MARY LEELA Vs. A SQUARTZ GABREAL

JUDGEMENT

(1.) I have heard the arguments of Mr. S. Mani, learned counsel appearing for the petitioner and Mrs. V. Chellammal, learned Special Government Pleader representing the respondents 1 and 2 and have perused the records.

(2.) IN this petition, the petitioner challenges the order dated 01. 12. 2005 passed by first respondent and communicated by the second respondent vide order dated 01. 02. 2006.

(3.) THE petitioner was appointed as a Junior Grade Tamil Pandit in a permanent vacancy on 26. 9. 2003 by the third respondent. The appointment was for a period of five years as per the Government Order in G. O. Ms. No. 125 School education Department dated 12. 11. 2003 in RC Fathima Middle School, Kamarajar salai, Madurai, she was to be paid consolidated salary of Rs. 4000/- per month. However, she was transferred to the third respondent School on 31. 8. 2004 as both the Schools were run by the same Roman Catholic Church. The order of transfer was given on 31. 8. 2004 and on the same day, she was relieved and joined the third respondent School on 01. 9. 2004. When the papers were sent for sanction of approval of transfer, the School was informed by the proceedings dated 01. 02. 2006 passed by the second respondent referring to the order passed by the first respondent dated 01. 12. 2005, declining to grant the request of transfer. These two orders are impugned in the writ petition.