KERALA ADMINISTRATIVE TRIBUNAL Vs. STATE OF KERALA

JUDGEMENT

(1.) The petitioner/State/Department is stated as aggrieved by Ext.P3 interim order passed by the Tribunal, whereby a positive direction has been given to give a posting to the applicant in any of the schools mentioned in the very same order; however with a rider that the said order will not stand in the way, if there are other claimants having superior claim in the 'General Transfer' proceedings.

(2.) The learned Senior Government Pleader points out that as per the interim order, the Tribunal has virtually given the 'final relief' and hence it is liable to be interfered.

(3.) The sequence of events reveals that the 1st respondent/applicant was appointed as HSST (Junior) and was placed in her native District Thiruvananthapuram as per Annexure A1 order in the year 2005. She continued there for nearly 6 years and on promotion, was transferred and posted to the post of HSST (Senior) in the Kottayam District as per Annexure A2 order dated 29.6.2010. She completed more than 5 years and thereafter, the petitioners gave her a transfer back to Trivandrum in the year 2016, presumably based on her better merit, eligibility and credentials. It is just after one year, that the Department passed Annexure.A5 order, whereby she is caused to be moved out from Trivandrum to Ernakulam, which was under challenge in the O.A., raising many a ground including violation of transfer norms.