P W ISENTH Vs. ATOMIC ENERGY EDUCATION SOCIETY

JUDGEMENT

(1.) IN both the writ petitions, the petitioner respectively being husband and wife individually challenge the orders of transfer passed by the respondent transferring them from Atomic Energy Central School, Kalpakkam to Atomic Energy Central School, Manuguru by order dated llth June 1999.

(2.) THE separate orders impugned in both the writ petitions are identical in all respects. THE petitioner in W.P.No.12475 of 1999 is P.W. Isenth, while the petitioner in W.P.No. 12476 of 1999 is Laly Michael, who is the wife of the said P.S.Isenth.

(3.) PER contra, the respondents 2 and 3 have filed their counter separately stating that orders of transfer has been passed taking into consideration of the interest of the institution, which is a public institution, that the order has been passed by the competent authority, that the petitioner in the second writ petition being the wife of the first petitioner is also posted at Manuguru since the respondents decided to post them together and not to separate the couple. The respondents also denied the allegations of mala fides, vindictiveness or malice. The respondent also denied all the allegations set out in the affidavit filed in support of both the writ petitions.