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Judgment
Arun Monga, J
Petitioner herein, inter alia, seeks issuance of a writ in the nature of certiorari to quash the impugned order dated 18.05.2021 (Annexure P-8) vide
which her representation seeking extension in deputation period at Madlauda, District Panipat, was rejected.
Learned counsel for the petitioner submits that petitioner was sent on deputation from Community Health Centre, Miran District Bhiwani to
Madlauda, District Panipat on 16.09.2020. Her period of deputation was extended from time to time. Vide impugned order dated 18.05.2021, her
request seeking extension in deputation period was rejected, which is contrary to the transfer policy as the case of the petitioner falls under the couple
case category. Her husband has been serving as Veterinary Surgeon at Government Veterinary Hospital, Aher District Panipat. He submits that
Department has not adopted any specific policy for its employees. He submits that petitioner submitted a representation dated 27.04.2021 1 of 2
(Annexure P-7) and the same was rejected vide order dated 18.05.2021 (Annexure P-8). Hence, the instant petition.
I have heard learned counsel for the petitioner and gone through the case file.
Transfer/deputation being matter of administrative exigency, this Courtgenerally refrains to interfere and treads cautiously, unless it is a case of
extreme hardship. The case in hand does not seem to be such so as to deserve any indulgence. Moreover, transfer is not a punishment but an essential
aspect of service, particularly, on a transferable post.
The impugned order dated 18.05.2021 (Annexure P-8) does not call for any interference from this Court in exercise of its extraordinary writ
jurisdiction vested under Article 226 of Constitution of India. However, petitioner is at liberty to pursue with the department for mitigation of her
grievance.
Disposed of.