SUJA ANI G Vs. STATE OF KERALA,

JUDGEMENT

(1.) While the petitioner was working as Associate Professor of Orthodontics, in Dental College, Thiruvananthapuram, she was transferred and posted as such at Dental College, Kozhikode, as per Ext.P1 order of transfer dated 3.1.2009. The petitioner challenged Ext.P1 order in WP(C) No. 2961 of 2009.The petitioner alleged that she was harassed and humiliated by certain persons in the Dental College and she was transferred as a result of victimization. An interim stay of the transfer order was granted on 29.1.2009. Later, this Court passed a detailed order dated 24th February, 2009 extending the stay until further orders, as per Ext.P7 order. After about one year, the respondents in WP(C) No. 2961 of 2009 moved for vacating the order of stay. That prayer was rejected by Ext.P8 order dated 18th February, 2010. It is submitted that thereafter, the petitioner was promoted and posted as Professor in Orthodontics in the Dental College, Kottayam.

(2.) The petitioner submitted Ext.P4 application for the grant of eligible leave for 89 days from 8.1.2009 onwards. Later, on the basis of the stay order granted in WP(C) No. 2961 of 2009, she reported for duty on 30.1.2009. The petitioner submitted Ext.P6 representation dated 9.2.2009 to the first respondent requesting to regularize her absence from duty for the period from 16.1.2009 to 29.1.2009. Ext.P6 is not considered and disposed of.

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