RADHAKRISHNAN K.N., Vs. SUB GROUP OFFICER

JUDGEMENT

(1.) THE learned Standing Counsel takes notice for the respondents 1 to 5. Notice to the 6th respondent is dispensed with in view of the decision I propose to take.

(2.) THE petitioner entered service of the 1st respondent on 8.2.1994 as Sambandi and is continuing as such. By Ext.P1, order of general transfer petitioner is transferred to Vasudevapuram while the 6th respondent is posted at the place to be left vacant by the petitioner. Grievance of the petitioner is that Ext.P1, order is in violation of the guidelines. Hence this writ petition challenging Ext.P1, order of transfer to the extent it concerns the petitioner.

(3.) THE Learned Standing Counsel submits that a copy of the appeal stated to be preferred to the 4th respondent is not even appended to the writ petition and it is not clear whether any such appeal has been preferred.