BALA SAROJA Vs. STATE OF TAMIL NADU

JUDGEMENT

(1.) THE petitioner prays for issuance of a Writ in the nature of Certiorari, to quash the order Na.Ka.No.01/12519/2012, dated 22.06.2012 transferring the petitioner after 16 days of earlier transfer.

(2.) THE petitioner was working as Warden at Chinnamanur Adi Dravidar Welfare Hostel, THEni District and due to the family circumstances, requested for transfer to Bodinayakkanur Hostel.

(3.) THE learned counsel for the petitioner challenged the impugned order of transfer on the ground, that the order of transfer is neither on administrative ground nor in public interest, but in order to adjust the fourth respondent, therefore, cannot be sustained in law. It is also the contention of the learned counsel for the petitioner that it is not permissible for an employer to transfer an employee to adjust other employee only after 16 days of transfer merely on request without considering the difficulties of the employee, who was transferred on request.