VEENA DEVI Vs. CONTAINER COPORATION OF INDIA LTD.

JUDGEMENT

(1.) By the instant petition, the petitioner, who was initially appointed as Stenographer Gr-I in the year 2005 and with successive promotions was appointed as Junior Officer/Private Secretary on 01.07.2018, assails and seeks quashing of her transfer no. 109/2018 dated 05.12.2018 and the relieving order no. 201/1419 dated 06.12.2018.

(2.) The impugned transfer/office order 109/2018 dated 05.12.2018, reads as under:

(3.) In view of the foregoing and to cut short the controversy, during the course of hearing, Mr. Bhasin, ld. Senior Counsel for the respondent was queried as to what were the reasons for sudden transfer of the petitioner from Delhi to the Regional Office/Eastern Region, with immediate effect. To meet the query, Mr. Bhasin, ld. Senior Counsel adverted to para 8 of the counter-affidavit, which is as under: