The Supreme Court recently comprising of a bench of Justices MR Shah and Aniruddha Bose observed that it was not for the employee to insist the transfer or non-transfer to a particular place but it was for the employer to do the same considering the requirement. (Namrata Verma v State of UP)
Facts of the Case
The petitioner was working as a Lecturer (Psychology) at Rajkiya Mahavidyalaya, Amroha and was represented for her transfer to a Post Graduate College, Noida. Her representation was rejected on September 14, 2017, which the petitioner challenged before the High Court.
The HC taking note of the impugned order which reflected that the petitioner had remained posted at Rajkiya Post Graduate College, Noida from the date of her initial appointment 18.12.2000 to 11.08.2013 i.e. for about 13 years and therefore, her request posting her again at the same institution was not justified, the division bench of Justices Pankaj Mithal and Irshad Ali said that it didn't find merit in the petitioner's contention to disturb the order rejecting the representation.
While dismissing the writ the High Court observed,"The petitioner is not entitled to be posted at the place where she has already worked at a stretch for about 13 years. In case the petitioner has completed a requisite number of years at the place of her present posting, he may request for her transfer to some other place but not to the place where she has already worked for 13 years."
The special leave petition was filed assailing Allahabad High Court's order of refusing to interfere with the petitioner's representation that rejected transfer to another college.
Contention of the Parties
The petitioner's counsel before the HC had submitted that she was working at Amroha for the last 4 years and was therefore entitled for a transfer under the Government policy.
Courts Observation and Judgment
The SC bench observed, "It is not for the employee to insist on transferring 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."
Emp
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