N.KARTHI GANESH Vs. CHIEF ENGINEER

JUDGEMENT

(1.) THE petitioner prays for issuance of a Writ in the nature of Certiorari, to quash the orders dated 02.12.2011, 12.12.2011 and 14.09.2012.

(2.) THE petitioner is working as Assistant Engineer in the Electrical Switch Yard at Valuthur Gas Turbine Power Station, Ramnad since August, 2009. The petitioner was transferred on 02.12.2011 from Valuthur to Generation Circle at Kundah on administrative grounds. The petitioner approached the third respondent for retaining him at the place of posting. It was on the request of the petitioner that he was not relieved. It is only on 14.09.2012 that the petitioner has been relieved to join the place of posting.

(3.) IT is also the contention of the learned counsel for the petitioner that the petitioner is not keeping good health and his family circumstances do not permit him to go to the new place of posting, therefore, the impugned order of transfer as well as relieving order are bad in law, therefore, cannot be sustained in law.