S RAJAMANI Vs. GOVERNMENT OF TAMIL NADU

JUDGEMENT

(1.) HEARD the arguments of Mrs. R. Gouri, learned Counsel for the Petitioners and Mr. A. Suresh, learned Government Advocate (Education) appearing for the Respondents.

(2.) THE Petitioner, who was employed as Headmistress at the Government Higher Secondary School, Pannimadai, Coimbatore District, has come forward to challenge an order of transferring her from that School to the Government Higher Secondary School, Oveli, Nilgiris District on administrative grounds vide impugned order, dated 28.1.2011.

(3.) IN order to verify the veracity of the allegations made by the Petitioner, this Court directed the original file to be produced. No doubt, there were allegations made against the Petitioner, which had not been finalized. It was also proposed to take disciplinary action against the Petitioner. IN any event, so long as the order of transfer did not contain any reference to the proposed action and it is based on administrative grounds, this Court is not inclined to entertain the Writ Petition. There are no mala fide against the Second Respondent who had taken into account all relevant circumstances. The allegation that it was made during the academic year is irrelevant in considering the present type of transfer order. Further the personal difficulties of the Petitioner need not weigh with the Respondents as it is not a routine transfer.