G. PADMA DEVI Vs. UNION OF INDIA

JUDGEMENT

(1.) The prayers in this writ petition are as follows:-

(2.) The petitioner, in this case, is working as a Librarian in Jawahar Navodaya Vidyalaya (JNV) at Imphal w.e.f. 17.10.2001 and after completion of more than 17 years, the case for transfer was considered on 1.1.2017. The petitioner had opted for transfer to JNV, Thoubal, Manipur and JNV, Kohima, Nagaland but the respondents authorities considering the fact that there was no vacancy in these places placed the petitioner at JNV, Ukhrul.

(3.) This was challenged by the petitioner before the Central Administrative Tribunal, Guwahati contending that she is suffering from Prolapse Intervertebral Disc (PIVD) with Osteo-Arthritis and Bilateral Knees with pitting edema and is undergoing treatment at Imphal. It is further pleaded that the distance between JNV, Khumbong and JNV, Ukhrul is about 100 kms and there is no proper transportation and road connectivity.