P SUDHA DEAVER Vs. DEPUTY DIRECTOR MUNICIPAL ADMINISTRATION

JUDGEMENT

(1.) THE writ petition has been filed challenging the order of the first respondent dated 01.12.2006, in which the petitioner, who was working as Junior Assistant in the Mahe Municipality, Pondicherry has been transferred to the Oulgaret Municipality in Pondicherry on public interest.

(2.) I have heard Mr.P.Rajendran, learned counsel appearing for the petitioner. Mr.K.K.Sasidharan, Addl.GP (Pondicherry) had taken notice on behalf of the respondents.

(3.) IN view of the above, I do not find any reason for interfering with the impugned order. However for any grievance of the petitioner with regard to her transfer, it is always open to the petitioner to make a representation to the first respondent on her joining in the transferred place. On such representation being made, it is open to the first respondent to consider the same in accordance with law and pass appropriate orders within eight weeks thereafter.