LAWS(KER)-2017-10-97

ANILKUMAR C.S Vs. THE KERALA STATE ELECTRICITY ...

Decided On October 20, 2017
Anilkumar C.S Appellant
V/S
The Kerala State Electricity ... Respondents

JUDGEMENT

(1.) The petitioner is an Assistant Engineer (Civil) in the Transmission Circle, Alappuzha. As per Ext.P1 order, he was transferred from Alappuzha to Moolamattom in Idukki District. He submitted an appeal against Ext.P1 order which was considered by the appeal committee as per directions in Ext.P4 judgment in WP(C) No.33727 of 2017. As per Ext.P7 order, the said appeal is rejected. The petitioner submits that his contentions that he has not completed three years and the ratio of 50:50 to be observed while making transfers, pointing out that the number of female officers transferred was in excess of the ratio etc. are not considered while issuing Ext.P7 order.

(2.) However, it is seen that the appeal committee has considered most of the contentions raised by the petitioner, while rejecting the appeal. It is stated that there were four eligible requests to the place of petitioner and in order to accommodate such requests the petitioner who was having the least index points was to be transferred. It is also pointed out that as per clause 17 of the general conditions of the Board Order, the Board reserves the right to transfer or retain any officer in any place for the best interest of KSEBL and exigencies of service.