RADHAKRISHNAN NAIR G. Vs. STATE OF KERALA

JUDGEMENT

(1.) This writ appeal is filed against the order dated 15.03.2011 passed in R.P. No.1104 of 2009 and the judgment dated 01.10.2009 in W.P.(C) No.12213 of 2008 by the unsuccessful review petitioner, the first petitioner in the writ petition.

(2.) Records reveal that the appellant, while working as Excise Guard in Wayanad District, sought transfer to Kottayam Division because of some personal problems. Acceding to his request, the State Government transferred him from Wayanad to Kottayam Division. In otherwords, his prayer for inter district transfer was accepted with a specific condition that he will be the junior most in Kottayam Division from the date of joining duty there. The appellant accepted the said condition and joined at Kottayam. After joining there, he approached the Government, seeking restoration of his seniority to the same position where he was placed at Wayanad District. The said request was refused by the State Government and hence, he approached this Court in the aforesaid writ petition. After hearing, the said writ petition came to be dismissed on 01.10.2009, against which, a review petition came to be filed by him, which was also dismissed.

(3.) The only question to be decided is as to whether the appellant's seniority in the Wayanad District is to be maintained in Kottayam District also or not.