PRAMATH PATNAIK J. - (1.) In the instant writ application, the petitioner has inter alia prayed for quashing Wireless Message dated 24.05.2017 (Annexure-9) whereby petitioner has been transferred from 133 Battalion located at Ranchi to 152 Battalion, located at Goalpara (Assam).
(2.) Heard Mr. Amit Kumar Das, learned counsel for the petitioner and Mr. Rajiv Sinha, learned A.S.G.I for the respondents.
(3.) Learned counsel for the petitioner submitted that the petitioner served the department with full devotion and dedication and given her strong contribution for fighting against Naxalite, for which, she has been given commendation certificates and other awards. It has been stated that because of such achievements, she became eyesore for a particular section of employees and became victim of conspiracy in the hands of such persons, as such, a criminal case being R.C. Case No. 06(A)/2016-R was instituted against her. However, all of a sudden, vide Fax Message dated 20.04.2017 petitioner was transferred to Andhra Pradesh, against which, the petitioner submitted representation stating therein that she is required to attend the Court of learned Special Judge, CBI at Ranchi twice a month besides taking other grounds. The respondent-authority after considering the grounds taken by the petitioner, revoked the order of transfer. But again, all of a sudden vide wireless message dated 24.05.2017 she has been transferred to Goalpara, Assam. Learned counsel for the petitioner submitted with vehemence that it is not possible for the petitioner to attend the Court at Ranchi twice in a month, as it would consume more time to travel. Besides, the petitioner has two minor children and mother of the petitioner is a mental patient whose treatment is undergoing at CIP, Ranchi. Hence, practically it is not possible for the petitioner to manage all the affairs.;