SANGEETA SINGH Vs. STATE OF CHHATTISGARH

JUDGEMENT

(1.) Aggrieved by an Order dated 04.10.2019 in WPS- 8111 of 2019 passed by the learned Single Judge in which the Writ Petition filed by the appellant challenging her transfer from State Resources and Rehabilitation Centre, Raipur to Office of Deputy Director and Orthopaedic Handicapped Child Home, Bastar was dismissed.

(2.) Facts of the case are that the appellant was working as Upper Division Teacher (UDT) and promoted to the post of Superintendent/ Assistant Director. Presently she is working at State Resources and Rehabilitation Center, Raipur and vide order dated 07.08.2019 issued by respondent- 2, she has been transferred to Office of Deputy Director, Social Welfare and Orthopaedic Handicapped Child Home, Bastar. Appellant challenged her order of transfer by filing a Writ Petition on the grounds that her mother is a cancer patient and is undergoing Chemotherapy in Mittal Institute of Medical Science, Raipur (for short, 'Mittal Institute'); and her son is in Class X at MGM School, Raipur. It was also case of the appellant that she is only daughter at Raipur to take care of her mother. Learned Single Judge vide impugned order declined to interdict with order of transfer of the appellant and dismissed the Writ Petition.

(3.) Learned counsel for the appellant submits that learned Single Judge had not considered the grounds raised by the appellant, particularly medical ailment of her mother, wherein she is suffering from Cancer and no treatment of Cancer is available at Bastar, ie transferred place of posting. It was also submitted that her son is studying in Class X, which is milestone standard in a student's career and by changing of school, his studies will be adversely affected.