LAWS(MAD)-2020-6-437

S. TAMILSELVI Vs. COMMISSIONER OF LABOUR, LABOUR DEPARTMENT

Decided On June 08, 2020
S. Tamilselvi Appellant
V/S
Commissioner Of Labour, Labour Department Respondents

JUDGEMENT

(1.) The writ petitioner has filed the instant writ petition, questioning the order of transfer passed by the first respondent, dated 18.05.2020 in E2/1646/2020-7 transferring the petitioner from Theni to Thiruvarur.

(2.) Mrs.J. Padmavathi, learned Special Government Pleader takes notice for the respondents.

(3.) Heard the learned counsel for the petitioner.