ANITA KUMARI Vs. STATE OF J & K.

JUDGEMENT

(1.) The petitioner is aggrieved of the order issued by respondent No.3 vide his No.CEO/RSI/Estt/4865-66 dtd. 17/7/2019, whereby the transfer of the petitioner from High School, Dadoa to Middle School, Ghai vice Mr. Sudershan Kumar made by respondent No.3 on 15/7/2019 has been cancelled.

(2.) The short grievance of the petitioner, as projected in the writ petition, is that the petitioner who had been serving in the High School, Dadoa since 18/8/2015 was transferred, on completion of her tenure, to Middle School, Ghai by respondent No.3 vide his order No.CEO/RSI/ESTT/4720-21 dtd. 15/7/2019. She claims that in compliance to the aforesaid order, she also joined in Middle School, Ghai on 16/7/2019. Respondent No.3 without any reason or justification issued the impugned order dtd. 17/7/2019 cancelling the earlier order of transfer issued by him despite the fact that the earlier order of transfer of the petitioner dtd. 15/7/2019 had been fully implemented. The petitioner assails the order impugned primarily on two grounds, viz. (i) the order impugned whereby the order of transfer of the petitioner dtd. 15/7/2019 has been cancelled is not speaking and does not spell out reasons for withdrawing the transfer order of the petitioner within two days and (ii) that her transfer made by respondent No.3 vide order dtd. 15/7/2019 was after completion of her tenure and, therefore, could not have been withdrawn only with a view to accommodate respondent No.6.

(3.) Heard learned counsel for the petitioner and also Mr. Ravinder Gupta, learned AAG appearing for the respondents who was incidentally present in the Court.