N RAJAGOPAL Vs. SECRETARY TO GOVERNMENT

JUDGEMENT

(1.) THE petitioner is an Intelligence Inspector in the Sales Tax Department of the Government of Kerala. He is challenging Ext.P4 order, by which, he has been transferred to Amaravila Check Post. THE petitioner submits that after a long tenure in Valayar Check Post, he has been given a posting near to his home station very recently and therefore, a further transfer now would unsettle his life in view of personal difficulties. THE petitioner, therefore, seeks the following reliefs;

(2.) THE learned Government Pleader points out that as is evident from Ext.P4, the present transfer of the petitioner is in administrative exigencies, insofar as Ext.P4 starts with the following paragraph: