R CHANDRASEKARAN Vs. DIRECTOR BHARAT SANCHAR NIGAM LTD

JUDGEMENT

(1.) Seeking a Writ of Certiorarified Mandamus these two writ petitions have been brought forth.

(2.) The Court heard the learned counsel for the petitioner.

(3.) The Court is of the considered opinion that both these writ petitions do not require admission in the hands of this Court. Admittedly, the petitioners were appointed as telephone mechanics at different offices in Salem in the year 1974 and 1972 respectively. They have been working there for more than three decades. The order of transfer was served upon them on 6.8.2008 whereby the petitioners, Mr.Chandrasekaran was transferred to Omalur and Mr.Mathialagan was transferred to Namagiripet. They made representations on 19.9.2008 requesting that the transfer order may be kept in abeyance till March 2009 in view of personal reasons. Accordingly, they were not relieved from their posts and they were retained in the same place for some time. Subsequently, an order of transfer was passed transferring them to the above said respective places. Against the said transfer order, the petitioners made representation on 30.5.2009 and 13.7.2009 respectively, requesting to cancel the transfer order and allow them to continue at Salem. Pending the same, they filed two original applications before the Central Administrative Tribunal, Chennai. With a direction to dispose of their representations, both the Original Applications were disposed of. Subsequently, the respondent BSNL made an order on 16.10.2009 rejecting the petitioners claim to cancel the transfer order. Aggrieved over the same, they filed two Original Applications before the Central Administrative Tribunal challenging those orders. After giving opportunity to both sides, the Tribunal took a view that the appeal did not carry any merit and dismissed the same. Under such circumstances, these writ petitions have arisen before the Court.