LAWS(CAL)-2022-4-190

MAHUYA GHOSH Vs. UNION OF INDIA

Decided On April 22, 2022
Mahuya Ghosh Appellant
V/S
UNION OF INDIA Respondents

JUDGEMENT

(1.) This appeal is directed against the order passed by the Hon'ble Single Judge in WPA 2045 of 2022 dt. 22/2/2022.

(2.) The appellant was appointed as Scientist Grade-I in Indian Jute Industries' Research Association (hereinafter referred as IJIRA) on 4/5/2009 in Geo-Textiles Cell posted at Kolkata.

(3.) The IJIRA Council of Management has taken a resolution and decided to shift the Geo-Textiles Cell & Soil Testing Laboratory of IJIRA from Kolkata to Guwahati for better utilization of human resources as well as Capital Assets and accordingly vide Order dt. 26/8/2021 the appellant was transferred to IJIRA-NERC, Guwahati as Scientist Grade-I and as In-charge, Geo-Textiles Cell, IJIRA-NERC, Guwahati.