R.THAMARAINANGAI Vs. PERIYAR UNIVERSITY

JUDGEMENT

(1.) THE two petitioners, who are working as consolidated workers in the respondent University, filed the Writ Petitions challenging an order dated 20.6.2012 wherein and by which the petitioners were posted to work at P.G.Extension Centre of the University created within the campus of Government Arts College, Dharmapuri.

(2.) NOTICE of Motion was ordered in the two Writ Petitions. Interim stay was granted for a period of two weeks. Subsequently, it was extended till 1.8.2012. Aggrieved by the grant of interim order, the University filed M.P.No.3 of 2012 in each of the Writ Petition to vacate the interim order. The said applications are supported by the counter affidavit sworn to by the University incharge.

(3.) THE principal contention against the transfer raised by the petitioner was that it does not come within the statutes of the University providing for service conditions of the employees in the University and the Regulations only mentions about full time employee appointed to any post and the petitioners do not belong to either Groups 'A' or 'B' or 'C' or 'D' and even the foreign service is contemplated only for a regular employee of the University and lastly it was contended that out of 400 consolidated workers, the petitioners have been chosen arbitrarily and since they are lowly paid, they should not be transferred. If the transfer is given effect to, they have to travel 60 Kms., or shift the family to the transferred place, which is not feasible for compliance.