V ABDUL SALAM Vs. DIRECTOR OF PANCHAYATS

JUDGEMENT

(1.) The petitioner is working as Upper Division Clerk in Kasargod District. He has filed Ext.P2 representation before the respondent requesting to transfer him from Kasargod District and post him in one of the Panchayaths in Malappuram District.

(2.) Government Pleader submits that the case of the petitioner can be considered at the time of general transfers of 2007 which are normally to be done in the months of April and May.

(3.) The petitioner shall file an application in the prescribed proforma addressed to the respondent within two weeks. On receipt of the application in the prescribed proforma, the respondent shall consider Ext.P2 at the time of general transfers of 2007 and appropriate decision taken. With the above directions, the writ petition is disposed of.