Central Administrative Tribunal - Delhi
Ms. Alka Dahiya vs Government Of Nct Of Delhi on 11 July, 2008
CENTRAL ADMINISTRATIVE TRIBUNAL PRINCIPAL BENCH OA 842/2008 New Delhi, this the 11th day of July 2008 HONBLE MRS. MEERA CHHIBBER, MEMBER (J) Ms. Alka Dahiya Aged 37 years D/o Shri B.S. Dahiya R/o C-4/7 Model Town, Delhi-110 009. Applicant (By Advocate Shri S.K. Gupta) VERSUS 1. Government of NCT of Delhi Through Chief Secretary, Delhi Secretariat, Player Building, I.P. Estate, New Delhi 2. Director (Education), Directorate of Education, Government of NCT of Delhi, Old Secretariat, Delhi 3. Smt. Urmila Suri Principal, Govt. Girls Sr. Secondary School, Adarsh Nagar, Delhi Respondents (By Advocate Shri Ajesh Luthra) O R D E R (ORAL)
In this OA applicant had sought direction to the respondents to consider the case of applicant for transferring her from GSSS, Dayal Pur to GGSSS, Adarsh Nagar or nearby areas in terms of letter dated 25.2.2008, whereby Deputy Director of Education had informed to Member, Delhi Commission for Women as follows:-
With reference to your D.O. No. F.DCW/04/C/12/368/07/ RJ dated 6-12-2007 and 17-1-2008, on the subject noted above, I am directed to inform you that the transfer of Smt. Alka Dahiya, TGT (SSC) was made on the complaint of Principal, GGSSS, Adrash Nagar to GGSS, Dayal Pur on 24-9-2007 vide transfer order No.20072449. Generally, transfers on complaint basis are locked for a period of two years from the date of issue of transfer order. Smt. Alka Dahiya again and again requested for transfer from GGSSS, Dayal Pur. Her transfer case was processed and submitted before the Competent Authority. It was decided that her case should be submitted along with other cases in the last week of March-2008 for next Academic session.
2. Today, when the matter was called out, counsel for respondents has produced order dated 16.6.2008, copy of which is taken on record, wherein it is clearly mentioned that applicants case was placed before the Competent Authority in the month of April, 2008 but the request of applicant was turned down on the following grounds:-
Since the above teacher has been transferred on complaint grounds, and the fact that the distance from Model Town to Dayalpur is barely 10 Km. and there is a direct bus route, the transfer application does not merit consideration.
3. In view of above, present OA has become infructuous. However, counsel for applicant on instructions has sought permission to withdraw this OA with liberty to challenge order dated 16.6.2008. In view of above, present OA is dismissed as infructuous with liberty, as mentioned above.
(Mrs. Meera Chhibber) Member (J) /gkk/