SAM JOSEPH Vs. CHAIRMAN AND MANAGING DIRECTOR

JUDGEMENT

(1.) The petitioner has filed this writ petition seeking to set aside Ext P12 transfer order and to exempt him from rotational transfer on compassionate grounds.

(2.) The petitioner is an Officer in the Indian Railway Catering and Tourism Corporation ( in short Corporation). He had joined the service of Corporation, as Assistant Manager, in July 2007.

(3.) It is the case of the petitioner that he is married to a Government employee in the Postal Department. They have two children in their wedlock. His older child suffers from mental illness combined with Autism Spectrum. The younger child is aged five years. His older son requires special attention and education.