S UMARANI Vs. DIRECTOR OF TOWN PANCHAYATS

JUDGEMENT

(1.) This petition has been filed, seeking to quash the order of the 1st respondent dated 16.08.2018 made in Na.Ka.No.972/2018-2/A7, vide which, the petitioner was transferred from Karur District to Trichy District on administrative reason. The petitioner also challenges the consequential relieving order dated 18.08.2018 issued by the 2nd respondent in Na.Ka.No.2554/2018/PaRu2.

(2.) The case of the petitioner is that she was selected and appointed to the post of Bill Collector through TNPSC recruitment in the year 1994 and was subsequently promoted as Executive Officer in the year 2006 and thereafter as Selection Grade Executive Officer in the year 2017. It is the grievance of the petitioner that within a short span of time, she was transferred to various places without any rhyme or reason;

(3.) The respondents 1 & 2 have filed a counter affidavit, wherein it has been inter alia stated as follows: