NAVEEN NAZER Vs. CHIEF EXECUTIVE OFFICER

JUDGEMENT

(1.) The petitioner, who is stated to be presently working as a Deputy Manager of the 2nd respondent - Vegetable and Fruit Promotion Council Keralam at Idukki District, has filed this writ petition seeking that the said respondent be directed to immediately transfer him to Kollam, taking note of his father's pitiable health condition, which requires him to be constantly near him for care. The petitioner says that he had earlier approached this Court through two writ petitions and that in both of them, directions had been issued by this Court to consider his transfer, as is evident from Ext.P8 judgment. He alleges that in spite of this, no action has been taken by the second respondent until now; and that therefore, he is constrained to approach this Court through this writ petition.

(2.) In response to the afore submissions made on behalf of the petitioner by his learned counsel, Sri.Babu Cherukara, the learned standing counsel for the second respondent, Sri.Majnu Komath, submitted that a statement has been filed on record wherein the following had been stated:

(3.) The learned standing counsel submits that, therefore, as and when the transfers are considered by the second respondent, the petitioner's case would also be taken note of, particularly keeping in mind his special circumstances, as is available from Ext.P1 medical report of his father. He further submitted that if this Court is so inclined, the second respondent is willing to complete the process of general transfer within a period of three months.