KIRAN KUMARI Vs. UNION OF INDIA

JUDGEMENT

(1.) This writ petition is directed against the order dated 05.04.2007, passed by the Central Administrative Tribunal, Patna Bench, in O.A. No. 89 of 2007( Mrs. Kiran Kumari vs. The Union of India & Ors.), whereby the original application preferred by the present petitioner has been rejected, and the transfer order has been upheld.

(2.) A brief statement of facts essential for the disposal of the writ petition may be indicated. The petitioner is a trained Graduate teacher in Social Science in Kendriya Vidyalaya, and was earlier posted at Kolkata. She was transferred to Bihta Kendriya Vidyalaya which she had joined on 13.09.2004. She was visited with the impugned order dated 11.08.2006, whereby she has been transferred from Bihta to Samastipur.

(3.) While assailing the validity of the order, learned counsel for the petitioner submits that she had been transferred from Kolkata to Bihta to be near her family, namely, the husband and two daughters at Patna. Bihta is barely at a distance of 50 kilometers, and she has been transferred to the distant place only after stay of one year and eleven months at Bihta. He next submits that it is a malafide transfer, in as much as it has been done to accommodate one Murlidhar Singh.