R.RAVI Vs. CHIEF ENGINEER/PERSONNEL

JUDGEMENT

(1.) The writ petitioner is working in the post of the Administrative Officer, Madurai Electricity Distribution Circle, Madurai-Metro under the respondents. It is claimed that the petitioner's presence in his house is very much required. Any individual who takes up a public office should realize that the primary place where he should be make himself available is his office and not his house. Therefore, the reasons given by the petitioner regarding his domestic issues are straight away rejected by this Court.

(2.) The learned Counsel claims that the petitioner has made an online application that he should be transferred within Madurai Circle but he has been transferred to Erode.

(3.) The writ petition has been filed since he has also been relieved from his place of work and also questioning the transfer to Erode.