R. SANDHYA Vs. STATE OF KERALA

JUDGEMENT

(1.) THIS Original petition is filed challenging a decision of the Kerala Administrative Tribunal. Petitioner, while working in the Divisional Office under the Fire and Rescue Services Department in Ernakulam, was transferred to North Paravur and simultaneously posted on special duty in the Office of the Assistant Divisional Officer, Ernakulam. She challenged that order before the Tribunal. It was noted by the Tribunal that she, being a native of North Paravur, cannot be aggrieved by an order of transfer to North Paravur. It was also held that she cannot be said to be aggrieved by the posting in the Assistant Divisional Office because that office is within the same compound, which housed the Divisional Office. The Tribunal dismissed the original application.

(2.) WHEN the original petition came up for admission, on hearing submissions, the Bench noted that the Government needs to say about the violation of the Government decision of applying working arrangement methodology. Therefore, on 03.06.2013, the following order was passed.

(3.) IN furtherance of the order that was issued on 03.06.2013, a further order was issued by the Bench on 30.09.2013. That reads as follows: