ANURADHA Vs. STATE OF TELANGANA

JUDGEMENT

(1.) This writ petition is filed seeking a Writ of Mandamus, declaring the action of respondent No.1 in issuing the impugned Memo dated 06.09.2018 transferring the petitioner as Agriculture Officer in the office of Deputy Director of Agriculture (RSTL), Rajendranagar, Ranga Reddy District by posting respondent No.3 in her place, as arbitrary, illegal and contrary to the Rules and violative of Rules framed facilitating the office bearers to enjoy the privilege of retention at a place for 6 years.

(2.) Heard Sri M.Vidyasagar, counsel for petitioner, Government Pleader for Services, appearing for respondents 1 and 2 and Sri A.Giridhar Rao, counsel appearing for respondent No.3.

(3.) It has been contended by the petitioner that she is working as Agriculture Officer at Chowtuppal and she got elected as an office bearer of Telangana Agriculture Officers' Association, during 2016. The petitioner further contends that the State Government, as a policy, vide Circular Memo dated 26.06.2012, had taken a decision to retain the office bearers of recognized Service Associations in their respective places for 3 terms for those having 2 years as term of office and for 2 terms for those having 3 years as term of office. Since the petitioner has not completed 6 years of service at Chowtuppal, she is eligible to be continued at Chowtuppal for another 4 years as she has completed only 2 years of service, but the respondents, without appreciating the same, had passed the impugned transfer orders dated 06.09.2018, transferring the petitioner from Chowtuppal to Rajendranagar. Challenging the same, the present writ petition is filed.