BISHOP Vs. C JANE MARGRET

JUDGEMENT

(1.) Since both the writ appeals arise out of the order of the learned Judge, dated 14.07.2014 passed in W.P(MD)No.12058 of 2013, they are disposed of by this common order.

(2.) For the sake of convenience, the parties are referred to hereunder according to their litigative status in the writ petition.

(3.) Facts necessary for the disposal of these writ appeals, are as follows: 3.1. The writ petitioner was originally appointed as an Assistant Teacher on 29.07.1992 in the Society for Propagation of Gospel Primary School, Thuraiyur, Trichy District. Thereafter, she was transferred to CSI Primary School, Venkatapuram, on 02.06.1993. Again, she was transferred to the CSI Primary School, Kundalam, on 16.11.1995 and she got promotion to the post of Primary School Headmistress on 01.06.2005 and continued in the said school. Later, she was transferred to CSI Primary School, Mulanur, on 02.06.2006. Subsequently, she was once again transferred to CSI Elementary School, Avinasipalayam, Tirupur District, on 18.07.2013, by the impugned order. Challenging the same, the writ petition came to be filed.