V. EZHILARASI Vs. THE MANAGING DIRECTOR, PONDICHERRY AGRO PRODUCTS, FOOD AND CIVIL SUPPLIES CORPORATION LIMITED, (PAPSCO)

JUDGEMENT

(1.) IN this Writ Petition, the petitioner challenges the transfer order of the first respondent dated 8.7.2014.

(2.) THE facts which are necessary for the purpose of disposal of this Writ Petition is as follows: -

(3.) THE petitioner filed a rejoinder to the counter affidavit filed by the first respondent wherein she admitted that she has been working in LPG section for more than six years and she requested for transfer from that section in the year 2012 and on the basis of her request, she was transferred to PDS section by order dated 26.11.2012. She further stated that Vijaya, who has replaced the petitioner in LPG Section as per the counter affidavit filed by the first respondent is only a helper and she was not placed in the post of the petitioner in LPG Section as contended by the first respondent.