S RAJAGOPAL Vs. STATE OF TAMIL NADU

JUDGEMENT

(1.) IN W.P.No.5834 of 2011, the petitioner challenges the order of transfer passed by the first respondent in G.O. (Rt) No.96, Public Works (A2) Department, dated 28.2.2011 and seeks to quash the same.

(2.) IN W.P.No.7360 of 2011, the petitioner challenges the order of transfer passed by the first respondent in G.O. (Rt) No.96, Public Works (A2) Department, dated 28.2.2011 and the consequential order passed by the second respondent dated 18.03.2011 and seeks to quash the same and prays for a consequential direction to allow him to continue in the same place.

(3.) THE petitioner challenges the aforesaid impugned order on the grounds that the said order has been passed without assigning any reason and that too, in the middle of the academic year; that the said order has been passed only to suit the convenience of the second respondent; that even though the order is dated 28.2.2011, the same has not been served on the petitioner till 4.3.2011 and it has been served only after the issuance of Election Notification dated 1.3.2011 and hence the said order of transfer cannot be effected; that the order of transfer has been passed while he was carrying on several works under different contractors and that too after the issuance of the Election Notification and the same is arbitrary, unjust and unsustainable in law.