ANITA ACHARYA Vs. KENDRIYA VIDYALAYA SANGATHAN AND ORS.

JUDGEMENT

(1.) This writ petition has been filed against the impugned order dated 21.9.2007 passed by the Central Administrative Tribunal, Cuttack Bench, Cuttack in O.A. No. 249 of 2007 dismissing the same which was filed' by the Petitioner challenging her transfer from Kendriya Vidyalaya No. 1, Bhubaneswar to Kendriya Vidyalaya, INS, Chilika.

(2.) We have heard the learned Counsel for the Petitioner Shri Ganeswar Rath and the learned Counsel for the opp. parties Shri Ashok Mohanty. The Petitioner, who joined as preliminary teacher in Kendriya Vidyalaya Sangathan on 1.11.1985 was posted at Kendriya Vidyalaya No. 1, Bhubaneswar. She remained at Bhubaneswar till 29.10.1999 when she was transferred to Cuttack on promotion as Headmistress. She joined at Cuttack on 29.10.1999. Thereafter, again she was transferred to Kendriya Vidyalaya No. 1, Bhubaneswar on 5.7.2001 on the ground of heart disease of her husband. Thereafter, the impugned order of transfer was passed transferring her from Bhubaneswar to Chilika.

(3.) One Smt. Anjana Behera, was working as Headmistress of Kendriya Vidyalaya No. II, Bhubaneswar and S.K. Kalsi, opp. party No. 4 was working as Headmistress in INS Chilika Kendriya Vidyalaya. According to the Petitioner, S.K. Kalsi preferred a representation to the competent authority to transfer her to Bhubaneswar as her spouse was suffering. The authority considering her representation transferred the opp. party No. 4 to Kendriya Vidyalaya No. II, Bhubaneswar on 15.6.2007 as Headmistress and transferred Mrs. Anjan Behera to INS Chilika Kendriya Vidyalaya. In order to accommodate and favour Anjan Behera, who was transferred only in the month of June, 2007 to Chilika, the authorities retransferred her to Kendriya Vidyalaya No. II, Bhubaneswar and the opp. party No. 4 to Kendriya Vidyalaya No. 1 in place of Petitioner and the Petitioner was transferred to INS Chilka Kendriya Vidyalaya on 7.8.2007.