SHAMI MANDHOTRA Vs. STATE OF H.P.

JUDGEMENT

(1.) PETITIONER has prayed for the following reliefs:

(2.) IN terms of the impugned order dated 25.5.2011 (Annexure P -1) petitioner stands transferred from Mandi to Jogindernagar.

(3.) TRANSFER and posting of an employee is solely the prerogative of the employer. There is no dispute with this proposition of law. However, State Government itself has framed a policy with regard to posting of an employee at station of his/her choice closer to the place of residence, immediately prior to retirement of an employee. Petitioner being a lady, who is to superannuate in the month of April, 2012 would be put to great hardship and inconvenience. Also in the instant case employer has no other grievance against her. She has been successfully discharging her duties at Mandi. Also there is no complaint against her. It is not that no other person is otherwise available who can be posted at Jogindernagar.