Supreme Court - Daily Orders
Namrata Verma vs The State Of Uttar Pradesh on 6 September, 2021
Bench: M.R. Shah, Aniruddha Bose
ITEM NO.33 Court 13 (Video Conferencing) SECTION XI
S U P R E M E C O U R T O F I N D I A
RECORD OF PROCEEDINGS
Petition(s) for Special Leave to Appeal (C) No(s). 36717/2017
(Arising out of impugned final judgment and order dated 13-10-2017
in CWA No. 48447/2017 passed by the High Court Of Judicature At
Allahabad)
NAMRATA VERMA Petitioner(s)
VERSUS
THE STATE OF UTTAR PRADESH & ORS. Respondent(s)
(FOR ADMISSION and I.R. and IA No.140814/2017-EXEMPTION FROM FILING
O.T. and IA No.140813/2017-PERMISSION TO FILE ADDITIONAL DOCUMENTS)
Date : 06-09-2021 This matter was called on for hearing today.
CORAM : HON'BLE MR. JUSTICE M.R. SHAH
HON'BLE MR. JUSTICE ANIRUDDHA BOSE
For Petitioner(s) Mr. Parvez Bashista, adv.
Dr. Nirmal Chopra, AOR
For Respondent(s) Mr. Sanjay Kumar Tyagi, AOR
UPON hearing the counsel the Court made the following
O R D E R
Heard Mr. Parvez Bashista, learned counsel appearing for the petitioner and Mr. Sanjay Kumar Tyagi, learned counsel appearing for the respondent-State of U.P. It is not for the employee to insist to transfer him/her and/or not to transfer him/her at a particular place. It is for the employer to transfer an employee considering the requirement.
The Special Leave Petition is dismissed.
Pending applications stand disposed of.
Signature Not Verified Digitally signed by R Natarajan Date: 2021.09.07 (R. NATARAJAN) 17:14:27 IST Reason: (NISHA TRIPATHI) ASTT. REGISTRAR-cum-PS BRANCH OFFICER