Mr. Ananda Sen, J. - (1.) The petitioner, is a female constable of Central Reserve Police Force (CRPF for short), who challenged the communication dated 23.02.2016 by which a decision dated 19.02.2016 was taken to transfer the petitioner from Central Training College (Telecom and Information Technology), Dhurwa, Ranchi, to 213 (Mah) Bn, Nagpur. She further challenged the portion of letter dated 14.07.2016, which is a communication of the decision of the competent authority by which the representation of the petitioner was turned down .
(2.) The petitioner was appointed in Central Reserve Police Force as a Constable (General Duty) Mahila, on 22.2.1995. She was transferred to different places and ultimately she was transferred from Delhi to Ranchi and she gave her joining at Central Training College (T & IT), Ranchi on 15.09.2011. The petitioner got married during service tenure and was blessed with one daughter and one son, aged about 13 and 8 years respectively. The husband of the petitioner was transferred to Ranchi vide order dated 07.09.2011 and he joined at B/3 Signal at Central Training College (T &IT), Ranchi on 15.10.2011, there after he was again transferred to 133/BN at Dhurwa, Ranchi on 05.01.2015.
(3.) The petitioner was served with a letter dated 23.02.2016 by which she could come to know that a decision was taken by the competent authority on 19.02.2016 to transfer the petitioner from her present place of posting i.e. Central Training College (T &IT), Ranchi to 213 (Mah) Bn, Nagpur. The petitioner has filed a representation against her transfer order which also stood rejected and communicated to the petitioner vide letter dated 14.07.2016. Challenging the aforesaid two orders, the petitioner has filed this writ application.;