(1.) The petitioner herein, a differently abled person, who was working as Assistant Director-Valuation Officer in the Co- operative Department, had approached the Tribunal by filing O.A.(EKM) No.869/2019. She has 40% locomotor disability. She was transferred from her home station at Wayanad to Kasaragod District. Later she was transferred to Kozhikode as per transfer order dated 07.07.2018. The said order of transfer came to be challenged before the Tribunal in O.A.No.1882/2018. Later the matter was reviewed and the petitioner was given a posting in Wayanad District, taking into account of her disability.
(2.) According to the petitioner, in her present post as Valuation Officer, she had to travel a lot. Hence, she sought for a posting at Sulthan Bathery. The Tribunal, after considering the factual aspects involved in the matter, having observed that a vacancy is due to arise in Mananthavady, the petitioner was permitted to put up a claim as and when that vacancy arises and, accordingly, dismissed the original application.
(3.) While impugning the aforesaid order of the Tribunal, the petitioner submits that a post of Assistant Director/Auditor at Sulthan Bathery will be vacant and, therefore, sought for a direction to give her a posting which will be near to her place of residence.