ARUN MONGA, J. (ORAL)
1. Challenge herein is to the online transfer policy introduced by the Department of Forest, whereby online options have been invited from the officials i.e. Forest Guards/Foresters.
2. Transfer being matter of administrative exigency, this Court generally 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.
3. In discharge of its administrative functions/duties, the department has introduced a online transfer policy across board for every serving Forest Guard/Foresters, the same cannot be said to be arbitrary or discriminatory. That apart, being a matter of policy, in itself is sufficient ground alone for this court to refrain from interfering in the domain of policy making by state. Also, seeking online options is rather to be appreciated, being a leap forward towards better transparency.
4. No grounds are made out to interfere. Dismissed.
