AJITHAKUMARI K.B. Vs. STATEOF KERALA

JUDGEMENT

(1.) PETITIONER is the Headmistress of Govt.L.P.School, Kallar. Impugning her transfer to Pettimudi, she filed O.A.1499/14 before the Kerala Administrative Tribunal along with an interlocutory prayer for stay of the transfer order. By Ext.P1 order dated 7.8.2014, the Tribunal directed the learned Government Pleader to get instructions in the matter and posted the case after 10 days. It is challenging this order, the original petition is filed.

(2.) HEARD the learned counsel for the petitioner and the learned Government Pleader.

(3.) ALTHOUGH it was the contention of the learned counsel for the petitioner that the transfer is vitiated by malice, at our instance, learned Government Pleader produced the report dated 5.4.2014 of the Assistant Education Officer which has been relied on in Annexure A3 order of transfer dated 30.7.2014. This report shows that taking note of the situation prevailing in the school, the AEO had reported that the functioning of the school was not smooth and that the corrective measures have been called for. It was considering that report that the transfer in question was effected.