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Judgment
Jyotsna Rewal Dua, J
Notice. Mr. Anil Jaswal, learned Additional Advocate General, appears and waives service of notice on behalf of respondents No.1 to 3.
Heard. Challenge in the present petition is to office order dated 07.06.2021 (Annexure P-1), whereby the petitioner, serving as JBT Teacher at
GPS Badhiyat, E/B Sadar, District Bilaspur, has been transferred to GPS Benla in the same Education Block Sadar, District Bilaspur. The sole
contention urged for challenging the impugned office order dated 07.06.2021 is on account of impending retirement of the petitioner in February, 2023.
On a query made by the Court, learned counsel for the petitioner fairly submitted that the distance between GPS Badhiyat, i.e. the present place of
the petitioner, and GPS Benla, i.e. the transferred place, is less than 20 kms. Learned counsel also stated that the petitioner is serving as JBT Teacher
at GPS Badhiyat w.e.f. 2015.
In my considered opinion, impending retirement of the petitioner in February, 2023 will not give a licence to her to continue to man the post at GPS
Badhiyat, where she is serving w.e.f. 2015. More so, when under the impugned office order, she has been transferred to a place, which is less than 20
kms. from her present place of posting, i.e. GPS Badhiyat.
For all the aforesaid reasons, I find no merit in the instant writ petition and the same is accordingly dismissed alongwith pending miscellaneous
application(s), if any.