C. JANE MARGRET Vs. BISHOP

JUDGEMENT

(1.) THIS Writ Petition is directed against the order dated 18.07.2013, whereby and whereunder, the petitioner was transferred from CSI Elementary School, Mulanur to CSI Elementary School, Avinasipalayam.

(2.) THE petitioner was initially appointed as an Assistant Teacher on 29.07.1992 in Society for Propagation of Gospel Primary School, Thuraiyur, Trichy District. She was transferred to CSI Primary School, Venkatapuram, on 02.06.1993. She was, once again, transferred to CSI Primary School, Kundalam on 16.11.1995. The petitioner was promoted as Primary School Headmistress on 01.06.2005 and she continued at CSI Primary School, Kundalam. The petitioner was transferred to CSI Primary School, Mulanur, on 02.06.2006. Thereafter, by way of the impugned order dated 18.07.2013, she was transferred from CSI Primary School, Mulanur, Tirupur District to CSI Elementary School, Avinasipalayam, Tirupur District.

(3.) THE third respondent filed a detailed counter -affidavit in answer to the contentions raised in the affidavit filed in support of the Writ Petition. According to the third respondent, the petitioner continuously worked for seven years in the very same place. She was transferred along with others on administrative ground. It was a general transfer. The third respondent denied the act of mala fides and contended that the transfer was made only on account of administrative exigency. The petitioner has already been relieved on 22.07.2013.