SUKUMARAN V Vs. SODARAN M N

JUDGEMENT

(1.) The petitioners in OP 14996/96 have preferred this appeal against the order dated 7.10.1996 of the learned single Judge by which their prayer for cancellation of order of transfer from Talappilly to Kunnamkulam and Trichur respectively was rejected.

(2.) The appellants were working as Senior Accountants in the Sub Treasury, Talappilly for more than 8 years. By Ext. P1 order issued by the District Treasury Officer, Trichur (Respondent No. 2), the first appellant V. Sukumaran was transferred to Sub Treasury, Kunnamkulam and the second appellant T. J. Kuruvilla was transferred to Additional Sub Treasury, Thrissur which are situated at a distance of about 30 kms. from Talappilly. The appellants contended that the transfer was made by way of punishment on the following grounds:

(3.) It is stated by the respondents that receipt of numerous complaints against the appellants regarding their misbehaviour with the general public arrogant and recalcitrant attitude towards the superior officers, acts of indiscipline in the office, and above all their persistent ill treatment to a lady assistant of the same office led the authorities to take this action in the public interest.