M. PARANJOTHI Vs. CHIEF ENGINEER/PERSONNEL TAMIL NADU

JUDGEMENT

(1.) THE petitioner prays for the issuance of a writ in the nature of certiorari to quash the order of transfer passed by the first respondent vide memo No.073522/706/G59/G.591/2012-1 dated 14/8/2012 and the consequential relieving order dated 16/8/2012.

(2.) THE petitioner has challenged the order of transfer on the ground that it is a punitive transfer and therefore, is liable to be set aside as no opportunity to explain was given to the petitioner before ordering this transfer.

(3.) THE petitioner submitted his explanation. Thereafter, another memo was served on the petitioner on 29/5/2012. Though allegations were denied by the petitioner, a preliminary enquiry was conducted in which the petitioner was associated and enquiry report was submitted to the first respondent. It is contended that transfer is by way of punishment.