TITUS CHRIAN, SENIOR ASSISTANT Vs. KERALA STATE ELECTRICITY BOARD; CHIEF ENGINEER (HRM) KSEB; EXECUTIVE ENGINEER, KSEB

JUDGEMENT

(1.) Heard both sides.

(2.) Petitioner is a Senior Assistant working at the Electrical Division, Punalur. By Ext.P1 order dated 27.5.2009 he was ordered to be transferred to Electrical Circle, Manjeri. It is his case that so far he has not been relieved. Petitioner submits that complaining of Ext.P1, he had filed Ext.P2 before the 2nd respondent and that the said representation is pending. It is also stated that subsequent to the order of transfer his father expired on 8.9.2009 and that his mother is a sick person who needs constant medical attention. It is stated that in view of this he made Ext.P4, a further representation before the 2nd respondent for cancelling Ext.P1 order of transfer. It is stated that in spite of pendency of Exts.P2 and P4 and despite having not posted any substitute in his place, he is now attempted to be relieved and therefore this writ petition is filed.

(3.) As stated above, it is the case of the petitioner that Exts.P2 and P4 filed by him before the 2nd respondent requesting for cancellation of his transfer is pending. If that be so, it is for the 2nd respondent to consider the said representations and pass orders thereon. This the 2nd respondent shall do as expeditiously as possible and at any rate within 4 weeks from the date of production of a copy of the judgment. It is directed that in the meanwhile status quo as regards the continuance of the petitioner at the Electrical Division, Punalur shall be maintained.