RAJNI SHARMA Vs. GOVERNMENT OF H.P.

JUDGEMENT

(1.) PETITIONER was transferred from Government High School, Sadiana to Government Middle School, Mandal on 23.6.2007. She worked in Government Middle School, Mandal upto 21.2.2011.

(2.) Thereafter, she was transferred to Government Middle School, Ratti on 21.3.2011. Now, she has been transferred from Government Middle School, Ratti to Government High School, Jarol vide impugned order dated 23.7.2012 vice respondent No. 3. Case of the petitioner, in a nutshell, is that she has not been permitted to complete her normal tenure in Government Middle School, Ratti.

(3.) TRANSFER is an incident of service. The scope of judicial review in these matters is very limited. The Court may intervene only when the transfer has been made in infraction of any statutory rule or the same is actuated with mala fides. Petitioner has not alleged any specific mala fides. There is no arbitrariness or unreasonableness in the transfer order whereby the petitioner has been transferred from Government Middle School, Ratti to Government Senior Secondary School, Jarol. Accordingly, we see no merit in the petition and the same is dismissed. Pending application(s), if any, also stands disposed of. No costs.