(1.) THE applicant, in the instant Original Application, working as a Senior Clerk in the office of the Central Board for Workers' Education, Ministry of Labour, Government of India, has challenged the Office Order dated 21.5.2012 transferring her from Nagpur to Vijayawada at Hyderabad, inter alia on the ground of mala fide. The applicant has impleaded respondent No. 2 by name and alleged mala fide against respondent No. 2,. The contention of the applicant, as made out in this O.A., are as follows:
(2.) RESPONDENTS have filed their reply. It is pertinent to mention that respondent No. 2, although was a named respondent, but he has not used any separate reply although allegations have been made against him. A general affidavit in reply has been filed on behalf of the respondents, the deponent being one Shri Siddharth P. More, who is working in the capacity of Senior Education Officer at Indian Institute of Workers Education, Mumbai.
(3.) THE transfer order dated 21.5.2012 says that the applicant stood relieved on the same day, i.e., 21.5.2012 (AN). In Clause 5 of the transfer order it has been stated that the applicant shall hand over the charge to Ku. Rakhi Paunikar, Stenographer Grade -II of Education Section. The applicant moved this O.A. on 15.6.2012 and an interim order was passed to the effect that "no step or further step will be taken pursuant to the transfer order dated 21.05.2012."