SAVITA GUPTA Vs. NEW INDIA ASSURANCE COMPANY LTD

JUDGEMENT

(1.) This writ petition is filed by the petitioner, who is an employee of the respondent- New India Assurance Company Limited, challenging the orders dated 4.4.2013, 2.4.2013, 16.4.2013 and 18.4.2013 to the limited extent that though promotion in terms of these orders be given, however the petitioner be not transferred from Delhi to Mathura consequent to her being promoted.

(2.) Counsel for the petitioner urges that the petitioner being a lady officer should be accommodated by not being transferred from Delhi to Mathura which is at a distance of 160 Km. It is also argued that as per the transfer policy of the respondent an employee who has stayed longer in Delhi should be preferred first for transfer and only thereafter the petitioner should have been transferred. The relevant portion of the transfer policy which is relied upon reads as under:-

(3.) On the basis of last three lines of the aforesaid para D of the transfer policy, it is argued that the petitioner is being discriminated against inasmuch as one Smt. Rama Malik has been in Delhi from 31.3.2003 and the petitioner has been in Delhi from the year 2004 and therefore it is Smt. Rama Malik who should be transferred and not the petitioner.