CHANDRAKALA RAMESH NAIK Vs. UNION OF INDIA

JUDGEMENT

(1.) The petition has been filed challenging the order passed on 29/3/2023 by which the petitioner's representation seeking for permitting her to retire voluntarily w.e.f. 31/3/2025 has been rejected.

(2.) The petitioner had been subjected to transfer from Bengaluru to Mumbai and this was the subject matter of challenge before this Court and this ultimately culminated in an order passed in W.A. No.763/2022 which was disposed of in the following terms:

(3.) As could be seen from the said order, the petitioner had made a categorical statement that she was ready and willing to join and report for duty at Mumbai on 1/4/2023 and the order of transfer be deferred till 31/3/2023. The respondent had accepted this request and also passed an order in that regard and in that view of the matter, the petitioner was permitted to continue in Bengaluru till 31/3/2023.