VASUDEVAMURTHY Vs. DIRECTOR OF PUBLIC LIBRARIES

JUDGEMENT

(1.) FACTS of the case reveal the enormous influence wielded by the Private Secretaries attached to the sitting Ministers. Petitioners were appointed as Library Assistants under the control of the second respondent in Gram Panchayath Libraries. Petitioners made a representation for a mutual transfer in terms of Annexure-A, which was considered and an order was passed by the second respondent in terms of Annexure-B. In terms of Annexure-B petitioners were relieved from their posts and they handed over charge to each other in terms of annexures-C and D. These being the facts of the case, a notification dated 30-8-2001 (Annexure-E) was issued by the first respondent. This notification is challenged in this petition.

(2.) THE matter was posted before this Court on 12-9-2001 and this court ordered notice pursuant to which the first respondent filed an affidavit on 4-10-2001. The third respondent despite service has not chosen to appear in this Court.

(3.) HEARD the learned Counsels for final disposal with their consent.