R HARIKRISHNAN Vs. K S E BOARD

JUDGEMENT

(1.) THE petitioner is an employee of the Kerala State Electricity Board. He contracted an inter-caste marriage on 21.6.2010. According to the petitioner, on account of the marriage, the relatives are not in good terms with the petitioner and his wife and as a result, they have nobody to help them. THE wife is presently pregnant also. THE petitioner has now been posted on promotion from Ernakulam to Kasaragod by Ext. P4 order. THE petitioner is aggrieved by the posting. According to the petitioner, in view of the particular circumstances, it is only appropriate that the petitioner is accommodated in a place at Ernakulam or nearby.

(2.) I have heard the learned standing counsel for the Board also. Having heard both sides, I dispose of this writ petition with the following directions: