PADMAKUMARI AMMA Vs. VALSALA

JUDGEMENT

(1.) THESE two Writ Appeals arise out of the judgment of a learned single Judge in W.P.(C) No.21569 of 2006, former filed by the petitioner and the latter filed by the third respondent in the Writ Petition mentioned above. The main prayer in the Writ Petition was to quash Exts.P4 and P10 and to direct the first respondent in W.A.No.228 of 2007, the Corporate Manager, to transfer the petitioner in the Writ Petition and post her as Sanskrit Teacher at B.E.M.U.P. School, Thrikkideeri or at Ottappalam.

(2.) THE petitioner in the Writ Petition is a Sanskrit Teacher in the service of the first respondent Corporate Manager, having more than 30 years of service. Since 1997, she has been working at Parapperi. She has been requesting for a transfer nearer to her home and eventually by Ext.P1 order of the Director of Public Instructions, the Manager was directed to consider her claim for transfer, in accordance with Rule 10 of Chapter XIV A of Kerala Education Rules (hereinafter referred to as "K.E.R."). As her efforts did not yield any result, she pursued the matter with the Government and succeeded in getting Ext.P2 order issued, again directing the Manager to take action pursuant to Ext.P1. Even thereafter, according to her, as the Manager was still adopting an indifferent attitude, she filed W.P.(C) No.6863 of 2004, which was disposed of by Ext.P3 judgment directing the Corporate Manager to take follow up steps on the aforesaid orders within a period of one month from the date of receipt of a copy of that judgment.

(3.) WE have heard counsel for the appellants and have considered their submissions.