NGANGBAM BIJAYANI DEVI Vs. UNION OF INDIA

JUDGEMENT

(1.) The petitioner has filed this writ petition seeking issuance of a writ of certiorari to quash and set aside the impugned transfer Signal bearing No.T.IX.14/2022-NEZ-DA(Min), dtd. 4/1/2022 and 6/1/2022 and direct the respondents to allow the petitioner to complete her tenure period at Composite Hospital, Group Centre, Langjing, Imphal; coupled with the interim prayer for staying/suspending the said impugned order dtd. 6/1/2022 and its rejection signal dtd. 28/1/2022 till the disposal of the petition.

(2.) The petitioner has earlier filed W.P. (C) No.24 of 2022 challenging the transfer order dtd. 6/1/2022. The entire factual gamut has been narrated while disposing of the said writ petition. As the order dtd. 28/1/2022, now under challenged, is passed as a consequence of the order dtd. 18/1/2022 passed in W.P. (C) No.24 of 2022, to avoid repetition, the said order which narrated all the facts in detail is in toto extracted herein under:

(3.) Pursuant to the said order, the respondent authorities rejected the request of the representation of the petitioner by Signal order dtd. 28/1/2022 on administrative reasons. It was further stated that speaking order in such regard would be passed. Subsequently, vide speaking order dtd. 25/2/2022, the respondent authorities had categorically stated that the transfer of the petitioner from the present post to Orissa is on the basis of the submission of the counsel for the petitioner's husband before the Punjab and Haryana High Court in C.W.P.No.21247 of 2021, as recorded in the order dtd. 25/10/2021.