KENDRIYA VIDYALAYA SANGATHAN Vs. NEELU BHATIA

JUDGEMENT

(1.) It is settled law that there is a difference, though subtle, between an order of transfer of an employee and an order posting an employee.

(2.) It is also settled law that whether it is a case of transfer or of posting, in the exigencies of service, notwithstanding there being a policy guideline notified pertaining to transfer or posting, a transfer or a posting can be done outside the policy guideline, subject to the employer justifying the same on the known principles of exigencies of service.

(3.) It is also settled law that every wrong may not be actionable. It is only when a wrong results in an injury, can it be said that the wrong is actionable.