NAMRATA VERMA Vs. STATE OF UTTAR PRADESH

JUDGEMENT

(1.) Heard Mr. Parvez Bashista, learned counsel appearing for the petitioner and Mr. Sanjay Kumar Tyagi, learned counsel appearing for the respondent-State of U.P.

(2.) It is not for the employee to insist to transfer him/her and/or not to transfer him/her at a particular place. It is for the employer to transfer an employee considering the requirement.

(3.) The Special Leave Petition is dismissed.