S.RENUKA Vs. UNION OF INDIA

JUDGEMENT

(1.) Mrs. S. Renuka, the petitioner, has challenged the legality of the order dated 23-09-2019, passed by the Central Administrative Tribunal, Hyderabad Bench, Hyderabad (for short 'the Tribunal'), whereby the learned Tribunal has dismissed the interlocutory application filed by the petitioner, and has denied the interim stay to her.

(2.) Briefly, the facts of the case are that the petitioner had joined the Central Ground Water Board (CGWB) on 25-05-1987 as a Senior Technical Assistant (Junior Geophysicist). She was further promoted as a Scientist-B (Junior Geophysicist) in June, 2012. According to the petitioner, her husband was working in the National Board of Agriculture and Rural Development (NABARD) as Deputy General Manager at Lucknow. At his request, by order dated 27-03-2017, he was transferred from Lucknow to Hyderabad.

(3.) By order dated 11-04-2018, the petitioner was transferred from Hyderabad to Nagpur. Since the petitioner was aggrieved by the said transfer order, on 16-04-2018, she filed a representation requesting for her retention at Hyderabad on the ground that her husband had been transferred from Lucknow to Hyderabad, and that her children were pursuing their education in Hyderabad. Since the said representation did not elicit any reaction, the petitioner filed an original application, namely OA. No. 450 of 2018 before the learned Tribunal. By order dated 02-05-2018, the learned Tribunal granted an interim order in favour of the petitioner by directing the respondents that the transfer order shall not be given effect to till the petitioner's representation is duly disposed of. Consequently, the petitioner filed another representation on 03-05-2018. Considering the said representation, by order dated 05-06-2018, her place of posting was changed from Nagpur to Visakhapatnam. Since the petitioner was still aggrieved by the transfer order dated 05-06-2018, she filed miscellaneous application, namely MA. No. 530 of 2019, requesting that she be permitted to amend the prayer clause and to add further additional grounds. Since the respondents were taking steps to relieve her from Hyderabad, the petitioner filed another miscellaneous application, namely MA. No. 618 of 2019, in OA.No. 450 of 2018 for staying all further proceedings in pursuance of the transfer order dated 05-06-2018. However, when the said application was argued on 06-08-2019, the learned counsel for the respondents produced an office order dated 02-08-2019, clearly showing that the petitioner was relieved on 02-08-2019. On 02-08-2019, respondent No. 3 also addressed a letter to the Director (Administration), CGWB, Faridabad, to allot a post of Scientist-B (Junior Geophysicist) at Visakhapatnam in order to facilitate the petitioner to join the said post.