W GLADYS JAYANTHI Vs. DEPUTY DIRECTOR (PERSONAL) CENTRAL BUREAU OF INVESTIGATION; HEAD OF BRANCH UNION OF INDIA

JUDGEMENT

(1.) The order dated 27.2.2014 passed by the Central Administrative Tribunal, Bangalore Bench, in O.A.No.1455/2014, is called in question in this writ petition.

(2.) The order of transfer dated 16.9.2014 passed by the CBI, Administrative Division, New Delhi transferring the petitioner who was working as Inspector, CBI, BS & FC, Bangalore, from Bangalore to Mumbai in public interest was challenged before the Central Administrative Tribunal, Bangalore Bench in O.A.No.1455/2014, which came to be dismissed by the impugned order.

(3.) Principally three contentions were raised by the petitioner before the Central Administrative Tribunal as well as before this Court. It is the contention of the petitioner (a) that she has got old aged mother and she has to be looked after by the petitioner; (b) that the petitioner has got son studying in 12th Standard and the transfer being a mid-term transfer, it affects the educational career of her son. Thirdly, it is contended by the petitioner that the transfer is outcome of malice.