SAJI Vs. STATE OF KERALA AND ORS

JUDGEMENT

(1.) The challenge is against Ext.P4 order whereby the challenge against the order of transfer passed by the Management was declined by the Additional Director of Public Instruction. The operative portion of Ext.P4 reads as follows:

(2.) Learned Counsel for the Petitioner submitted that retirement vacancies may arise on 31.03.2011 and further vacancies may arise next year also and the claim of the Petitioner may be directed to be considered for the coming academic year before any transfers are effected.

(3.) Therefore, the challenge against Ext.P4 fails. But, it is made clear that the Management will consider the claim of the Petitioner as against the claims of Respondents 5 and 6 or anybody else before transfers are effected in the next academic year, in the light of the observations in the operative portion of Ext.P4.