Delhi High Court
Ms. Neeraj Rawat vs Union Of India & Ors. on 18 July, 2023
Neutral Citation Number 2023:DHC:4994-DB
$~54
* IN THE HIGH COURT OF DELHI AT NEW DELHI
% Judgment delivered on: 18th July, 2023
W.P.(C) 13388/2022
+ W.P.(C) 13388/2022 & CM APPL. 40648/2022
MS. NEERAJ RAWAT ..... Petitioner
versus
UNION OF INDIA & ORS. ..... Respondents
Advocates who appeared in this case:
For the Petitioner: Mohd. Faisal, Advocate.
For the Respondents: Mr. Siddharth Khatana, Senior Panel Counsel for UOI
with Ms. Seema Singh, GP.
CORAM:-
HON'BLE MR. JUSTICE SANJEEV SACHDEVA
HON'BLE MR. JUSTICE MANOJ JAIN
JUDGMENT
SANJEEV SACHDEVA, J. (ORAL)
1. Petitioner seeks quashing of transfer order dated 29.09.2022
whereby petitioner has been transferred from CISF Unit IOC
Faridabad to CISF Unit of CGBS, Delhi.
2. Petitioner had raised certain apprehensions with regard to
posting at Delhi alleging that there was some incident with an officer
of Delhi Police and as such she was apprehensive with regard to
posting in Delhi.
Signature Not Verified
Digitally Signed
Signing Date:20.07.2023
11:10:23
Neutral Citation Number 2023:DHC:4994-DB
3. On 07.10.2022, this Court directed respondent not to give effect
to the posting order and granted liberty to the petitioner to make a
representation within one week.
4. Learned counsel for respondent submits that in the
representation, petitioner had sought posting in Faridabad or Delhi-
Faridabad Metro Line with the condition that she be permitted to
retain accommodation at Faridabad. He submits that said request was
considered but could not be acceded to by the competent authority and
keeping in view the apprehension expressed by the petitioner with
regard to posting in Delhi, fresh transfer order has been issued
transferring petitioner to Bahror, Rajasthan which is at a distance of
about 150 kms from Faridabad and close to Neemrana, Rajasthan. He
submits that posting order could not be given effect in view of the
interim order passed by this Court.
5. Learned counsel for petitioner further submits that petitioner
has filed a criminal complaint against one officer of Delhi Police and
prays that petitioner be not posted out till the complaint is decided or a
charge-sheet is filed pursuant to the complaint filed by the petitioner.
6. We are unable to accept the contentions of the petitioner.
Petitioner is in a transferrable job and no ground has been stated as to
how petitioner can continue to occupy or to be retained in one place of
posting. It is informed that petitioner has already spent five years in
Faridabad and six years in Delhi prior to that. Concern of the
petitioner in the present petition has already been addressed by the
respondent by withdrawing the earlier order vide which she was
Signature Not Verified
Digitally Signed
Signing Date:20.07.2023
11:10:23
Neutral Citation Number 2023:DHC:4994-DB
posted to Delhi and the petitioner has now been posted to Bahror,
Rajasthan which is at a travelable distance of about two-three hours
from Delhi and Faridabad.
7. Since impugned posting order dated 29.09.2022 has already
been recalled and fresh posting order has been issued, we find no
merit in the petition. Petition is consequently dismissed.
8. Keeping in view the facts and circumstances of the case,
petitioner is granted four weeks' time from today to join the new place
of posting.
9. Copy of the order be given dasti under the signatures of the
Court Master.
SANJEEV SACHDEVA, J
MANOJ JAIN, J
JULY 18, 2023
dr
Signature Not Verified
Digitally Signed
Signing Date:20.07.2023
11:10:23
