M DILSHAD BEGAM Vs. DISTRICT ELEMENTARY

JUDGEMENT

(1.) THE petitioner prays for issuance of a writ in the nature of certiorari, to quash the order dated 16.05.2001, reverting the petitioner to the post of Secondary Grade Assistant from the post of Primary School Head Mistress.

(2.) THE translated copy of the impugned order reads as under: Proceedings Na.Ka.No.2736/A4/2001 dated 16.05.2001 of the District Elementary Educational Officer, Tiruchirappali. Sub: Trichi ?Urban Range? Municipal Gosha Urudu Primary School

(3.) THE respondents, on the request of the petitioner, reverted her to the post of Secondary Grade Assistant in the same school, without ordering her transfer to Karur. THE petitioner was called for counselling at Karur for appointment as Headmistress, but on account of non-availability of the vacancy, her request of transfer was turned down.