LAWS(DLH)-2004-8-123

ARIFA NAUMAN Vs. GOVT OF NCT OF DELHI

Decided On August 26, 2004
ARIFA NAUMAN Appellant
V/S
GOVT.OF NCT OF DELHI Respondents

JUDGEMENT

(1.) Rule. With the consent of parties writ petition is taken up for disposal.

(2.) This writ petition has been filed by Ms. Arifa Nauman, who is working with respondent No. 3-Hamdard (Wakf) Laboratories, as a Stenographer. Petitioner in the prayer made in the writ petition has sought the following reliefs:-

(3.) Notice to show cause was issued and as an interim measure, impugned order dated 1.11.2003 (Annexure P-7), transferring petitioner to Aurangabad was stayed. The impugned order of transfer is assailed by the petitioner as being wholly mala fide and arbitrary. It is stated that petitioner's husband is the General Secretary of the Workers' Union of respondent No. 3. Respondent No. 3, it is claimed, has unlawfully dismissed the petitioner's husband from service and now the petitioner is sought to be penalised for the crusade of petitioner's husband to get justice for workers. Mr. Pradeep Gupta, appearing on behalf of the petitioner, submits that petitioner has two minor children and she is sought to be transferred, to Aurangabad, purely as an act of victimization, which commenced with the dismissal of the petitioner's husband from service.