DR. SANGETHA S Vs. STATE OF KERALA

JUDGEMENT

(1.) The petitioner is before this Court aggrieved by Ext.P4 order transferring the petitioner from DB Pampa College, Parumala under the Mahatma Gandhi University to DB College, Sasthamcotta under the Kerala University.

(2.) The petitioner was appointed as Assistant Professor (Botany) at DB Pampa College, Parumala with effect from 9/11/2017, as per Ext.P1. The petitioner states that in order to accommodate the 9th respondent, who is the juniormost in comparison to the petitioner, as Assistant Professor (Botany) at the DB Pampa College, Parumala, the petitioner has been transferred from DB Pampa College, Parumala to DB College, Sasthamcotta. Ext.P4 would show that the transfer is caused due to the illegal appointment of the 9th respondent.

(3.) The petitioner states that approval was declined to the appointment of the 9th respondent on the ground that there exists an additional permanent Teacher in the Department of Botany at DB College, Thalayolaparambu, whose workload is less than 16 hours. Due to lack of sufficient workload, the 8th respondent requested a re-transfer to DB Pampa College, Parumala. But, the 9th respondent was appointed in DB Pampa College, Parumala. Until the 9th respondent's appointment receives approval, she cannot be transferred. Therefore, the 8th respondent was transferred back to DB Pampa College, Parumala. Consequently, the petitioner has been imposed with a inter University transfer to DB College, Sasthamcotta.