STATE OF KERALA Vs. ASSA RANI R. S.

JUDGEMENT

(1.) This matter arises out of transfer of the first respondent, while working as a Higher Secondary School Teacher (HSST) in PSNM Government Higher Secondary School, Peroorkada in Thiruvananthapuram District to Alagappa Nagar Panchayath Higher Secondary School, Thrissur. Annexure A4 transfer order was issued on 1/6/2017. There was an order permitting her to continue at Thiruvananthapuram. Many general transfers were effected thereafter.

(2.) The State has filed this original petition by interfering with the transfer order. Now, the transfer is effected through an online portal. The Tribunal in this case allowed the first respondent to apply offline. Anyway, that can be taken only as a single instance of the departmental policy of the Government.

(3.) Taking note of the fact that the cause of action for filing the original application by the first respondent has been worked out, and no direction is required at this point of time, we, accordingly, dispose of this original petition. We make it clear that if the Government has implemented a mode for transfer, that shall be strictly followed for effecting all transfers in the future.