UNION OF INDIA Vs. SASIKALA SARKKUNAM

JUDGEMENT

(1.) This writ petition challenges the order of the Administrative Tribunal passed in O.A. No. 837 of 2008, whereby the order of transfer passed by the writ petitioners-department was set aside and a direction was given to the writ petitioners/respondents therein to reconsider the decision to transfer the first respondent herein from Chennai to Mumbai and give a posting order in and around Chennai within the geographical distance prescribed in the guidelines.

(2.) The Court heard the learned counsel appearing for the petitioners.

(3.) It is not in controversy that the first respondent herein, who was the applicant before the Tribunal, was a Upper Division Clerk. While she was in service, she was given with an order of transfer by the petitioners on 25.7.2008, posting her to Mumbai. Aggrieved over the same, she made an application before the Tribunal, where she ventilated her grievance. An opportunity was given to the writ petitioners-department. After doing so, the order of transfer was set aside and the aforesaid direction was given to the department. Hence, this writ petition has been filed by the department.