K.B.LATHA Vs. ASSISTANT COLLECTOR COONOOR

JUDGEMENT

(1.) The prayer sought for herein in this Writ Petition is for issuance of a Writ of Certiorarified Mandamus, to call for the records relating to the transfer order issued by the second respondent in Na.Ka.No.A1/12396/2017 Dated 07.08.2019, transferring the petitioner from Kotagiri 1 Village, Kotagiri Division to Kunda Circle, Udhagamandalam Revenue Division and to quash the same and consequently issue direction to the respondents to allow the petitioner to serve in the Kotagiri 1 Village, Kotagiri Division. The order challenged in the writ petition is one of transfer.

(2.) The case of the petitioner is that the petitioner has challenged the transfer order issued by the second respondent in Na.Ka.A1.No.12396/2017, dated 07.08.2019, transferring the petitioner from Kotagiri Division to Kunda Circle, Udhagamandalam Revenue Division and to quash the same and to issue consequential direction to the respondents to allow the petitioner to work at Kotagiri Division.

(3.) The learned counsel appearing for the petitioner would submit that the petitioner was once again subjected to another transfer by the 2nd respondent vide proceedings dated 07.08.2019, transferring the petitioner from Kotagiri 1 Village, Kotagiri Division to Kunda Circle, Udhagamandalam Revenue Division the transfer was made within one year 1 month from the date of the earlier transfer in violation of the transfer policy of the Government of Tamil Nadu and in violation of the Rule 38(b) (iii) (9) of Tamil Nadu Ministerial Service Rules the petitioner.