LAWS(MAD)-2019-2-124

R. ANITHA Vs. COMMISSIONER OF POLICE

Decided On February 14, 2019
R. Anitha Appellant
V/S
COMMISSIONER OF POLICE Respondents

JUDGEMENT

(1.) The impugned order of transfer issued by the 3rd respondent in proceedings dated 05.04.2018 is under challenge in the present writ petition.

(2.) The order dated 5.04.2018 issued by the Joint Commissioner of Police(South Zone), states that the writ petitioner was transferred from J4 Kotturpuram Police Station to M5, Ennore Police Station on administrative grounds.

(3.) Challenging the said order, the writ petitioner states that she was recruited directly to the Post of Sub Inspector of Police and during the year 2012-2013, she was working in Ice House Police Station(L &O); during the year 2013-14, she was working in Mylapore Police Station(Crime); during the year 2014, she was working in Marina Police Station; during the year 2014-2017, she was working in Kotturpuram Police Station. From Oct. 2017 onwards, the writ petitioner is working in All Women Police Station in Royapettah.