LAWS(PAT)-2017-5-66

MEENA DEVI Vs. UNION OF INDIA

Decided On May 02, 2017
MEENA DEVI Appellant
V/S
UNION OF INDIA Respondents

JUDGEMENT

(1.) O.A. Application, which was numbered as OA/050/750/2015, filed by the petitioner, was dismissed on 30th of November, 2016. O.A. was filed, when the Chief Post Master General, Bihar Circle, Patna rejected the claim for one time transfer of the petitioner on the post of GDSBPM to Malahi Branch Post Office in the district of Sitamarhi.

(2.) On 17.07.2006, the Postal Department issued a circular, allowing limited transfer facility to Gramin Dak Sevaks as a one time measure in the entire career. Prior to the said circular, which is Annexure - P/2 to the writ application, there was no concept of transfer. However, the grounds, on which such transfer could be entertained or allowed, are rather strict and rigorous. The reasons and the grounds on which such transfer could be entertained is as under:

(3.) The petitioner, a lady, made an application for her transfer, because she claimed that she was suffering from serious illness and had an aged mother-in-law to take care. She is about 28-29 kms from her village and if her request for transfer was entertained, the distance would be reduced to 4-5 kms. In support of the illness etc., she produced certain evidences. The same was considered by the Chief Post Master General and rejected, because the authorities did not find the evidence and material, relating to illness, to come under extreme hardship category.