ANITA Vs. STATE BANK OF PATIALA

JUDGEMENT

(1.) The petitioner has impugned the order of transfer vide which she has been transferred to Nalagarh in this petition under Articles 226/227 of the Constitution of India. In the written statement, the respondent has stated that the petitioner's transfer to Nalagarh has been made at her request. In support of their assertion, they have appended the application form in which request for transfer was made by the petitioner. She had given option for her posting at Kasauli or Nalagarh. The other place of her choice was scored off. The learned counsel for the petitioner submits that scoring has not been done by her. Be that as it may, we are not inclined to express any opinion on this aspect of the matter. Transfer is an incident of service. It is the prerogative of the employee to post the employee at any place of work. We will advise the respondents to treat the request of the petitioner for posting her at Yamunanagar i.e. place of her choice sympathetically, if possible. With these observations, the writ petition is disposed of.