LAWS(MAD)-2008-8-83

GOWRI Vs. INSPECTOR GENERAL AND COMMISSIONER OF POLICE

Decided On August 25, 2008
GOWRI Appellant
V/S
INSPECTOR GENERAL AND COMMISSIONER OF POLICE COIMBATORE CITY Respondents

JUDGEMENT

(1.) PETITIONER seeks writ of certiorarified mandamus to quash the order passed by the 1st Respondent in CPO: 712/07, C. No. 59668/2007 dated 22. 03. 2007.

(2.) BRIEF facts which lead to the filing of the writ petition are as follows:-The Petitioner was appointed as Gr. II. Pc on 16. 04. 1997. She was received on transfer from TSP and reported for duty at Coimbatore City A. R. on 09. 07. 2000. Subsequently, she was promoted as Naik and HC. On her willingness she was transferred to Taluk (Local) Establishment from AR Establishment and posted to AWP's as Gr. II PC on her willingness to serve in Local Police establishment as per the office order in CPO 1712/2004, dated 27. 09. 2004. She again submitted a petition dated 18. 01. 2005, requesting transfer from Local Police Establishment (AWPS) to Armed Reserve, due to heart disease of her child. Based on that request she was transferred to Armed Reserve as per order in CPO No. 421/05, dated 26. 02. 05 and after getting the declaration that she should not claim for re-transfer to Taluk Police Establishment in future. She joined in AR on 30. 03. 05. Her seniority was also fixed and she was promoted as Gr. II PC/naik and H. C on 04. 05. 2005 and 27. 01. 2007 respectively.

(3.) AT that stage by the impugned order she was re-transferred to Local Police Station as Gr. II PC at B-3 Kattur Lando P. S which is challenged in this writ petition.