SURESH P Vs. STATE OF KERALA

JUDGEMENT

(1.) The petitioners are Senior Lecturers working in District Institute of Education & Training (DIET), at various places. They are aggrieved by Ext.P1 order of transfer.(G.O.(Rt) No.3876/2010/G.Edn. dated 3.9.2010)

(2.) The petitioners contended that Ext.P1 order was issued after the order dated 1.9.2010 issued by the State Election Commission interdicting transfers until the elections to the Local Bodies are over. The learned Government Pleader submitted that as per G.O(Rt) No.3903/10/G.Edn. Dated 6.9.2010, Ext.P1 order of transfer is kept in abeyance until the elections to the Local Bodies are over. This submission is recorded. Therefore, the contention put forward by the petitioners that the transfer order was issued ignoring the ban issued by the State Election Commission need not be considered in these circumstances.

(3.) It is contended by the petitioners that Ext.P1 order of transfer is in violation of the guidelines issued by the Government in the matter of transfer. Ext.P2 transfer norms(G.O.(MS) No.7/2009/G.Edn. dated 16.1.2009) were subsequently modified as per Ext.P3 (G.O.(MS) No.101/2010/G.Edn. Dated 24.6.2010) and the transfers were effected without reference to Ext.P3. It is also stated that many of the petitioners are on the verge of retirement.