C. Deepa vs The Inspector General of Police

Court
Madras High Court

WP(MD) No. 1976 of 2025
BEFORE THE MADURAI BENCH OF MADRAS HIGH COURT
DATED: 03-11-2026
CORAM
THE HON'BLE MR. JUSTICE B.PUGALENDHI
WP(MD) No. 1976 of 2025
CNR:{HCMD010087532025}
and
WMP(MD) Nos. 1393, 1394, 1395 and 5265 of 2025
C. Deepa
..Petitioner(s)
Vs
1. The Inspector General of Police,
O/o. Special Director General of Police,
Armed Police, Chennai 10.
2. The Commandant,
TSP XII Battalion,
Manimuthar,
Ambasamudram Taluk,
Tirunelveli District.
3. The Commandant,
TSP VIII Battalion,
Tihar Jail Complex,
Mayapurt,
New Delhi 110064.
4. The Deputy Commissioner,
KVS, Regional Office,
Chennai.
[R4 is suo motu impleaded vide order
dated 3.11.206]
..Respondent(s)
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WP(MD) No. 1976 of 2025
PRAYER: Writ Petition filed under Article 226 of Constitution of India,
praying this Court to issue of Writ of Certiorarified Mandamus to call for
the records pertaining to the Impugned Transfer Order in
Rc.No.A2/74/03/2025, R.O.No. 10/2025 dated 20.01.2025 on the file of
the Respondent No.1 and quash the same as illegal and consequently
direct the respondents to permit the petitioner to continue her service as
rd
Sub Inspector of Police in the existing 3 Respondent Office within the
time stipulated by this court.
For Petitioner(s) : Mr.T.Lajapthi Roy,
Senior Counsel
for M/s N.Arjunkumar
For Respondent(s) : Mr.B.Saravanan,
Additional Advocate General,
Assisted by
Mr.M.Mahaboob Athiff, for R1 to R3
Mr.Karthikeya Venkatachalapathi
Dy.Solicitor General of India (i/c)
ORDER
The petitioner / a Sub Inspector of Police, has challenged the
impugned order transferring her from TSP VIII Battalion, New Delhi to
TSP XII Battalion, Manimuthar.
2.The learned senior counsel appearing for the petitioner by
referring to Section 2 of the Sexual Harassment of Women at Workplace
(Prevention, Prohibition and Redressal) Act, 2013 submits that this
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WP(MD) No. 1976 of 2025
petitioner has lodged complaint as against the higher officials under the
Sexual Harassment of Women at Workplace (Prevention, Prohibition and
Redressal) Act, 2013 and the complaint has been proved and therefore,
the petitioner is having protection under this Act. Under such
circumstances, the petitioner has been transferred from New Delhi to
Manimuthar by way of punishment. The person as against whom, the
petitioner has lodged the complaint has also been transferred to Tamil
Nadu. He further submits that the petitioner's children are studying in
New Delhi.
3.The learned Additional Advocate General submits that the
transfer order has been passed on administrative reasons and
Section 12 of the said Act is not applicable to the present case.
4.This Court has considered the rival submissions made.
5.Transfer is incidental to service. Admittedly, the petitioner, who
has been transferred on deployment to New Delhi has been working for
the past 12 years in New Delhi and therefore, the writ petitioner cannot
claim as a matter of right that she would be posted only at New Delhi.
th
The petitioner's elder son was studying 10 standard when the impugned
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WP(MD) No. 1976 of 2025
order was passed and therefore, this court has granted interim order
th
enabling the petitioner's son to complete 10 standard. It is reported that
th
now the petitioner's son is studying 11 standard. There are Kendriya
Vidyalayas and CBSE Schools in Tamil Nadu and if the petitioner wants
their children to study in CBSE school or in Kendriya Vidyalaya, she can
find suitable school in Tamil Nadu.
6.Considering the plight of the petitioner that her children are
studying and the length of her service at New Delhi, this court suo motu
impleads, the Deputy Commissioner, KVS, Regional Office, Chennai as a
party to this writ petition and Mr.Karthikeya Venkatachalapaty, learned
Deputy Solicitor General of India (i/c) is directed to take notice for the
newly impleaded respondent. The newly impleaded respondent shall
consider the case of the petitioner sympathetically to accommodate her
children in the nearby Kendriya Vidyalaya.
7.This writ petition is dismissed in the above terms. No costs.
Consequently connected miscellaneous petitions are closed.
03-11-2026
Index: Yes/No
Speaking/Non-speaking order
Neutral Citation: Yes/No
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WP(MD) No. 1976 of 2025
DSK
To
1. The Inspector General of Police,
O/o. Special Director General of Police,
Armed Police, Chennai 10.
2. The Commandant,
TSP VIII Battalion,
Tihar Jail Complex,
Mayapurt,
New Delhi 110064.
3.The Deputy Commissioner,
KVS, Regional Office,
Chennai.
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WP(MD) No. 1976 of 2025
B.PUGALENDHI.,J
DSK
WP(MD) No. 1976 of 2025
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WP(MD) No. 1976 of 2025
03.11.2026
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