R. SUGUNA Vs. DISTRICT COLLECTOR

JUDGEMENT

(1.) The Petitioner has focused the instant Writ of Certiorarified Mandamus praying for issuance of an order by this Court calling for the records pertaining to the impugned order in reference Na.Ka.No.63259/2011/Pa.Thi.2 dated 02.01.2012 passed by the 1st Respondent and to quash the same. Further, she has sought for passing of an order by this Court in directing the 1st Respondent to permit her to continue in service in Pasuvapatti Village Panchayats, Chennimalai Union, Erode District.

(2.) It comes to be known that the Petitioner by impugned order Na.Ka.No.63259/2011/ Pa.Thi.2 dated 02.01.2012 was transferred by the 1st Respondent/District Collector, Erode to Vilakethi Panchayat, Modakurichi Union, Erode District, based on administrative interest. Further, the concerned Block Development Officer was directed to send details in regard to relieving of the Petitioner and taking charge of the position, etc.

(3.) The Learned Counsel for the Petitioner urges before this Court that the impugned order of transfer dated 02.01.2012 passed by the 1st Respondent/District Collector as against the Petitioner is an unlawful and illegal one because of the simple reason that the same is contrary to the provisions of Tamil Nadu Panchayats Act, 1994.