Direction to consider inter-district transfer representation on grounds of severe child disability and marriage policy.

The applicant, Rano Devi, is a General Line Teacher in the School Education Department, currently posted at Government Primary School, Turamsal, Zone Chassana, District Reasi

She was initially appointed as Rehbar-e-Taleem in 2008 and regularized in 2013

The applicant sought an inter-district deployment/transfer to District Rajouri (specifically the Daraj Kotranka Zone) on two primary grounds: her minor son’s 80% permanent disability (Spastic Paraplegia with Seizure Disorder) and her marriage to an Army personnel posted outside the State, which leaves her without familial support

The applicant filed a representation for this transfer on December 15, 2025, which remained pending without a decision from the respondents

1. Whether the respondents are required to consider and decide upon the applicant's request for inter-district deployment on compassionate grounds (child disability and marriage) in a time-bound manner

2. Whether the applicant is entitled to the same benefits of inter-district deployment as granted to similarly situated employees under existing government orders

The Tribunal exercised its jurisdiction under Section 19 of the Administrative Tribunals Act, 1985

The court's reasoning was based on the principles of administrative responsiveness and the application of Government Order No. 418-Edu of 2018 dated 23.03.2018 and the related order dated 07.04.2018, which provide for inter-district deployment of teachers on marriage grounds

The Tribunal noted the severe nature of the child's disability (80%) and the fact that the child is residing in Rajouri, fully dependent on the applicant for medical and personal care

It took cognizance of the applicant's lack of domestic support due to her husband’s military posting elsewhere

The Tribunal analyzed the applicant’s claim in the context of parity, noting the assertion that similarly situated employees had already been granted inter-district deployment under the 2018 Government Orders

Rather than adjudicating the transfer directly, the Tribunal focused on the respondents' failure to dispose of the applicant's representation, concluding that the administrative authorities must evaluate the merits of the case against the backdrop of the aforementioned policies and compassionate circumstances

The respondents were specifically directed to take into account the 80% disability of the minor son and the parity with other employees granted relief under Government Order No. 418-Edu of 2018

The Tribunal ordered the respondents to pass a reasoned and speaking order within four weeks of receiving the certified copy of the judgment and to communicate that order to the applicant immediately

No costs were awarded