K.M. SAIDUMOHAMMED Vs. DISTRICT COLLECTOR

JUDGEMENT

(1.) The petitioner, has filed this writ petition under Article 226 of the Constitution of India, seeking a writ of certiorari to quash Ext.P10 order dated 17.02.2018 of the 1st respondent District Collector, as the same was passed without notice to the petitioner and contrary to the statutory provisions in the Transfer of Registry Rules, 1967. The petitioner has also sought for a writ of mandamus commanding the 1st respondent to consider and pass fresh orders in the matter.

(2.) On 13.03.2018, when this writ petition came up for admission, the learned Government Pleader sought time to get instructions. Notice before admission was ordered to respondents 5 and 6.

(3.) On 08.01.2019, counter affidavit has been filed on behalf of respondents 5 and 6, opposing the reliefs sought for in this writ petition.