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Judgment
Heard Sh. Sachin Gupta, learned counsel for the petitioner.
The petitioner is working as Election Assistant (Senior Scale) in the office of the Deputy Chief Electoral Officer, Kashmir. On the apprehension
that she is likely to be transferred to Jammu, she submitted a representation which was rejected. Accordingly, she preferred an Original Application
before the Central Administrative Tribunal seeking stay of her transfer and a direction that she may not be disturbed from his present place of posting.
The Tribunal by the impugned order dated 2nd July, 2021 dismissed the OA on the ground that the petitioner has not yet been transferred and the
application is based on mere apprehension.
Learned counsel for the petitioner could not show us any order by which the petitioner has been transferred to Jammu.
In view of the above, we are also of the opinion that the petitioner has prematurely approached the Tribunal seeking that she may not be disturbed
from her present place of posting. The Tribunal, as such, has rightly held that the application of the petitioner is based upon apprehension.
In view of the aforesaid facts and circumstances, we are of the opinion that the petition is misconceived and devoid of merit which is accordingly
dismissed expecting that transfer order, if any, shall be in accordance with the policy in vogue. integrity of this document