P C CHACKO Vs. KERALA WATER AUTHORITY

JUDGEMENT

(1.) HEARD counsel for the petitioner and counsel for respondents 1 to 3.

(2.) FEELING aggrieved by order dated 11.10.2006 passed by the third respondent transferring the petitioner and posting him as Executive Engineer, IPD Division, Thalassery, he has filed Ext.P4 representation requesting to reconsider that order and to give him a posting in Thiruvananthapuram district. Counsel for respondents 1 to 3 submits that there is no vacancy in Thiruvananthapuram district and therefore the request made by the petitioner cannot be straightaway allowed. I make it clear that in case any subsequent vacancy arises in Thiruvananthapuram district, it will be open to the third respondent to consider the case of the petitioner for posting him in Thiruvananthapuram district, having regard to the exigencies of service as well. The writ petition is disposed of accordingly.