SANEH LATA Vs. STATE OF HARYANA AND OTHERS

JUDGEMENT

(1.) The petitioner has filed this writ petition primarily to challenge her transfer to Nangal Chaudhry. The background disclosed in the petition is that she had filed a complaint against one P.S.Dhayal on 26.2.2009, which led to her suspension, formulating charges and the appointment of an Enquiry Officer. The petitioner instead approached the Chief Minister alongwith the reply with a request for change of Enquiry Officer. She also prayed for direction to get the matter enquired from any Judicial Officer. Her suspension has been revoked and she has now been transferred to the place as afore-mentioned. Now the prayer of the petitioner is that she can continue under suspension and the enquiry be held at the earlier place of posting.

(2.) The petition, as formulated, is most frivolous. Primarily, it is a challenge to the transfer order, which is made on baseless ground. It is not choice of the petitioner to have an Enquiry Officer of her choice. She has made serious allegations against a senior officer without any basis. She has unnecessarily averred threat to her life without substantiating the same in any manner. Thus, the prayer in the present petition has been made without any basis. Dismissed with costs of Rs.5,000/-, to be deposited in the accounts of Legal Services Authority, Haryana.