A.K.BEENA Vs. COMMISSIONER OF MUNICIPAL ADMINISTRATION

JUDGEMENT

(1.) THE petitioner prays for the issuance of a writ in the nature of certiorari to quash the order ROC No.34801/F3/2008-2 dated 26/7/2012 transferring the petitioner on the administrative exigency of services under Rule 31 (c) (ii) of General Rules of the Tamil Nadu Municipal Service Rules, 1970.

(2.) THE petitioner has been transferred as Overseer in the Public Works Department at Tirupathur Municipality.

(3.) THE order of transfer of the petitioner as Overseer in Public Works at Tirupathur Municipality, in fact is order to implement the judgment of this Court ordering the reinstatement.