DAXA VAGHELA Vs. DIRECTOR GENERAL

JUDGEMENT

(1.) RULE .

(2.) THE present petition has been filed by the petitioner challenging the impugned order of transfer dated 21st July, 2008 at Annexure -B, by which the petitioner, who has been serving as a Research Assistant, National Institute of Fashion Technology, Gandhinagar, is transferred to National Institute of Fashion Technology, Coonor Centre (State: Karnakata).

(3.) THE facts of the case briefly stated are that the petitioner was appointed by the respondent -Institute by the appointment order dated 15th February, 2008 at Annexure -A subject to the terms and conditions mentioned therein and was posted on duty at Gandhinagar Center and since then, she has been working there. However, the respondent -Institute passed the impugned order dated 21st July, 2008 and transferred the petitioner from Gandhinagar Centre to Coonoor Centre. It has been specifically contended that a fashion show was organised and arranged by the respondent Institute at Karnavati Club, S. G. Highway, Ahmedabad and for the purpose of the said fashion show, invitation cards were to be distributed to the guests and high dignitaries. During the preparation and distribution of the cards, inadvertently the protocol was not properly observed and maintained while writing the names of the dignitaries. It has been contended that on account of the said incident, the petitioner has been transferred from the present posting by the impugned order. It has been also contended that since the petitioner is a divorcee and is having the liability of looking after the old parents, the impugned transfer is too harsh and therefore, the present petition has been filed.