SHANTILATA PRADHAN Vs. STATE OF ODISHA

JUDGEMENT

(1.) In the present Writ Petition, the Petitioner is assailing the office order dtd. 31/3/2021 passed by the Opposite Party No.3 thereby relieving her from Talcher-Angul-Meramandali Development Authority (TAMDA) with effect from 31/3/2021 and to join Paradeep Development Authority.

(2.) Heard Ms. S. Das, learned counsel for the petitioner and Mr. Dayananda Mohapatra, learned counsel for the Opposite Party Nos.2 and 3.

(3.) The factual conspectus of the present case germinating from the record indicates that the Petitioner had joined as an Architectural Assistant in the Office of the Special Planning Authority of Paradeep Development Authority. While she was posted there, an office order was issued on 20/12/2014 by the Additional Secretary to Government of Odisha, Housing and Urban Development Department transferring her from Paradeep Development Authority to Talcher-Angul-Meramandali Development Authority (for short 'TAMDA"). The said transfer appears to be in place of one Smt. Nilima Mohapatra, Architectural Assistant who was employed in TAMDA. The office order indicates that the petitioner and Smt. Nilima Mohapatra were transferred in exchange between the two authorities.