REMA AMBAN Vs. STATE OF KERALA

JUDGEMENT

(1.) THE petitioner is working as a Confidential Assistant in the office of the 4th respondent, since December, 2009. THE petitioner came to Kannur in the 4th respondent's office pursuant to Ext.P1 order, which shows that there is an existing post of Confidential Assistant in that office. Now, the petitioner is sought to be transferred to Thiruvananthapuram on the ground that the post occupied by the petitioner has been shifted to Thiruvananthapuram. THE petitioner contends that, as is evident from Ext.P4 letter from the 4th respondent to the second respondent, the post of Confidential Assistant is absolutely necessary in the 4th respondent's office and, therefore, it is necessary to create the post of Confidential Assistant if the present post is to be shifted to Thiruvananthapuram. As evidenced by Ext.P5, the second respondent has taken steps to address the Government regarding the proposal to create a post of Confidential Assistant in the 4th respondent's office, when the present post occupied by the petitioner is to be transferred to Thiruvananthapuram. THE petitioner submits that in the above circumstances, it is unjust to transfer the petitioner now to Thiruvananthapuram. THE petitioner, therefore, seeks the following reliefs:-

(2.) THE learned Government Pleader on instructions submits that once the post is shifted from Kannur to Thiruvananthapuram, petitioner cannot continue there. He further submits that unless and until the Government sanctions a post of Confidential Assistant in the office of the 4th respondent, the petitioner cannot aspire to continue there.