VALSALAKUMARI K V Vs. STATE OF KERALA

JUDGEMENT

(1.) THE petitioner has approached this Court against Ext. P1 order transferring her from Sreenarayanapuram Grama Panchayat in Thrissur District to Chalisseri Grama Panchayat in Palakkad District. Prima facie, it appears that the petitioner's transfer could have been avoided at least till the academic year ends. Since the substitute posted in the place of the petitioner has already reported for duty, counsel for the petitioner submits that the petitioner will file representation before the Government for reconsideration of Ext. P1 because she was posted at Sreenarayanapuram Grama Panchayat on her request about 9 months ago after considering the fact that she is the only person to look after her in-laws who are aged above 85 years.

(2.) IF the petitioner files a representation before the Government within two weeks from today, the Government shall consider the same and take appropriate decision as expeditiously as possible, in any event, WPC No.34583 /2006 -2- within three weeks from the date of receipt of the representation. The writ petition is disposed of with the above directions.