B S JAYASREE Vs. DIRECTOR OF PUBLIC INSTRUCTION

JUDGEMENT

(1.) The petitioner who is a High School Assistant of S.N.V. High School, Anad, Nedumangad has filed this Original Petition aggrieved by the orders of the Manager of her school and the Director of Public Instruction in her claim for transfer to SNDP. Higher Secondary School, Udayamperoor, Tripunithura. The brief facts necessary for the disposal of the case are the following:

(2.) The petitioner was appointed as an Upper Primary School Assistant on 2.1.1991 in the Anad School. She was promoted as High School Assistant on 3.6.1996. The said appointment has been approved on 25.2.2000 with effect from 3.6.1996 as evident from Ext P2. The petitioner was transferred to S.N.D.P. Higher Secondary School, Udayamperoor by the Manager by order dated 29.8.1998 with effect from 15.7.1998. One Mr. M.K. Poulose, HSA of S.N.V. High School, Anad challenged the petitioners transfer before the Director of Public Instruction and by Ext. P3 order dated 17.9.1999, the Director of Public Instruction set aside the petitioners transfer and directed the Manager to transfer Mr. M.K. Poulose to the Udayamperoor School. The petitioner filed OP No. 25512/99 challenging Ext. P3. But the same was dismissed by Ext. P4 judgment of this Court dated 7.6.2000. She preferred Writ Appeal No. 1237/2000 which was disposed of by a Division Bench of this Court by Ext. P5 judgment dated 4.8.2000. The operative portion of the judgment reads as follows:

(3.) In the light of the said directions, the Director of Public Instruction passed Ext. P7 order dated 24.10.2000. The operative portion of the said order reads as follows: