M V GIRIJA Vs. HIGH COURT OF MADRAS

JUDGEMENT

(1.) PETITIONER is a member of the Pondichery Judicial Service, having been selected and working as Civil Judge (Junior Scale - Grade II). Presently she is posted as Inspector of Process, Judicial Department of Pondichery.

(2.) BY this petition, the petitioner is challenging the order dated 7.9.2001 under G.O.Ms.No.24/2001-LD, Pondichery whereby the Lieutenant Governor, Pondichery has conveyed the sanction to her deputation as Principal District Munsif, Kuzhithurai, Kanyakumari District, Tamil Nadu. Petitioner challenges this order predominantly on the ground that her service conditions, which are governed by the rules in G.O.Ms. No.10/96-LD, dated 21.3.1996 do not provide for any such deputation without her consent and as such, she cannot be sent out to serve in the State of Tamil Nadu which would be essentially beyond the territorial jurisdiction of the Union Territory of Pondichery much less without her consent.

(3.) ON this conflicting background, we have to consider the point at issue.