PHILIP VARGHESE Vs. STATE OF KERALA

JUDGEMENT

(1.) THE petitioners in these writ petitions are now working in the office of the State Planning Board at Thiruvananthapuram. THEy are aggrieved by their transfer to Idukki, Pathanamthitta and Malappuram Districts. According to them, they have been unnecessarily transferred. THE petitioners seek the following reliefs:

(2.) A common statement has been filed on behalf of the 2nd respondent which reads as follows:

(3.) IT is further submitted that the petitioners along with one Sudhi had threatened the Senior Administrative Officer and they have disrupted the official duty of the said officer while the Senior Administrative Officer was conducting an enquiry on the missing of the genuine internal memory card of the computer of the former vice-chairman, State Planning Board. The petitioners along with one Sudhi and Sri. Chausjan has interrupted the above said enquiry. As part of the enquiry while the Plan Publicity Officer was serving a notice to the night watchman with regard to the enquiry at about 6 PM on 7.6.2001 the petitioners along with Sudhi had forcefully entered into the room and snatched the notice given T.A.Jayachandran, the night watchman and they threw the notice shouting in a threatening voice that nobody will conduct any enquiry in this place and if he conducts enquriy, he was threatened with dire consequences. The enquiry officer who was afraid of the threats of the petitioner and Sudhi submitted that he may be exempted from the enquriy and he has requested the 2nd respondent to hand over the enquriy to the Vigilance Officer at State Planning Board Smt.Shyla Unnithan. A true copy of the file notes dated 9.6.2011 is produced herewith and marked as Annexure R2(a).