STATE OF WEST BENGAL Vs. ALANKRITA PANDEY

JUDGEMENT

(1.) Petitioner in W.P(C) 11278/2022 i.e. State of West Bengal impugns order dtd. 7/6/2022 whereby the original application of the respondent, an IAS officer seeking inter cadre transfer from West Bengal cadre to the Bihar cadre on account of her marriage to a Bihar cadre IAS officer has been allowed.

(2.) W.P(C) 10541/2022 has been filed by the officer raising a limited challenge to order dtd. 7/6/2022 whereby her deemed release was not permitted by the Tribunal and a direction was issued to the State of West Bengal to grant an NOC within a period of four weeks. On behalf of the officer it is contended that the officer is in family way and the direction to defer the grant of deemed release was prejudicial to her.

(3.) The officer was allotted the West Bengal cadre in the year 2016 and subsequently on 15/5/2018 married an officer of the Bihar cadre. Post her marriage she gave a request for inter cadre transfer from West Bengal cadre to the Bihar cadre. The Government of Bihar has already issued its no objection certificate for the inter cadre transfer on the ground of marriage. As per the record the officer gave birth to a son on 17/1/2020 and is presently in family way.