STATE OF KERALA Vs. T.KAMALAKSHI

JUDGEMENT

(1.) Dated this the 25th day of November, 2019 S.Manikumar, CJ Instant writ appeal is directed against the judgment passed in dated 13.09.2018, by which the writ court, after setting aside Exhibit-P4 order dated 3.2.2016 of the Director of National Savings Department, respondent No.2 therein, rejecting the request to transfer Mahila Pradhan Kshetriya Bachat Yojana (MPKBY) Agency from the name of Smt.T.Kamalakshi to and in favour of Smt.M.Sasikala, directed the respondents therein to consider the application of the writ petitioner for transfer of agency.

(2.) Short facts leading to the appeal are that writ petitioner was an agent of Mahila Pradhan Kshetriya Bachat Yojana Agency appointed on 27.10.1980. She crossed the upper age limit for continuation of Mahila Pradhan Agency. She filed an application for transfer of Agency in favour of Smt.M.Sasikala, wife of her grandson. By Exhibit-P4 dated 3.2.2016, the Director of National Savings Department, respondent No.2 therein, has rejected her request. Hence, has been filed for a writ of certiorari to quash Exhibit-P4 as arbitrary and consequentially for a direction compelling respondent No.2 therein to transfer the Certificate of Agency in the name of Smt.M.Sasikala within a time frame.

(3.) Adverting to the above, the Liaison Officer and Under Secretary to the Government, Financial Department, attached to the office of the Advocate General, Ernakulam, has filed a counter affidavit on behalf of respondent No.2 before the writ court stating that the writ petitioner submitted a representation dated 2.1.2014 to the Director, National Saving Scheme for transfer of her Agency in the name of her grandson's wife on the grounds that writ petitioner has attained the age of 80 years and is suffering from illness.