L PREETHA Vs. DIRECTOR OF PUBLIC INSTRUCTIONS

JUDGEMENT

(1.) The petitioner is working as H.S.A. Maths (Tamil Medium) in Government High School, Vagomon, Idukki. She applied for inter district transfer in 2003, as per Ext.P1. However, her request for inter district transfer was not granted. While working in Government Vocational Higher Secondary School, Munnar, the petitioner was transferred to Government High School, Vagomon. In continuation of her earlier application for inter district transfer, the petitioner submitted another application (Ext.P2) requesting to transfer her to Thiruvananthapuram. Her choices of schools were also indicated in the application. It is alleged that overlooking the legitimate right of the petitioner, another person was given inter district transfer as per Ext.P3. The petitioner filed W.P.(C) No.32569 of 2009 alleging that overlooking her legitimate claim, inter district transfer was granted to an ineligible person. W.P.(C) No.32569 of 2009 was disposed of by this Court, as per Ext.P6 judgment dated 30.11.2009, recording the submission made by the learned Government Pleader. The relevant portion of Ext.P6 judgment reads as follows:

(2.) The grievance of the petitioner is that in spite of Ext.P6 judgment, her claim for inter district transfer was not favourably considered. It is alleged that no list was published as undertaken in Ext.P6 judgment. Ext.P7 notice dated 22.3.2010 was sent on behalf of the petitioner to the Director of Public Instruction, Thiruvananthapuram. In reply to Ext.P7 notice, the Director of Public Instruction issued Ext.P8 letter to the petitioner's counsel, which reads as follows:

(3.) The reliefs prayed for in the Writ Petition are the following: