COMMISSIONER Vs. NITHYA R. WARRIAR

JUDGEMENT

(1.) Being a single mother is not an easy task; handling two times the stress and work, giving out two times the love, navigating life's challenges with grace. Sometimes, the strength of motherhood is greater than natural laws.

(2.) Here is a case, where a single mother, a Trained Graduate Teacher (English), who was working at Kendriya Vidyalaya No.2, Naval Base, Kochi, on promotion to the post of Post Graduate Teacher (English), was transferred to Kendriya Vidyalaya-II, ONGC, Agartala, which is about 2200 km away from Kochi. Challenging this, she approached the Central Administrative Tribunal; and the Tribunal, after elaborate consideration of the issue, directed the authorities concerned to consider the matter afresh and to consider whether she can be posted in Kerala or any other convenient place in any neighboring State. Aggrieved by this, the Union of India and the officials of the Kendriya Vidyalaya Sangathan have come up before this Court.

(3.) For convenience, the parties are referred to as they are arrayed in the original application.