K VIJAYAN Vs. STATE OF KERALA

JUDGEMENT

(1.) Challenge is against Ext.P1. Petitioner while working as IIIrd Grade Overseer in Special Building Section No. II, P.W.D. Medical College Section, Kozhikode has been transferred as per Ext. P1 dated 29-6-2005 passed by the 2nd respondent-Chief Engineer to I & P Roads Sub Division, Kozhikode in the open vacancy. In the normal course, petitioner cannot have any grievance against the order of transfer evidently for the reason that the transfer is from one building to another building in the very same station. The grievance of the petitioner arises on the ground that it is stated in Ext. P1 that the 2nd respondent received allegations against Asst. Engineer and Overseer of Medical College Section, Kozhikode and therefore the impugned order of transfer had to be issued.

(2.) It is the definite case of the petitioner that no show cause notice or any other communication was served on him affording opportunity to say anything regarding the allegation referred to in Ext.P 1. Counsel for the petitioner submits that if the petitioner keeps quiet after receiving Ext. P1, it will be construed as acceptance of the allegations raised against him; and at a later point of time that can be used against him as a conduct hampering or blocking enjoyment of service prospects otherwise due and entitled for. It will also have adverse effect on the reputation of the petitioner. In short, it is an observation casting stigma on him and therefore the petitioner cannot shut his eyes and leave Ext. P1 unchallenged as though it is an innocuous observation made in a transfer order.

(3.) Government Pleader was directed to get instructions as to whether any proceedings are pending against the petitioner in respect of the allegations that are referred to in Ext. P1 order. Govt. Pleader submits that so far no such proceedings have been taken.