- (1.) The instant appeal filed under Clause 10 of the Letters Patent is directed against the order dated 17.10.2011 rendered by the learned Single Judge dismissing the writ petition by holding that a purely administrative decision has been taken in transferring the petitioner-appellant vide order dated 17.9.2011 (P-1). The learned Single Judge also noticed that the petitioner-appellant has attempted to mislead the Court.
(2.) Brief facts of the case are that on 4.9.2004 the petitioner-appellant joined as a Sub-Inspector with CISF. In November 2005, she was posted at Mumbai Airport for a period of 31/2 years. On 25.6.2009, she was transferred to Chandigarh Airport where she joined on 8.7.2009. On 17.9.2011 (P-1), an order has been passed transferring the petitioner-appellant from Chandigarh to National Lignite Corporation Neyvelli (Chennai). The primary grievance of the petitioner-appellant is that the impugned order dated 17.9.2011 has been passed in contravention of the instructions dated 8.10.2007, issued by the Director General, CISF, New Delhi. In para 9 of the writ petition the petitioner-appellant reproduced the following extract of the aforementioned instructions: "Subordinate Officers working at Airport will have to serve the Airports for a period of 10 years it means that for three-three years at three Airports (one year is for training & taking charge) Apart from the administrative reasons subordinate officers working at Airport, no subordinate officer should be sent to other units before the completion of 3 years."
(3.) Other than this, the petitioner-appellant also impleaded Shri R.K. Sharma, the then Deputy Commander as respondent No.;