Y CHARLES Vs. STATE OF KERALA

JUDGEMENT

(1.) WHILE working as Port Conservator at Vizhinjam Port from 28.9.2010 onwards, the petitioner has been transferred to Kannur Port by Ext. P1 order dated 27.11.2010. Prior to coming to Vizhinjam, the petitioner had worked at Valiathura in the year 2006 and at the Directorate of Ports in 2008. He came to Vizhinjam from Vadakara Port where he was working, from 18.6.2010. The petitioner contends that because of these frequent transfers, the petitioner has been put to serious difficulties. The petitioner therefore seeks the following relief:

(2.) A counter affidavit has been filed on behalf of respondents 1 and 2 giving their reasons as to why the petitioner should be transferred immediately. The contention is that the transfer was in accordance with the Government Order dated 30.9.2010. I specifically asked the learned Government Pleader as to why the petitioner should be transferred in the middle of the year especially when the general transfers are round the corner, the learned Government Pleader could not give me a satisfactory answer. I am of opinion that even if the petitioner has to be transferred for any reason, there is no situation which warrants immediate transfer before the general transfers. One need not rack one's brains to perceive the difficulties of a person working at Vizhinjam if he is transferred to Kannur in the middle of the year. In the above circumstances, I am satisfied that the transfer of the petitioner can wait till the general transfers.