K. THIRMALAISAMY Vs. MANAGING DIRECTOR

JUDGEMENT

(1.) HEARD Ms.S.Girija, learned counsel for the petitioner and Mr.T.Chandrasekaran, learned counsel appearing for the respondents.

(2.) AN administrative order of transfer passed by the 2nd respondent in proceedings vide gh/vz;/419 -gp2 -ggp1 -jmnghf -nfh -/k -10. dated 25.02.2010, has been called in question by the petitioner and seeking to quash the same and for a consequential direction to the respondents to allow him to continue to work in the same station (Gobi), he has filed the present Writ Petition.

(3.) THE said order of the learned Single Judge was challenged in W.A.No.730 of 2008 and on the basis of an interim order passed in the above Writ Appeal, the petitioner was reinstated into service as Driver on 23.08.2008 and his pay was fixed at Rs.5,455 -115 -8095. In the meanwhile, the Writ Appeal was disposed of by this Court on 11.09.2008 with the following direction: