SMT. VARSHA RANI Vs. STATE OF HARYANA

JUDGEMENT

(1.) THE petitioner invokes Articles 226 and 227 of the Constitution and seeks a direction for quashing of her transfer order and secondly shy prays that a direction should be issued to register First Information Report against respondents 3 and 4 for sexual harassment and outraging her modesty.

(2.) REPLY has been filed.

(3.) DURING the course of submissions, learned counsel for the petitioner has pointed that for the alleged misbehaviour, disciplinary proceedings are also being initiated. Keeping in view this fact, we are refraining ourselves in expressing any opinion pertaining to the alleged misbehaviour by the petitioner. Nothing said herein should be taken as an expression of opinion in this regard. Suffice to say that with respect to the transfer order keeping in view the totality of the circumstances brought on the record this Court will not ordinarily interfere. Therefore, qua this relief we have no hesitation in rejecting the claim of the pelitioner regarding transfer.