COMMISSIONER SANKARANKOVIL MUNICIPALITY Vs. N.MAHALAKSHMI

JUDGEMENT

(1.) The third respondent in the Writ Petition in W. P(MD)No. 13874 of 2019, namely, the Commissioner, Sankarankovil Municipality, has filed the above Writ Appeal challenging the order passed by the learned Single Judge in W. P(MD)No. 13874 of 2019, dated 22.10.2019.

(2.) The first respondent / writ petitioner filed the Writ Petition to issue a Writ of Certiorarified Mandamus, to call for the records relating to the impugned transfer order dated 03. 06. 2019 passed by the first respondent and to quash the same and direct the respondents to retain the petitioner in the Sankarankovil Municipality as Junior Assistant.

(3.) The main contention of the writ petitioner before the learned Single Judge was that the order of transfer was passed against her as a punishment, which is against the settled position of law.