S.J.MUKHOPADHAYA, J. - (1.) THE petitioner has challenged the Notification bearing Memo No. 3737 dated 13th December, 2002 whereby she has been transferred to Headquarters at Ranchi and has been asked to report after return from leave and to submit medical fitness certificate of the Medical Board for sanction of leave.
(2.) THE case of the petitioner is that vide Notification No. 1045 dated 6th April, 2002 she was transferred. It was challenged by her in W.P. (S) No. 2612 of 2002. The Court vide order dated 25th April, 2002 While did not choose to interfere with the order, liberty was given to petitioner to move before the Secretary, Human Resources Development Department, Jharkhand to bring to its notice the allegations and infirmities as were alleged in the writ petition. Thereafter, the respondents posted the petitioner as D.S.E. Hazaribagh vide Notification dated 30th June, 2002 where she joined on 3rd July, 2002. Further case of the petitioner is that the District Education Establishment Committee in its meeting dated 25th September, 2002 decided to transfer a number of Primary School Teachers. A number of politicians/MLAs written letter and recommended for transfer and posting of one or other Primary School Teacher in one or other school. She was pressurized and harassed at the hands of the politicians, she having faced with great mental tension and subsequently being ill, was advised by the doctor to take rest for some days. She had to proceed on medical leave on 25th November, 2002 whereinafter the Deputy Commissioner, Hazaribagh, vide order dated 26th November, 2002 directed the DEO, Hazaribagh to perform the duty of DSE, Hazaribagh in absence of petitioner.
(3.) THE grievance of the petitioner is that before her rejoining, the Respondents issued impugned Notification dated 13th December, 2002 at the instance of some politicians and arbitrarily posted the petitioner in the Headquarters at Ranchi for certain allegations casting stigma on the petitioner.;