M. SUNDARAVALLI Vs. SECRETARY TO GOVERNMENT

JUDGEMENT

(1.) THE petitioner prays for the issuance of a writ in the nature of mandamus to direct the respondent Nos.2 and 3 to consider the claim of the petitioners for transfer to the vacant main Anganwadi Centres.

(2.) THE petitioners are the employees of Anganwadi Mini Centres. It is pleaded that on coming to know that the persons appointed in the main Anganwadi centre were getting higher pay, the petitioners claimed that they be transferred to the Anganwadi main centre.

(3.) IT is the case of the petitioners that the respondents are going ahead with the direct recruitment by violating the administrative instructions. The petitioners cannot claim a right of transfer in the absence of any statutory rules. The post of main Anganwadi centres are not in the cadre of petitioner. It is not understood how petitioner can seek transfer without policy by the State giving rights to all employees.