P A MARTIN Vs. KERALA STATE ELECTRICITY BOARD

JUDGEMENT

(1.) THE petitioner is an employee of the Kerala State Electricity Board, who is working as a Sub Engineer (Electrical) at Electrical Division, Mattancherry. He was favoured with Ext.P2 order of transfer dated 05.06.2010, by a transfer to Electrical Circle, Perumbavoor by which others were also transferred. THE petitioner's grievance is that, the petitioner is not being relieved pursuant to the said transfer order. THE petitioner therefore seeks the following reliefs:

(2.) I directed the standing counsel to get instructions as to why the petitioner has not been relieved in accordance with Ext.P2 transfer order. Today the learned standing counsel submits that the petitioner could not be relieved, since no substitute is available in the petitioner's post which cannot be kept vacant for fear of affecting the activities of the Electrical Division itself insofar as the said Electrical Division has been converted as a Model Section. On a specific question put by the court to the standing counsel as to within what time the petitioner can be relieved, the standing counsel submits that, at least three weeks' time would be required. Accordingly this writ petition is disposed of with a direction to the respondents to relieve the petitioner pursuant to Ext.P2 transfer order for taking up charge in the transferred post, within three weeks from the date of receipt of a copy of this judgment.