SIVAKUMAR S. Vs. STATE OF KERALA

JUDGEMENT

(1.) The petitioner, who is a Selection Grade Assistant working at the Chief Office of KSRTC, has filed this writ petition seeking to quash Ext.P2 memorandum dtd. 30/1/2026 issued by the 3rd respondent.

(2.) The petitioner states that he is a regularly recruited employee of the KSRTC, who is in service since 22/4/2010. The petitioner is the District Secretary of the Kerala State Transport Workers Union (INTUC), Thiruvananthapuram North. The workers Union is publishing a periodical which has circulation among the employees of KSRTC.

(3.) The petitioner published an article regarding the financial position of the KSRTC and the expected prospects of KSRTC after a new Government assumes power. When the petitioner's article was published in the journal, the 3rd respondent transferred the petitioner from Thiruvananthapuram to Kasaragod as per Ext.P2 order dtd. 30/1/2026. It is a punishment transfer, contends the petitioner.