VIJAYAKUMARI Vs. KERALA AGRICULTURAL UNIVERSITY

JUDGEMENT

(1.) Petitioner who was working as Personal Assistant to the Director of Physical Plant under the Kerala Agricultural University was ordered to be transferred to the Engineering Sub Division, Mannuthy within the University campus itself. The said order dated July 27, 2006, a copy of which is on record as Ext. P7, is sought to be quashed in this Writ Petition. There is a further prayer to issue a writ of mandamus directing respondents 1 to 3 to remove respondent No. 4 from the post of Director of Physical Plant since her term had already expired on June 22,2006.

(2.) A brief reference to the essential facts is necessary to consider the question whether the prayers made by the petitioner are liable to be allowed or not.

(3.) Petitioner belongs to the cadre of Assistant-Executive Engineer. She had been appointed as Personal Assistant to the Director of Physical Plant in the University since June 3, 2004. Respondent No. 4 in her capacity as the Director of Physical Plant is the Head of the Engineering Department in the University. The Director has control over all construction activities in the University.