DIVYA GAUBA Vs. UNION OF INDIA & ORS.

JUDGEMENT

(1.) Hearing has been conducted through Video Conferencing.

(2.) Petitioner is a regular employee of Air India and was working in 2017 as a Senior Assistant General Manager (Commercial).

(3.) Vide order dated 28.06.2017, Petitioner was approved for a foreign posting as Manager, Denmark and according to the Petitioner, the tenure of posting was 3 years. Vide order dated 20.05.2020, Petitioner has been reposted back to India and is required to join Southern Region, Chennai. It is this order which is assailed by the Petitioner in the present petition. Principal contention in the present petition is that the Petitioner is suffering from certain health issues which makes her very vulnerable and if she travels back to India, in the present circumstances of the Pandemic Covid-19, there is a high risk of her catching infection both during the flight and after she lands at the Airport in India. Petitioner, therefore, requests that the Posting Order dated 20.05.2020 be kept in abeyance until things normalise and she is able to travel back to India without the risk of catching infection on account of Covid-19.