KUHELIKA GUHA Vs. UNION OF INDIA

JUDGEMENT

(1.) Heard Mr. M. Devananda, learned counsel appearing for the petitioner and Mr. B.R. Sharma, learned CGSC appearing for the respondents.

(2.) In the present writ petition, the petitioner is assailing the transfer and posting order of the petitioner dtd. 19/3/2021 and order dtd. 27/4/2021 directing to release the petitioner from her earlier place of posting and to report to her new place of posting as well as the order dtd. 22/4/2021 rejecting the representation submitted by the petitioner against the impugned transfer order.

(3.) In challenging the aforesaid orders, Mr. M. Devananda, learned counsel for the petitioner raised the following two grounds:-