USHA SETHI Vs. STATE OF HARYANA

JUDGEMENT

(1.) The challenge in this petition is to the impugned order dated June 23, 1999 Annexure P-1 passed by the Director, Technical Industrial Education Haryana-Respondent No. 2 transferring the petitioner from I.T.I. Women Wing Chhachhrauli to I.T.I. Women Wing, Naraingarh.

(2.) Brief facts of the case are that the petitioner is working as Cutting and Tailoring Instructor. She has been transferred from I.T.I. Women Wing, Chhachhrauli to I.T.I. Women Wing, Naraingarh simply for the reason of accommodating/adjusting Amrit Pal Kaur, Instructor-Respondent No. 3. She had already remained posted there for five years from July 1993 to Sept. 1998. She was again transferred from Naraingarh to Chhachhrauli on June 23, 1999.

(3.) Mr. A.K. Rathee, learned AAG representing State of Haryana submitted that respondent No. 3 was posted at Chhachhrauli mainly on medical grounds as she has been suffering from Epilepsy. He has also produced the file containing the order of transfer, the application moved by respondent No. 3 and the medical certificate produced by her.