LEELA GIRI Vs. STATE OF UTTARAKHAND; DIRECTOR MAHILA DAIRY DEVELOPMENT DEPARTMENT UTTARAKHAND; ADDITIONAL DIRECTOR MAHILA DAIRY VIKAS, UTTARAKHAND; DEVKI KUMARI BHOJ

JUDGEMENT

(1.) By means of these writ petitions, moved under Article 226 of the Constitution of India, the petitioner has challenged posting of respondent No. 4 Devki Kumari Bhoj (in writ petition No. 761 (S/S) of 2009), as Assistant Manager, Mahila Dairy Vikas, Almora, and she has further challenged her transfer as Incharge Assistant Manager, Mahila Dairy Vikas, Uttarkashi (in writ petition No. 1038 (S/S) of 2009).

(2.) Heard learned counsel for the parties and perused the papers on record.

(3.) Brief facts of the case, as narrated in these two writ petitions, are that the petitioner was working as Incharge Assistant Manager, Mahila Dairy Vikas, District Almora. Vide impugned order dated 14th of July 2009 (challenged in writ petition No. 761 (S/S) of 2009), Devki Kumari Bhoj was transferred from District Haridwar to District Almora, as Assistant Manager. The petitioner challenged said order on the ground that the posting of Devki Kumari Bhoj at Almora, would result in reversion of the petitioner from the post of Incharge Assistant Manager, Mahila Dairy Vikas, Almora. Thereafter, vide impugned order dated 30th of September 2009 (challenged in writ petition No. 1038 (S/S) of 2009) the petitioner Leela Giri was transferred to District Uttarkashi and allowed to function as Incharge Assistant Manager in Mahila Dairy Development Project, at Uttarkashi. The petitioner challenged said transfer on the ground that her children's education in the mid academic session is getting affected by said order.