K. Vakula Devi, vs The State Of Telangana,
2021 Latest Caselaw 3751 Tel

  THE HON'BLE THE CHIEF JUSTICE SATISH CHANDRA SHARMA
                                  AND
        THE HON'BLE SRI JUSTICE A. RAJASHEKER REDDY


                   WRIT APPEAL No.645 of 2019

JUDGMENT: (Per the Hon'ble the Chief Justice Satish Chandra Sharma)


      The present writ appeal is arising out of order dated

02.01.2019

passed in W.P.No.48113 of 2018 by the learned

Single Judge dismissing the writ petition.

The facts of the case reveal that the appellant/employee

submitted an option for transfer to various posts and she has

expressed option to nearly 300 posts. She was transferred to

one of the opted place by the employer. However, after her

transfer, as one of the vacancy arose at some other place, she

wanted her case to be considered to some other place i.e.,

MPUPS, Malleboinpally, Jadcherla Mandal, Mahabubnagar

District. She made an appeal for transfer to another place.

Her request was rejected on the ground that transfer cannot

be considered in the middle of the academic year. The

learned Single Judge has dismissed the writ petition and

liberty has already been granted to the appellant to

participate in the subsequent counselling as and when held

for transfer.

In the considered opinion of this Court, the learned

Single Judge was justified in dismissing the writ petition as

the appellant was accommodated as per her choice and

liberty has also been granted to her to again apply for transfer

as and when a notification is issued for transfer of employees

as per the transfer polity.

Accordingly, the writ appeal is dismissed.

Miscellaneous petitions, if any, shall stand closed.

There shall be no order as to costs.

__________________________________ SATISH CHANDRA SHARMA, CJ

______________________________ A. RAJASHEKER REDDY, J

24.11.2021 ES