R PONNUSAMY Vs. DIRECTOR GENERAL OF POLICE CHENNAI

JUDGEMENT

(1.) THE petitioner, aggrieved by the order of transfer passed by the 1st"respondent in R.C.No.140450/NGB-IV(2)/2010 dated 23.07.2010 and consequential impugned order passed by the 1st"respondent dated 29.09.2010 has filed the present writ petition seeking to quash them as illegal.

(2.) THE learned counsel appearing for the petitioner submits that the petitioner joined in Tamil Nadu Police Service as Constable Gr.II and thereafter, on 08.10.2002, he was promoted as Head Constable and after that he is working as Head Constable at Police Recruitment School, Coimbatore. He has completed 24 years of service and he has been adorned with 150 Medals such as Chief Minister Medal, Anna Medal etc. In the year 2003, his name was recommended for the Presidential Medal also. THEse facts, according to him, reveals that he was maintaining his dignity and discipline. While he is discharging his service as responsible police officer, he was shocked by the impugned order transferring the petitioner from Coimbatore to Tiruppur District.

(3.) PER contra, the learned Government Advocate appearing for the respondents, contended that it is only an order of transfer on the basis of administrative convenience, therefore, this Court need not interfere with the said order of transfer. By relying upon the judgment of the Apex Court in the case of Union of India vs. Janardhan Debanath reported in 2004 (4) SCC 245, she further contended that no public or Government servant has any legal right to be posted at any particular place since transfer of a person from one place to another is not only a condition of service but incident of service, hence, she urged this Court, not to interfere with the transfer order.