URMILA DEVI Vs. STATE OF HARYANA

JUDGEMENT

(1.) The husband of the petitioner is posted in Government of India Undertaking i.e. M.T.C. at Kharar near Chandigarh, on a non-transferable post. On this ground, the petitioner has challenged her transfer orderd dated 14.5.1998 Annexure P-3 from Morni to Safidon (District Jind).

(2.) The learned counsel for the petitioner has informed us, in response to a specific query, that the petitioner has got married in May, 1980 and that her husband has been posted throughout at Kharar near Chandigarh. After her marriage, the petitioner joined service and was initially posted in District Gurgaon, vide order dated 28.12.1987 Annexure P-4. Then on her own request, she was transferred from Gurgaon and posted to Block Gharaunda District Karnal by order dated 12.5.1989 Annexure P-5. She was transferred from Karnal to Pillukhera District Jind by order dated 14.6.1993 Annexure P-6. Thereafter, again on her request, she was transferred from Pillukhera District Jind to Kathura District Sonepat by order dated 18.6.1993 Annexure P-7. For all these years, she was posted at different places away from Chandigarh.

(3.) On the petitioner's own request, she was eventually transferred from Kathura to Pinjore by order dated 20.2.1995 Annexure P-8 and then she was transferred to Morni by order dated 2.5.1997 Annexure P-1. Now by impugned order dated 14.5.1998 Annexure P-3, she has been transferred from Morni to Safidon.