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Judgment
13 paragraphs · 230 wordsJyotsna Rewal Dua, J
CMP No.1290/2022
For the reasons stated in the application, the same is allowed. Application stands disposed of.
CWP No.663/2022
The case of the petitioner is that she has completed her normal tenure of service at the present place of posting. That her husband is working with the
State Government at a different place. Due to certain adverse circumstances faced by her, she has preferred a representation to respondent No.2,
seeking suitable adjustment and transfer from present place of posting to any other suitable station, where the posts are lying vacant. The grievance
projected by learned counsel for the petitioner is that the said representation has not been decided by respondent No.2 so far.
The transfer of an employee is an incidence of service. Where an employee is to be transferred and for what tenure, are the aspects, to be
considered by the employer, in accordance with law and in accordance with the applicable rules, guidelines & policy etc.
Therefore, in view of the submissions made by learned counsel for the parties, without adverting to the merits of the case, the instant petition is
disposed of by directing respondent No.2 to decide the representation moved by the petitioner statedly pending before it, in accordance with law,
within a period of one month from today. Pending miscellaneous application(s), if any, shall also stand disposed of.