COMMISSIONER NAVODAYA VIDYALAYA SAMITI Vs. SANGEETA GURUDEV

JUDGEMENT

(1.) Union of India and its functionaries being aggrieved by the order passed by Central Administrative Tribunal, Jabalpur, on 23-09-2011 in Original Application No. 628 of 2011 have preferred this petition under Article 227 of the Constitution of India.

(2.) Original Application at the instance of respondent No. 1, Physical Education Teacher (F)-cum-Head Mistress, Girls House No. 3, Jawahar Navodaya Vidyalaya, Ratibad, Bhopal, was directed against the order dated 04/06-07-2011 whereby she was transferred from Ratibad to Nagda, district Ujjain-II (M.P.), upon revocation of her suspension.

(3.) The Tribunal placing reliance on the principle of law laid WP 16811.11 down in Kendriya Vidyalaya Sangathan and others v. Dr. R. K. Shastri and another, 2005 4 MPHT 352, quashed the order of transfer.