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High CourtsSingle Bench(2010) 11 KL CK 0008

Jayasree B., H.S.A. (English) vs State of Kerala and Others

High Court Of Kerala · Decided on 3 November 2010

HON’BLE JUDGES
K.T. Sankaran, J
CASE NUMBER
Writ Petition (C) No. 28442 of 2010 (E)
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Judgment

6 paragraphs · 318 words

K.T. Sankaran, J.—The case of the petitioner is the following:

The petitioner is working as HSA in Government Higher Secondary School, Bhudanoor. She was transferred from Government Higher Secondary School, Ambalappuzha to GHSS Bhudanoor on her request in the year 2006. As per Ext.P1 order of transfer dated 31.8.2010, the petitioner was transferred from Government Higher Secondary School, Bhudanoor to Government SNM Boys Higher Secondary School, Cherthala. Ext.P1 is under challenge in this Writ Petition.

2.

On receipt of Ext.P1, the petitioner submitted Ext.P2 representation dated 6.9.2010 to the Deputy Director of Education. In Ext.P2 representation, at two places, the following two statements occur. "In such a circumstance I may be transferred to some other school in connection with the work arrangement"."Hence I may kindly be retained in Government Higher Secondary School, Bhudanoor". It is also stated in Ext.P2 that in case of a compulsory transfer, the petitioner may be posted in Government Boys High School, Haripad.In view of the contradictory statements in Ext.P2 representation, the petitioner submitted Ext.P5 representation dated 6.10.2010 to the Deputy Director of Education in which the petitioner prayed for a transfer to Government Boys High School, Haripad.

3.

The learned Counsel for the petitioner submitted that the petitioner confines her relief to a direction to the Deputy Director of Education to dispose of Ext.P5 representation expeditiously.

4.

Accordingly, the Writ Petition is disposed of as follows:

The Deputy Director of Education, Alappuzha shall consider and dispose of Ext.P5 representation dated 6.10.2010 as expeditiously as possible, and at any rate within a period of two months from the date of receipt of a copy of the judgment, after affording an opportunity of being heard to the th petitioner, 6 respondent and any other affected party. The petitioner shall produce a copy of the Writ Petition, copy of I.A. No. 15209 of 2010 and certified copy of the judgment before the Deputy Director of Education.