DR. A.VIJAYALAKSHMI Vs. STATE OF TELANGANA

JUDGEMENT

(1.) This Writ Petition, under Article 226 of the Constitution of India, is filed seeking the following relief:

(2.) Heard Sri R. Anurag, learned counsel appearing for the petitioner, the learned Additional Advocate General, on behalf of respondent Nos.1 to 5, and Sri A. Sanjeev Kumar, learned counsel for respondent Nos.6 and 7.

(3.) Learned counsel for the petitioner submitted that the petitioner is presently discharging her duties as Professor, Pediatrics in respondent No.6 Hospital. While so, respondent No.1 issued G.O.Ms.No.80 dtd. 3/7/2024, duly notifying the transfer and posting of employees by lifting the ban on transfer orders, and according to the said G.O., the transfers were to be affected between 5/7/2024 and 20/7/2024. The said G.O. reads that only 40% of the working cadre strength would be considered for the purpose of transfer and accordingly, a list of persons who shall be compulsorily transferred should be communicated through the official portal, duly indicating the details of the said personnel along with the period for which, the said persons have been serving in the same station/posting. Further, the employees to be compulsorily transferred have to exercise their option of preferences and to avail any other exemption under the said G.O.