SUJATA RATHORE Vs. UNION OF INDIA

JUDGEMENT

(1.) This petition has been filed by the petitioner, being Mahila/Inspector (Ministerial Cadre) with respondents Central Reserve Police Force (CRPF) impugning the transfer orders/signals dated 12th July, 2021 and 26th July, 2021 transferring the petitioner from her present place of posting at Delhi to Udhampur.

(2.) The counsel for the petitioner contends that petitioner had a hard posting from 2014 to 2017 at Srinagar and thereafter on 29th March, 2017 was posted in Pinjore, Haryana. On 1st August, 2020, after completion of three years posting in Pinjore, the petitioner was transferred to Delhi and therefore, the petitioner is being prematurely transferred out of Delhi to Udhampur only after a tenure of one year. It is further submitted that the petitioner has a school going child and the aforesaid transfer would disrupt the academic activities of her child.

(3.) The counsel for the respondents appearing on advance notice points out that as per order/signal dated 1st August, 2020 the petitioner was posted to Delhi only for one year and after completion of the said period of one year, she was to be posted in a hard area.