L. GOMTI DEVI Vs. STATE OF MANIPUR

JUDGEMENT

(1.) Heard Mr. N. Jotendro, learned senior counsel for the petitioner. Also heard Ms. Sundari, learned counsel for the State respondents.

(2.) By this writ petition, the petitioner is challenging the order dated 29-1-2019 by which the petitioner has been transferred from Kwakeithel Girls' High School to Jessami Higher Secondary School on the ground that the petitioner is going to retire within a period of two years and that she is also not keeping good health.

(3.) The case of the petitioner is that the transfer order dated 29- 1-2019 has been issued in contravention to the OM dated 24-7-1982 and 24-4-1991 issued by the Department of Personnel and Administrative Reforms which provides that normally no transfer may be affected unless the concerned person has completed three years in a post.