Punjab-Haryana High Court
Raj Kumari vs State Of Haryana And Others on 9 August, 2017
Author: G.S. Sandhawalia
Bench: G.S. Sandhawalia
IN THE HIGH COURT OF PUNJAB AND HARYANA
AT CHANDIGARH
Civil Writ Petition No.17648 of 2017
Decided on : 09.08.2017
Raj Kumari
... Petitioner
Versus
State of Haryana and others
... Respondents
CORAM : HON'BLE MR.JUSTICE G.S. SANDHAWALIA
Present : Mr. Rajat Mor, Advocate for the petitioner.
G.S. Sandhawalia, J. (Oral)
The petitioner seeks allocation on desired school/zone as per the Employee Transfer Preference Report and is aggrieved against transfer order dated 03.08.2017 (Annexure P-6), whereby she has been sent to Government Senior Secondary School, Buria, Block Jagadhri, District Yamunanagar.
Counsel submits that preference was given for District Sonepat, which was not adhered to. It is also not disputed that petitioner has stayed at Sonepat for the majority of her period of service.
Admittedly, the petitioner has not approached the respondents for the redressal of her grievances and has directly come to this Court.
It is settled principle that this Court shall not interfere in transfers until there is any malafide made out. It is always open to the petitioner to approach the authorities for the redressal of her grievances and in case there is no decision on the same, then this Court will intervene, in case there is any legal right or any arbitrary action.
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(G.S. SANDHAWALIA)
AUGUST 09, 2017 JUDGE
Naveen
Whether speaking/reasoned: Yes/No
Whether Reportable: Yes/No
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