ASHLESHA MIHIR MEHTA Vs. CHIEF EXECUTIVE OFFICER

JUDGEMENT

(1.) Heard learned advocate Mr.M.S. Trivedi for the petitioner and learned advocate Mr.Chirayu Mehta assisting learned Additional Solicitor General Mr.Devang Vyas for the respondents.

(2.) The petitioner has filed the aforementioned Special Civil Application to challenge order dtd. 2/3/2021 of Central Administrative Tribunal, Ahmedabad Bench in Original Application No.66 of 2021, whereby the Tribunal has not entertained the request of the petitioner for transfer on medical ground.

(3.) Noticing the bare facts, the petitioner was serving as Transmission Executive at All India Radio, Bhuj since 2013. On 26/4/2013 the petitioner preferred application for request transfer from Bhuj to Ahmedabad on medical ground, which was not accepted. She approached Central Administrative Tribunal by filing Original Application No.457 of 2014, which came to be disposed of by the Tribunal as per order dtd. 22/4/2016 directing the respondents to consider the request-cum- representation. The request of the petitioner to transfer her was not acceded to by the competent authority of the respondents, who passed order dtd. 15/6/2016.