FELISRAJ J Vs. INDIAN MEDICAL PRACTITIONERS CO-OPERATIVE

JUDGEMENT

(1.) THE petitioner, an employee of the respondent Co-operative Pharmacy, prays for the issue of a writ of certiorari calling for the records pertaining to the order dated December 2, 1999 made in proceedings E/99-2000 of the respondent, by which order the petitioner had been transferred from Chennai to Tadepalle in Andhra Pradesh.

(2.) HEARD Mr. P. Selvaraj, learned counsel appearing for the writ petitioner and Mr. F. B. Benjamin, George, learned counsel appearing for the respondent.

(3.) THIS Court granted interim stay on December 14, 1999 and to vacate the same, the respondent filed W. M. P. No. 30034 of 1999. The respondent had also filed a detailed counter. With the consent of counsel for either side the writ petition itself is taken up for final disposal.