KUMARI S S SREEJA Vs. DIRECTOR GENERAL

JUDGEMENT

(1.) THE petitioner prays for the issuance of a writ in the nature of certiorari to quash the order Se.Mu.Aa.N.No.3 (1) 120/12 dated 1/6/2012, cancelling the order of transfer, at the instance of the fifth respondent.

(2.) THE petitioner was appointed as Junior Assistant-cum-Typist on 1/3/1996 in the office of the Superintending Engineer, Tirunelveli. The petitioner was thereafter, transferred as Junior Assistant-cum-Typist to Thuckalai Sub-Division, Nagercoil on 1/7/1997.

(3.) ON 8/11/2010, the petitioner was transferred to Divisional Engineer Office, Highways Department, Nagercoil. Thereafter, on promotion, she was transferred to Kovilpatti Regular Sub-division on 9/12/2010 as Superintendent.