NILENDRI KUMARI SWAIN Vs. UNION OF INDIA

JUDGEMENT

(1.) THE petitioner in this writ application has challenged the order of transfer dated 21 6 2000 wherein she has been transferred from Bhubaneswar to Durgapur.

(2.) THE petitioner was appointed as Asst. Sub Inspector (M) on 9 1 1997 and joined at Group Centre, C.R.P.F., Allahabad on the very same day. She served in Allahabad Group Centre from 9 1 97 to 11 9 98 and was transferred to Group Centre, C. R. P. F, Bhubaneswar as her father was serving as Head Constable at C. R. P. F., Bhubaneswar. While the petitioner was continuing at Bhubaneswar, her father was transferred on 5 1 1999 to 39 Battalion at Jammu and the petitioner had to shoulder the responsibility of four sisters, mother and grandmother, On 21 6 2000 the petitioner has been transferred from Bhubaneswar to Durgapur and the said order is under challenge in the writ application.

(3.) COUNTER has been filed on behalf of the opposite parties wherein it is stated that as per transfer policy ladies staffshould be posted in such a way that their number in one sector/ range/G. C. is not excessive. They should be posted within the sector/range in reasonably equal proportion. Therefore, the petitioner had to be transferred in order to rationalise the position of lady ministerial staff in terms of the transfer policy.