REJANIMOL T. J. Vs. STATE OF KERALA

JUDGEMENT

(1.) The above original petition is filed by the petitioner challenging the order dtd. 18/7/2022 of the Administrative Tribunal that upheld the transfer order dtd. 24/5/2022 of the third respondent by which the petitioner, a UPST was transferred from Government HSS Murukkumvayal to Government UPS, Chemmanathukara.

(2.) Before the Tribunal, it was the specific contention of the petitioner that she had no special role with respect to celebration of Platinum Jubilee celebrations of the school in which there were allegations raised including the utilisation of money. It was stated that the complaints originated from an anonymous petition and that the transfer was on the basis of allegation of misappropriation of funds and that the petitioner was not heard before the order was passed.

(3.) The third respondent had filed a detailed statement stating that a preliminary enquiry was conducted which led to Annexure R3 (b) report, which found that the procedure prescribed in the financial code was not followed and that there were no proper records or statements regarding the accounts or funds collected or its utilisation. It was in such circumstances that the second respondent issued Annexure R3(d) letter to the third respondent forwarding Annexure R3(e) letter of the State Government directing transfer of the petitioner from the said school in contemplation of an enquiry under Rule 15 of the KCS (CC &A) Rules, 1960.