V RAJENDRAN Vs. BHARATHIAR UNIVERSITY

JUDGEMENT

(1.) THE petitioner has filed the present writ petition, seeking to challenge the order, dated 24.2.2010, transferring him from Bharathiar School of Management and Entrepreneur Development, Coimbatore to Bharathiyar University College of Arts and Science, Gudalur, Nilgiris District. THE petitioner was employed as an Assistant Librarian in the said University. THE petitioner has served in the Central Library. In the last 1-1/2 years, he was working in the library attached to the Bharathiar School of Management and Entrepreneur Development, Coimbatore. By the impugned order, the petitioner was posted to Bharathiar University College of Arts and Science, Gudalur, which is a constituent college of the University.

(2.) THE ground taken by the petitioner was that because he came to this court earlier in W.P.No.27148 of 2009 questioning the appointment of Librarians, the present order has been passed as a counter blast. He also stated that his children are studying in the school and he has aged parents. THE climate at Nilgiris will not suit him. THE order is violative of Articles 14 and 16 of the Constitution.

(3.) THE second decision relates to M.Sankaranarayanan, IAS Vs. State of Karnataka and others (1993) 1 SCC 54. THE following passage found in para 12 is worthy of reproduction here: