MINI VARGHESE Vs. STATE OF KERALA

JUDGEMENT

(1.) This original petition is filed by the applicant before the Kerala Administrative Tribunal challenging Ext.P3 order of the tribunal dtd. 25/1/2024 in OA No.1817 of 2023.

(2.) The petitioner/applicant entered service on 4/2/2004 and was posted at UPS, Kadakkal, Kollam. She filed an application for General Transfer for teachers in the year 2023-24 and was transferred to Anchal GLPS, which was her fifth option. She joined Anchal GLPS on 8/6/2023. While so, a vacancy arose on 26/6/2023 at GLPS, Thevannoor, which was her first option. On coming to know about the vacancy at GLPS, Thevannoor, the petitioner submitted Annex.A2 and A3 requests to the Deputy Director of Education on 27/6/2023 and 5/7/2023 respectively for transfer to GLPS, Thevannoor. Thereafter, as per Annex.A4 order dtd. 24/7/2023, the petitioner was transferred to GLPS, Thevannoor. While so, the fourth respondent herein challenged Annex.A4 in OA No.1398 of 2023, wherein the tribunal directed the State to consider the representation of the fourth respondent. Thereafter, as per Annex.A8 order dtd. 10/10/2023, the second respondent was directed to cancel Annex.A4 order and to reinstate the fourth respondent at GLPS, Thevannoor. The grievance highlighted by the petitioner was that while issuing Annex.A8 order, the first respondent did not consider the genuine grounds raised by the petitioner that her husband is suffering from cancer and undergoing treatment at the Regional Cancer Centre (RCC), Thiruvananthapuram. The petitioner also preferred Annex.A10 representation against Annex.A8 order. It was aggrieved by the issuance of Annex.A8 order, the petitioner approached the tribunal. The tribunal, after considering the issue, disposed of the original application directing the respondents to consider the claim of the petitioner for a posting in a more nearer station. Challenging this, the petitioner is before us.

(3.) We have heard the learned counsel on both sides.