SUJATA SELEIBAM Vs. UNION OF INDIA

JUDGEMENT

(1.) By consent the main writ petition itself is taken up for final hearing at the admission stage.

(2.) The writ petition has been filed to quash the impugned transfer order dtd. 18/7/2022 and to direct the respondents to allow the petitioner to continue at her present place of posting i.e. Jawahar Navodaya Vidyalaya, Bishnupur.

(3.) Heard Mr. O. Kiranjit, learned counsel for the petitioner and Mr. S. Samarjeet, the learned Central Government Standing Counsel for the respondents.