GANDHIMATHI W/O. KARUPPANNAN Vs. DISTRICT COLLECTOR

JUDGEMENT

(1.) THE petitioner prays for issuance of a Writ, in the nature of Certiorari, to quash the order of transfer.

(2.) IT is the pleaded case of the petitioner, that the petitioner is employed as Noon Meal Organizer, and vide impugned order, she has been transferred from Gandhiar Middle School, Velayuthampalayam, Karur Panchayat Union, Karur District to Keelaveliyur, Thogamalai Panchayat Union.

(3.) IT is also the stand of the petitioner, that though in the impugned order, it has been stated, that the transfer is on the administrative reasons, and in public interest, but, in fact, the impugned order is by way of punishment, and on account of mala fide. The impugned order is said to have been passed for the reasons, that the husband of the petitioner is the Councilor of a rival political party.