CHIEF EDUCATIONAL OFFICER UDHAGAMANDALAM Vs. B MEENAKSHI

JUDGEMENT

(1.) THE respondent, B. Meenakshi, Lab Assistant of Sri Sarguru Tribal High School, Coonoor (hereinafter referred to as 'coonoor School') was transferred along with the post in one N. S. Iyya Memorial Higher Secondary School, Katery Dam (hereinafter referred to as 'katery Dam School') by proceeding dated 11th May, 2004. The Headmaster of the Coonoor School requested to relieve her against which she preferred a writ petition, which having remitted, the said order was not given effect. Her representation having not allowed, by proceeding dated 16th Nov. , 2006, she was asked to join the Katery Dam School followed by proceeding dated 11th Dec. , 2006. The aforesaid two proceedings dated 16th Nov. , 2006 and 11th Dec. , 2006, were challenged by the 1st respondent in the writ petition, which having allowed by learned single Judge by judgment dated 8th April, 2008, the Chief Educational Officer, Udhagamandalam, Nilgiris, has preferred the present appeal.

(2.) LEARNED single Judge observed that the impugned order of transfer of respondent along with the post is based on total misconception that there is no laboratory in the Coonoor School and for that there was no requirement to transfer the post along with the 1st respondent. Such finding has been assailed by the appellant.

(3.) THE only question that arise for consideration in this case is :-