TH. SULOCHANA DEVI Vs. STATE OF MANIPUR REPRESENTED BY THE PRINCIPAL SEC

JUDGEMENT

(1.) BY filing this writ petition under Article 226/227 of the Constitution of India, the writ petitioner seeks to challenge her transfer order dt 23.5.2013 (Annexure P -1 )

(2.) THE writ petitioner who is working presently as Principal RH &FW Training Centre Imphal is now transferred to her new place of posting as ­ District Family Welfare ­ officer . The transfer order reads as under :

(3.) IN the first place, what is urged by the learned counsel for the writ petitioner is not visible or/and discernable from the order. Secondly there is no factual basis pleaded in support of this submissions. Third, on mere perusal of the transfer order, it would appear that it is a plain transfer order passed by the authorities concerned transferring the writ petitioner and other officers from one place to other and from one department to other department due to administrative exigencies occurred in the department without affecting any substantive rights attached to any one.