BRIJITH C.B Vs. STATE OF KERALA

JUDGEMENT

(1.) The petitioners are impugning herein an interim order passed by the Kerala Administrative Tribunal, whereby the request for stay of their transfer was declined.

(2.) We notice that the petitioners, who are the applicants, are challenging Annexure A5 order, on the strength of which they have been transferred from Malappuram District. It is stated in the said order that this has been done in order to maintain the ratio of 1:1 between Junior Health Inspectors Grade I and II. It is also noticed that there is a further direction therein to report the vacancies to the Public Service Commission for advising candidates from the rank list for appointment as Junior Health Inspectors Grade II.

(3.) The only contention raised by the petitioners is that before transferring them or ordering such transfer, the Department ought to have invited their options. According to them, it was incumbent upon the Department to seek their option, on account of the fact that the academic year is coming to an end and that many of them would find it extremely difficult to cope with the transfer at this stage.