THOUNAOJAM JAMINI DEVI Vs. STATE OF MANIPUR

JUDGEMENT

(1.) Heard Mr. Th. Modhu, learned counsel for the petitioner. Also heard Ms. Sundari, learned GA appearing on behalf of the respondents No. 1, 2 and 4.

(2.) By this writ petition, the petitioner is challenging the order dated 8th March, 2019 by which she has been transferred as In-charge CDPO, ICDS Project, Singhat. The main grounds for challenging the transfer order is that the petitioner has hardly completed two years in her present place of posting and that the petitioner is also retiring within 11 months.

(3.) It is submitted that the transfer of the petitioner is in contravention to the Office Memorandum dated 5th December, 2017 issued by the Department of Personnel and Administrative Reforms (Personnel Division) which provides inter alia that no transfer may be effected unless the concerned employee has completed three years in a post, unless there are compelling reasons/circumstances to do so and that officials may be posted at the district of their choice 2 (two) years before their retirement.