SUJAN S Vs. STATE OF KERALA

JUDGEMENT

(1.) THE learned counsel appearing for the petitioner and Smt. Anu Sivaraman, the learned Government Pleader appearing for respondents 1 and 2.

(2.) THE petitioner is presently working as Overseer Grade I in the office of the Assistant Executive Engineer (Agriculture), Alappuzha. He is a native of Kollam District. His wife who is a Government servant working in the health Services Department is presently under orders of transfer to Palakkad district. In this writ petition, the petitioner challenges Ext. P1 order transferring him to Wayanad District. The petitioner contends that as he had served in difficult stations in Palakkad and Kasaragode Revenue Districts, he is entitled to preference in the matter of transfer. He contends that on the terms of Ext. P2 guidelines he ought to have been given a posting either in kollam District or Thiruvananthapuram District as requested by him in Ext. P3 application for transfer.

(3.) EXT. P1 discloses that the petitioner stands transferred from alappuzha to Wayanad in the place of the fourth respondent who has been transferred from Wayanad to Thrissur in the place of the third respondent. The third respondent is the substitute appointed in the petitioner's place at Alappuzha. Ext. P1 also discloses that all the three persons have been transferred taking note of their request.