M SARAVANAN Vs. PRINCIPAL SECRETARY

JUDGEMENT

(1.) THE petitioner has approached this Court with a prayer for the issuance of a writ in the nature of certiorari to quash the order of transfer dated 26/7/2012.

(2.) IN the affidavit filed in support of this petition, transfer order is not challenged on the ground of mala fide or violation of any statutory provision of law.

(3.) THE Honourable Supreme Court in the peculiar circumstances of the said case had only stayed the transfer till the end of the academic year. The judgment of Honourable Supreme Court cannot be taken as a precedent, to hold that this Court can interfere with the order of transfer, in absence of allegations of malafide or violation of statutory rules.