LINSON K. THOMAS Vs. UNION OF INDIA

JUDGEMENT

(1.) Both these writ petitions are filed by the petitioner who is working as Assistant Grade-I Technical in the Food Corporation of India, Divisional Office at Thiruvananthapuram. W.P.(C) No.44193 of 2025 has been filed seeking to quash Exts.P16 and P17 orders and to direct respondents 2 to 6 to permit the petitioner to continue in service in the Divisional office of the 2nd respondent where he was working prior to the order of transfer or in any other offices of the 2nd respondent at Thiruvananthapuram. In W.P.(C) No.125 of 2026, the petitioner seeks to quash Exts.P15 to P17 orders and to permit the petitioner to continue in service in his present station or in any other offices of the 2nd respondent at Thiruvananthapuram.

(2.) The petitioner states that the petitioner and his wife are both working as Assistant Grade Officers in the Divisional Office, Thiruvananthapuram. With respect to a Will executed by the petitioner's father-in-law, there arose certain disputes between the petitioner and his sister-in-law. The sister-in-law submitted a complaint to the Regional Office alleging that the Will was created by the petitioner and his wife influencing the father-in-law.

(3.) The petitioner states that the complaints made are not related to conditions of service of the petitioner or his wife. Nevertheless, the respondents constituted a Committee to enquire into the allegations. The Committee reported that the issue is pending consideration before the Munsiff's Court and there is no provision to conduct investigation and hence the complaint is to be dropped.