R.MAYAMMAL Vs. DIRECTOR INDIAN MEDICAL AND HOMEOPATHY

JUDGEMENT

(1.) The prayer sought for herein is for a Writ of Certiorarified Mandamus calling for the records pertaining to the impugned order of transfer made in Na.Ka. No.16185/ni2/1/2019, dated 17.06.2020 on the file of the 1st respondent and quash the same as illegal and consequently issue a direction to the respondents1 and 2 to permit the petitioner to continue her work at the second respondent Institute as Sanitary Worker with consequential benefits.

(2.) The short facts leading to the filing of this writ petition is that, the petitioner is a Sweeper, who was working at Government Homeopathy Medical College Hospital, at Thirumangalam, Madurai District and she had been transferred vide impugned proceedings, dated 17.06.2020 by the first respondent and consequently, on 19.06.2020, a relieving order was passed by the second respondent to the petitioner. Challenging both the orders, the present writ petition has been filed.

(3.) Mr.V.Selvakumar, learned counsel appearing for the petitioner, would submit that, the petitioner is a widow, coming from an unaffluent background and she has been transferred from Government Homeopathy Medical College Hospital situated at Thirumangalam, Madurai District to Government Siddha Dispensary at Aananthoor, Ramanadhapuram District, which is an inter-district transfer, normally, a sweeper would not be subjected to such kind of inter district transfer. Therefore, the present transfer order, which is impugned herein, according to the learned counsel for the petitioner, is a punitive transfer, which the respondents ought not to have made.