SMT SAVITA Vs. STATE OF H.P.

JUDGEMENT

(1.) As common facts are involved in these petitions, they are being disposed of by a common judgment.

(2.) Petitioners before the Court are serving TGTs (Non-Medical) with the respondent-Department. Vide office order dated 20th July, 2020, petitioner, Savita Kumari, who was serving as TGT (Non-Medical) at GHS Lanjiana, District Hamirpur, H.P. was ordered to be transferred to GHS Jiwani, District Hamirpur, H.P. and petitioner, Anil Jamwal, was ordered to be transferred vice-versa from GHS Jiwani to GHS Lanjiana. A perusal of office order dated 20th July, 2020, demonstrates that these transfers were effected by condoning short stay, without TTA/JT, meaning thereby that the transfers were affected by the competent authority on request of the incumbents therein.

(3.) Common grievance of the petitioners is that subsequently vide impugned order dated 21st July, 2020, office order dated 20th July, 2020, vide which the transfers of petitioners vice-versa to each other, stands cancelled in the following terms:-