MEERA MISHRA Vs. UNION OF INDIA

JUDGEMENT

(1.) THE petitioner has filed this petition against the order dt.16.4.2012 passed by the Central Administrative Tribunal in Original Application No.325/2012.

(2.) THE petitioner has been working as TGT (Hindi) and she was posted at Kendriya Vidyalaya No.1 Gwalior. Vide order dt.30.3.2012 she was transferred from Kendriya Vidyalaya No.1 Gwalior to Kendriya Vidyalaya Pachmarhi. She challenged the aforesaid order before the Central Administrative Tribunal on the ground that the transfer order was passed without power and authority and it was malafide and has been passed under colourable exercise of power.

(3.) IT is a fact that the petitioner has been posted at Gwalior for the last 11 years. However, the main question for consideration before this court in regard to transfer of the petitioner is that whether Dy.Commissioner Bhopal Region had power and authority to transfer the petitioner.