MITHRA V NAIR Vs. KERALA STATE ELECTRICITY BOARD

JUDGEMENT

(1.) Petitioner, who is working as Senior Assistant has got 8 year old daughter studying in Holy Angels ISC School, Nanthencode Thiruvananthapuram. She is aggrieved by the transfer to Pattambi as per Ext.P1 order issued on 06.06.2018 and the rejection of her appeal, as per Ext.P4 order by the Grievance Redressal committee.

(2.) The case of the petitioner is that her parents died. Her sister is married and residing at Assam. There are 2 cases pending one is M.C.No.27 of 2018 filed by the petitioner before the Chief Judicial Magistrate Court, Thiruvananthapuram against her husband u/s 12 of the Protection of Women from Domestic Violence Act, 2005 and the second is O.P. (G & W) No.107 of 2018 before the Family Court, Thiruvananthapuram filed by her husband for custody of her minor daughter. It is stated that the minor daughter is presently in her custody and she is producing her daughter every Sunday from 10 am to 5 pm, at the premises of the Family Court as the husband is permitted to have visitation right. Petitioner therefore points out that her transfer to Pattambi would seriously affect the case filed by her husband seeking custody of the daughter, who is studying in Thiruvananthapuram. More over, it will be difficult for her to bring the child every Sunday in the premises of the Family Court as well as to attend the cases which are pending in the Chief Judicial Magistrate Court, Thiruvananthapuram as well as the Family Court. Even though, the petitioner submitted an appeal pointing out her grievances, the appeal is rejected without stating any reason.

(3.) Learned Standing Counsel submitted that there is no violation of guidelines and petitioner has been continuing at Thiruvananthapuram for the last 9 yeas.