(1.) THE petitioner, who is working as a Senior Assistant, has approached this Court in terms of impugning order dated 23.08.2012 (Annexure -P7), whereby her posting in the office of Commandant 13th Battalion, PAP, Chandigarh on temporary basis has been cancelled. Learned Senior Counsel would contend that the petitioner had been transferred from Crime Wing, Punjab to the office of Additional Director General of Police, Armed Battalion, Jalandhar Cant vide order dated 28.06.2012. It has been argued that it is on account of the compelling family circumstances of the petitioner that a request has been submitted by the petitioner to be retained at Chandigarh itself and acceding to such request order dated 08.08.2012 (Annexure -P6) was passed, whereby she was posted in the office of Commandant 13th Battalion, PAP at Chandigarh. Counsel has argued that merely after a period of few weeks, the impugned order had been passed thereby calling upon her to join at Jalandhar.
(2.) LEARNED Senior counsel would refer to the recommendation made in favour of the petitioner by the Additional Director General of Police, Crime Branch, Chandigarh and placed on record at Annexure -P3 to contend that the work and conduct of the petitioner at her present place of posting in Chandigarh has been exemplary and as such there would be no basis for the respondent -authorities to displace her from Chandigarh to Jalandhar.
(3.) NOTICE of motion was issued in the writ petition on 27.08.2012 and interim directions were also passed for the petitioner to be allowed to continue on the post of Senior Assistant in the office of Commandant 13th Battalion, PAP, Chandigarh.