DIVYA K K Vs. SECRETARY, PUBLIC WORKS DEPARTMENT

JUDGEMENT

(1.) The petitioner, who was the applicant in O.A.No. 2536/2016 has approached this Court, being aggrieved by the order dated 7.7.2017 passed by the Kerala Administrative Tribunal whereby the challenge raised against Annexure A7 by which the petitioner was ordered to be transferred to the post of Confidential Assistant Grade-II in Malappuram District was declined to be interfered.

(2.) Heard the learned counsel for the petitioner as well as the learned Government Pleader appearing for respondents 1 to 4.

(3.) There is no such dispute with regard to the facts and sequence. However, for effective adjudication, some vital aspects are to be referred to.