Delhi High Court
Kendriya Vidyalaya Sangathan ... vs Dr Ritu Tyagi & Anr. on 4 November, 2022
Neutral Citation Number 2022/DHC/004725
$~18
* IN THE HIGH COURT OF DELHI AT NEW DELHI
% Judgment delivered on: 04.11.2022
+ W.P.(C) 15241/2022
KENDRIYA VIDYALAYA SANGATHAN THROUGH THE
COMMISSIONER & ORS. ..... Petitioners
versus
DR RITU TYAGI & ANR. ..... Respondents
Advocates who appeared in this case:
For the Petitioners : Mr. Sanjay Jain, ASG with Mr. S. Rajappa, Mr.
Yuvraj Sharma, Mr. R. Gowrishankar and Mr.
Nishank Tripathi, Advocates.
For the Respondents: Dr. Amar Nath Gupta and Mr. Santosh Kumar
Sahu, Advocates for R-1.
Mr. Ajay Jain, CGSC with Mr. Chetanya Puri
(GP), Mr. Anand Awasthi and Mr. Keshav
Ahuja, Advocates for R-2/ UOI.
CORAM:
HON'BLE MR. JUSTICE SANJEEV SACHDEVA
HON'BLE MR. JUSTICE TUSHAR RAO GEDELA
JUDGMENT
SANJEEV SACHDEVA, J. (ORAL)
CM APPL. 47196/2022, CM APPL. 47198/2022 & CM APPL.
47199/2022 (for exemption)
Allowed, subject to all just exceptions.
W.P.(C) 15241/2022 & CM APPL. 47197/2022 (for stay)
1. The petitioner No.1 - Kendriya Vidyalaya Sangathan ('KVS')
impugns judgment dated 21.09.2022, whereby the Original Application
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('OA') filed by the respondents challenging the order of the petitioner
dated 12.09.2022 has been allowed.
2. By the order dated 12.09.2022, the Tribunal has directed the
Competent Authority to consider the representation of Respondent No.1 in
light of the existing policy which was prevalent on 12.09.2022.
3. Issue notice. Notice is accepted by learned counsel appearing for
respondent Nos. 1 and 2.
4. With the consent of parties, the petition is taken up for final
disposal today.
5. Respondent No.1 is working as a Post Graduate Teacher with the
petitioner No.1 and is presently working at Kendriya Vidyalaya, Sikh
Lines, Meerut Cantt, Meerut.
6. Petitioners have Transfer Guidelines, which are called the Transfer
Guidelines of Kendriya Vidyalaya Sangathan, 2021. The objective of the
guidelines is to maintain equitable distribution of its employees across all
locations to ensure efficient functioning of the organization and to
optimise job satisfaction amongst employees.
7. The policy classifies the types of transfers as Administrative
Transfers and Request Transfers. The Administrative Transfers are
covered in paragraphs 5 to 8 of the policy and Request Transfers are
covered in paragraphs 9 to 11 of the said policy.
8. It is an admitted position that petitioner No.1 carries out an Annual
Transfer Process for each Academic Session, keeping in view the
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objective of the policy.
9. On 12.09.2022, a public notice was issued notifying that Annual
Transfer Process of KVS had been suspended for the current Academic
Session of 2022-23 and it was declared that only Administrative Transfers
would be effected for the purpose of re-distribution and rationalization of
teaching staff. It was further declared that provisions of paragraph 6 of the
Transfer Guidelines, 2021 were kept in abeyance. Paragraph 6 of the
Transfer Guidelines stipulate factors, points and calculation of
displacement count of an employee for displacement transfer.
10. On 12.09.2022 itself, a transfer order was issued in respect of 193
employees on administrative ground for the purpose of rationalization and
re-distribution of the existing teaching staff. The transfer order further
stipulated that said exercise had been carried out in order to ensure that at
least 50% of regular teaching staff was available in all Kendriya
Vidyalayas across the country.
11. It is the above transfer order, which became subject matter of the
OA filed by respondent No.1
12. Learned Additional Solicitor General appearing for the petitioners
submits that petitioner organization has about 35,000 employees and on an
annual basis, several thousand employees are transferred in terms of the
policy. Learned ASG submits that in view of the COVID situation of the
last two years, the Competent Authority decided to suspend the annual
transfers for this year, however, reserved the right to carry out an
Administrative Transfer, keeping in view the objectives of the policy.
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13. It is noticed that the impugned order 21.09.2022 was passed by the
Tribunal on the very first date of listing, without giving an opportunity to
the petitioners to explain the decision taken by them to suspend paragraph
6 of the transfer policy.
14. Learned ASG for the petitioner submits that the direction of the
Tribunal to consider the representation of respondent No.1 in light of the
existing policy, which was prevalent on 12.09.2022 i.e., prior to keeping
in abeyance the provisions given in paragraph 6 of the Transfer
Guidelines, 2021 would be contrary to the powers of the petitioner No.1
conferred by paragraphs 5 and 7 (i.e., Administrative Transfer power) of
the policy.
15. We notice that there is no rationale given by the Tribunal as to why
the notice dated 12.09.2022 of the petitioner No. l, suspending the annual
transfer process, has been directed to be ignored while considering the
representation of respondent No.1.
16. It is noticed that paragraph 9 of the policy permits an employee to
make a request for transfer and the parameters and factors to be taken into
account for a Request Transfer are mentioned in paragraph 10.
17. The contention of learned ASG for the petitioners is that a Request
Transfer can be made only after the employee has joined on transfer and
as such, in the instant case, respondent No.1 should first join the place of
posting and then make a request for transfer, which could be considered in
terms of the policy, if covered by the policy.
18. Keeping in view the facts and circumstances of the case, we direct
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the Competent Authority of the petitioners to consider the representation
of respondent No.1, inter alia, in the light of paragraph 9 (Request
Transfer) of the Transfer Guidelines, 2021.
19. It is clarified that this Court has neither considered nor commented
upon the merits of contentions of either of the parties.
20. It is further directed that till a speaking order is passed on the
representation of the respondent, the transfer order dated 12.09.2022 qua
respondent No.1 shall be kept in abeyance. The same shall thereafter, be
subject to the orders passed by the Competent Authority on the said
representation.
21. The petition along with pending application is disposed of in the
above terms. All rights and contention of the parties are reserved.
22. Order Dasti under signatures of the Court Master.
SANJEEV SACHDEVA, J
TUSHAR RAO GEDELA, J
NOVEMBER 4, 2022/nd
Signature Not Verified
Digitally Signed
By:VINOD KUMAR
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