N.R. GAYATHRI Vs. THE PRINCIPAL SECRETARY/SPECIAL COMMISSIONER, INTEGRATED CHILD DEVELOPMENT SCHEME (ICDS)

JUDGEMENT

(1.) THE petitioner was appointed as Junior Assistant in the Social Welfare Department in the year 1977. She was promoted as Assistant in the year 1989. She was further promoted as Superintendent in the year 1989. In 1989, she was deputed to Integrated Child Development Scheme (ICDS). She was working in Tiruvallur District at various places on deputation. While so, the petitioner submitted an application for voluntary retirement from service on 15.12.2011. This application was given to the first respondent. The first respondent returned the same on 31.1.2012 stating that the petitioner shall give an application in the proper format. Thereafter, the petitioner submitted an application in proper format on 02.04.2012. In the mean time, the petitioner was transferred from the office of the Child Development Project Officer, Poonamallee, Tiruvallur District to Villupuram District by an order dated 30.03.2012.

(2.) THE petitioner filed this writ petition challenging the said transfer order.

(3.) THE respondents 1 and 3 have filed the counter affidavit and also filed a petition to vacate the interim order.