K PRABAHAR Vs. SECRETARY TO GOVERNMENT

JUDGEMENT

(1.) This writ petition is preferred under Article 226 of the Constitution of India praying for the issue of a writ of certiorarified mandamus to call for the records of the respondents in connection with the impugned order passed by the first respondent in letter No.22345/E3/2009-3, dated 4.1.2010, to quash the same and further to direct the respondents to transfer the petitioner to a nearby district adjacent to Puducherry Union Territory. The order challenged in the writ petition is one of refusing to transfer the petitioner closer to the place of work of his wife who works in a College in Puducherry.

(2.) It is stated in the order that the petitioner holds a higher position in Government and belongs to a State Cadre. He has to work wherever he is posted. His request to get posted in Cuddalore, Villupuram or Tiruvannamalai cannot be granted.

(3.) Heard the arguments of Mr.K.Venkatramani, Senior Counsel for Mr.M.Muthappan appearing for petitioner and Mr.A.Arumugam, learned Special Government Pleader taking notice for the respondents and perused the records.