C B VALSALAKUMARI Vs. STATE OF KERALA

JUDGEMENT

(1.) The petitioner is a Junior Public Health Nurse working in Chellanam in Ernakulam District. According to her, she has completed 14 years of service in Ernakulam District. She claims that she has a mentally retarded and physically handicapped child having 80% disability and also that she has an old mother. Her husband is working abroad. In these circumstances, it is necessary that the petitioner's presence be with her mother and child. Therefore, she has put in Ext.P9 representation for a transfer to Alappuzha District before the 2nd respondent. The petitioner seeks a direction to the 2nd respondent to consider and pass orders on Ext.P9 expeditiously.

(2.) I have heard the learned Government Pleader also.

(3.) Having heard both sides, I dispose of this writ petition with a direction to the 2nd respondent to consider and pass orders on Ext.P9, as expeditiously as possible, at any rate, within one month from the date of receipt of a certified copy of this judgment, after affording an opportunity of being heard to the petitioner.