(1.) The petitioner, who is stated to be presently working as an Assistant Executive Engineer in Malappuram has approached this Court seeking that he be re-transferred to his domicile station of Thiruvananthapuram, in one of the available vacancies.
(2.) The petitioner has made several averments and assertions in support of his claim in this Writ Petition and has also pointed out the cases of other persons whom, he says, have been unfairly given advantage to his detriment. He, however, concedes that he has already preferred Ext.P12 representation before the Managing Director of the Kerala Water Authority staking his claim and asserting all his contentions; and thus alternatively prays that the same be directed to be taken up and disposed of at the earliest.
(3.) In response to the afore submissions made on behalf of the petitioner by his learned counsel, Sri.Varun C. Vijay, the learned Standing Counsel for the Water Authority, Smt.Mary Benjamin, submitted that there are very specific reasons as to why the petitioner's request cannot be considered at this stage, the primary of them being that the general transfer for this year has already been completed. She, however, submitted that with respect to the petitioner's claim for the next general transfer, some leeway may be possible; but prayed that this Court may not make any affirmative declarations regarding the same and permit the Managing Director of the Water Authority to take up Ext.P12 representation and dispose it of, in terms of law, after hearing all parties.