SUMAN MAHAJAN Vs. STATE OF H.P

JUDGEMENT

(1.) PETITIONER was posted as JBT in the Government Primary Centre School Rajpura, Education Block, Sadar, District Bilaspur, H.P. on 23.4.2012. The petitioner was transferred from Government Primary Centre School Rajpura to Government Primary School, Nali Changer vice respondent No. 6 vide Annexure A -1 dated 19.5.2014. Petitioner has already completed two years and two months at Government Primary Centre School Rajpura and respondent No. 6 has joined her duties in Government Primary Centre School Rajpura on 20.5.2014. The present petition was filed on 21.5.2014. The petitioner has not disclosed in the writ petition that respondent No. 6 had already joined duties in Government Primary Centre School, Rajpura. The petitioner has been transferred by clubbing her stay within the radius of 15 kms with TTA/JT. It is thus apparent that the petitioner has remained posted within radius of 15 kms from Government Primary Centre School Rajpura. Scope of judicial review in transfer matters is very limited. Transfer of the petitioner has been effected by clubbing her stay within radius of 15 kms and also by relaxing the ban. There is no illegality in the impugned order dated 19.5.2014.

(2.) IN view of analysis and observations made hereinabove, there is no merit in the writ petition and the same is dismissed. Pending application(s), if any, also stands dismissed. No order as to costs.