(1.) The petitioner joined the erstwhile Overseas Communication Services, Govt. of India in October, 1971. He became manager (Hindi) in the year 1993. The petitioner submitted a representation to the respondent requesting that he is due to retire on superannuation on 31.7.2009. He was left with two and a half years of service. As per the policy, "an employee, as far as possible, may be posted at a station of his choice during last three years of his service". He also prayed that he should not be transferred till his retirement. However, on 3.11.2006, the petitioner was transferred to Coimbatore. This was his fourth transfer. Under these circumstances, the present writ was filed with the prayer that transfer order dated 3.11.2006 be quashed.
(2.) The respondent has contested the present writ petition on the point of its admission. I have heard counsel for the parties. Learned counsel for the petitioner has drawn my attention towards the transfer policy, clause 7 (k), which is reproduced as follows:-
(3.) He also pointed out that petitioner is a Manager (Hindi), there is no work for Manager (Hindi) in Delhi and there is every possibility that there is no work for Manager (Hindi) in Coimbatore where the petitioner stands transferred.