SAVITA Vs. STATE OF HARYANA

JUDGEMENT

(1.) The petitioner is aggrieved because her transfer from Government College, Jind to Government College Panchkula has been cancelled.

(2.) The petitioner has been working on the post of Associate Professor (Political Science) in Government College, Jind since 10.07.2014. Her husband and children reside in Panchkula along with her father-in-law. The father-in-law is stated to be a cancer patient and the petitioner is statedly suffering from osteo-arthritis. Thus, she requested for her transfer to a Government College in Panchkula or a nearby place. Her request was accepted and transfer order dated 16.06.2020 was issued. Respondent No. 3 was ordered to be transferred to Government College, Jind against the post vacated by the petitioner. However, the said transfer order was cancelled vide order dated 18.06.2020. This has led to the filing of the present writ petition.

(3.) Upon being put on notice, the State of Haryana and respondent No.3 have filed their respective short written statements. The petitioner has filed a counter to the short written statement filed on behalf of respondent No.3.