RANJANBEN MAGANLAL PATHAK Vs. UNION OF INDIA

JUDGEMENT

(1.) Heard learned advocate Mr.P.H. Pathak for the petitioner and learned advocate Mr.P.Y. Divyeshvar for respondent Nos.2, 3 and 4 authorities, whereas learned Additional Solicitor General Mr.Devang Vyas appears for respondent No.1.

(2.) What is sought to be challenged by the petitioner by filing this petition is order dtd. 11/2/2021 passed by Central Administrative Tribunal, Ahmedabad in Original Application No.44 of 2021. Thereby the prayer of the petitioner to cancel her transfer ordered by the authorities was refused.

(3.) Noticing basic facts, the petitioner was appointed as Extra Departmental Agent. The appointment was on compassionate ground. The post came to be re-designated as Gramin Dak Sevak. It is the case of the petitioner that in the year 2007 she faced harassment in the nature of sexual harassment from the Branch Post Master, for which criminal complaint was filed. This happened, as per her alleged case, when she was posted at Dadva. The petitioner proceeded on leave on medical ground but her leave was not approved.