RAVIKUMAR K. Vs. STATE OF KERALA

JUDGEMENT

(1.) The petitioner inter-alia, seeks a writ of certiorari to quash Ext.P3 transfer order to the extent it proposes to transfer the petitioner from Thiruvananthapuram to Malappuram.

(2.) The petitioner is presently working as Assistant Executive Engineer-II, at office of the Superintending Engineer of the 2nd respondent- Kerala Water Authority (in short "Authority").

(3.) It is the case of the petitioner that he was posted to the present station, only on 24.8.2017, as per order Ext.P1, which was issued pursuant to the directions of this Court in Ext.P2 judgment.