counsel for the parties by Secretary/Private Secretary.