G SUBRAMANIYAN POTTI SON OF GOPALAKRISHNAN POTTI Vs. TRAVANCORE DEVASWOM BOARD REPRESENTED BY ITS SECRETARY

JUDGEMENT

(1.) The petitioner, who is working as Melshanthi at Thrikadavoor Mahadeva Temple has filed this writ petition aggrieved by his transfer as per Ext.P7 order by which he is posted at Edamanakaav and the 4th respondent is transferred to his place from Asramom Devaswom.

(2.) Even though petitioner had submitted an appeal against the order Ext.P7, it was rejected by Ext.P11 stating that the posting given to petitioner at Thrikadavoor was subject to the General Transfer of 2018 and the 4th respondent who is posted in his place, is senior to the petitioner.

(3.) The petitioner was transferred to Thrikadavoor Devaswom as per Ext.P2 order dated 25.10.2017 of the 2nd respondent after considering his application, on direction by this Court in Ext.P1 interim order. While giving posting to the petitioner at Thrikadavoor Devaswom, it was stated that the said order would be subject to the general transfer of 2018. In Ext.P3 order issued on 31.10.2017 by the Assistant Devaswom Commissioner also, it was stated that petitioner's posting at Thrikadavoor would be subject to the general transfer of 2018. Ext.P7 order was passed thereafter at the time of General Transfer.