S S GIRISANKAR Vs. STATE OF KERALA

JUDGEMENT

(1.) Petitioners and the second respondent are Lecturers in Law in the State service. They were posted in the Government Law College, Thrissur. These writ petitions are filed challenging the decision of the Government transferring the second respondent from Thrissur to Ernakulam.

(2.) Hereinafter, reference is made to the materials and exhibits in WP(C) No. 22740 of 2008, treating that as the main case.

(3.) The petitioners challenge the impugned transfer of the second respondent on the ground that she was ineligible for being considered for transfer to the home station in terms of the norms for transfer and posting of Lecturers in Law in the Government Law Colleges, contained in Ext.P12 Government Order, which provides that persons who have completed three years of outside service will become eligible for transfer to their home station. Clause 13 of that Government Order states that no other special considerations will be given on other grounds. That Government Order further states that the terms thereof would be implemented taking also into account, the general guidelines issued by the Government as per Government Order, G.O.(P) No. 13/2000/P&ARD dated 27-4-2000 hereinafter referred to as "G.O.(P) No. 13/2000", which, among other things, provides in Clause 3(b) thereof for transfer on compassionate grounds. The English version of that provision is extracted in Ground-I of WP(C) No. 22740 of 2008. It reads as follows: