T SOBHAKUMARI Vs. GOVERNMENT OF KERALA

JUDGEMENT

(1.) Petitioner challenges Ext.P7. Petitioner was working as Professor in Bio-Physics in the Medical College at Thiruvananthapuram. By Ext.P7 order dated 15-06-2006, allowing the request of the third respondent, petitioner was transferred to Medical College, Alappuzha and the third respondent was posted in place of the petitioner.

(2.) The main contention of the petitioner is that only a person who is qualified to the post of Professor in Bio-Physics can hold the post. According to the petitioner, she is having the said qualification and she was working there and the third respondent was not qualified.

(3.) On the other hand, learned Government Pleader submits that both the petitioner and the third respondent were not qualified to hold the post of Professor in Bio-Physics.