KULDIP KAUR Vs. STATE OF PUNJAB AND OTHERS

JUDGEMENT

(1.) C.M. No. 18205 of 2006

(2.) The petitioner is an employee of the Public Relations Department, Punjab. She was posted as a Senior Assistant in the office of the District Public Relations Officer, Ludhiana. The impugned order dated 1.5.2006 was passed, transferring the petitioner from Ludhiana to Nawanshahar. The aforestated order of transfer is subject matter of challenge at the hands of the petitioner.

(3.) The primary contention of the learned counsel for the petitioner on the first date of hearing, as well as today, is, that the petitioner is to retire on attaining the age of superannuation on 31.3.2007, and that, the impugned order of her transfer has been passed merely ten months before her retirement. It is in the backdrop of the aforesaid factual position, that this Court passed an interim order dated 8.5.2006, whereby, the operation of the impugned order of transfer dated 1.5.2006 was stayed, qua the petitioner. In view of the aforesaid order, the petitioner has remained posted at Ludhiana, during the pendency of the instant writ petition.