VINOD CHERIAN Vs. STATE OF KERALA

JUDGEMENT

(1.) THIS petition under Article 226 of the Constitution is directed against the order of the Kerala Administrative Tribunal (hereinafter referred to as 'the Tribunal' for short). The Original Application filed by the petitioner, impugning the order transferring him from Neyyattinkara General Hospital, wherein he was working as RMO, to Konny Taluk Hospital, as Casualty Medical Officer, was rejected by the Tribunal.

(2.) WE heard the learned counsel appearing for the petitioner as well as the learned Government Pleader appearing for the respondents.

(3.) WHEN this fact was put to the learned Government Pleader, the Government Pleader made an attempt to distinguish the facts of the above mentioned case from the facts of the present case by pointing out paragraph 17 of the judgment in Somesh Tiwari's case (cited supra), which reads as follows: