YUNUSKUNJU Vs. DIRECTOR

JUDGEMENT

(1.) This appeal arises from the judgment in O. P. No. 3626 of 1988. The Original Petition was dismissed in limine.

(2.) The appellant claims that he is the President of the Kerala Tourist Department Employee's Association with its Headquarters at Trivandrum. He further claims that it was in that capacity that he was posted as Manager of the Guest House, Ponmudi in Trivandrum District. By Ext. P4 order, the original of which has been produced as Ext. Al along with C. M. P. No. 11072 of 1988, he was transferred to Kottayam in view of the suspension of the Manager of the Guest House at Kottayam.

(3.) Shri Sugunapalan, counsel appearing for the appellant submits, that the transfer is wrong and illegal mainly for two reasons viz., that ordinarily an incumbent is entitled to continue in a station for at least a period of three years, and that as State President of a recognised Departmental Employee's Association, he is entitled to be posted in the Headquarters of the Association or at least in the. District in which the Headquarters is situate. G. P. takes notice.