K.S.E.B (KERALA STATE ELECTRICITY BOARD) MINISTERIAL OFFICERS ASSOCIATION Vs. KERALA STATE ELECTRICITY BOARD

JUDGEMENT

(1.) The writ petition in respect of the claims of the first petitioner was dismissed as withdrawn. Therefore, only the claim of the second petitioner is considered.

(2.) The second petitioner is aggrieved by his transfer from Arrear Clearance Cell, Thiruvananthapuram to Iritty Electrical Division, Kannur.

(3.) Pursuant to Ext P14 draft transfer and posting order dated 3/8/2020, the second petitioner has filed Ext P15 objection, on 5.8.2020, before the first respondent.