S CHITRA Vs. DIRECTOR OF FIRE SERVICES

JUDGEMENT

(1.) HEARD both sides.

(2.) THIS writ petition arose out of O.A.No,2705 of 1998 filed by the petitioner before the Tamil Nadu Administrative Tribunal. In view of the abolition of the Tribunal, it was transferred to this court and was renumbered as W.P.No,37598 of 2006.

(3.) THE petitioner was appointed as a Junior Assistant on compassionate ground with effect from 1.7.1990. She was initially posted to work in the office of the Deputy Director of Fire Service, Coimbatore. THEreafter, she was transferred to Tiruchirappalli the second respondent office. Subsequently, she was transferred to the Office at Karur and once again, she was brought back to the second respondent office on 8.1.97.