SHEELAMMA.V Vs. STATE OF KERALA

JUDGEMENT

(1.) The grievance of the petitioner is against Ext. P5 order passed by the Tribunal in O.A.[EKM] No. 2333 of 2017, whereby no permission has been granted to continue in the present post at Alleppey till Annexure A9 appeal preferred against Annexure A8 order of transfer is finally considered and decided by the competent authority as directed by the Tribunal.

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

(3.) The gist of the case is that the petitioner got appointment as JPHN Gr. II in Malappuram district and subsequently, she was transferred to her home district Alappuzha on compassionate ground vide Annexure A1. Subsequently, she came to be promoted as JPHN Gr. I as per Annexure A2 order dated 29.06.2015. In respect of the general transfer in the year 2017, though her name was not included in the draft proceedings published vide Annexure A3 dated 27.07.2017, she came to be included as to be transferred to Malappuram district vide Annexure A4 dated 30.08.2017. On coming across Annexure A4 order, the petitioner preferred Annexure A5 representation which was directed to be considered as per Annexure A6 order dated 11.09.2017 in O.A. No. 1755 of 2017. The competent authority considered the matter and passed Annexure A8 order dated 30.10.2017, whereby her request for retaining at Public Health Centre, South Aryad, Alappuzha was declined and ordered to be transferred to Malappuram district. Met with the situation Annexure A9 appeal was preferred before the first respondent/Government and she moved the Tribunal by way of O.A. No. 2333 of 2017, also producing copy of Annexure A9 along with M.A.(EKM) No. 2047 of 2017.