K.V. DHANARAJ Vs. ENGINEER IN CHIEF

JUDGEMENT

(1.) THE petitioner prays for issuance of a Writ, in the nature of Mandamus, to direct the third and fourth respondents, to implement the transfer order issued by the Engineer in Chief (Building) and the Chief Engineer (General) / First Respondent dated 18.07.2012.

(2.) THE petitioner was appointed as Assistant Engineer in the year 1986 in the Public Works Department, and promoted as Assistant Executive Engineer in the year 2009. The petitioner was transferred vide Order No.S1(1)/20099/2012-55 dated 18.07.2012 from Anti Sea Erosion Sub Division, Nagercoil to Pazhayaru Basin Sub Division, Nagercoil, on administrative exigency of service. The petitioner could not take over the charge immediately in the new place of posting, as the fifth respondent was on leave due to the death of his father. However, the petitioner assumed the charge, by submitting a Certificate of Transfer of Charges to the higher officials, including the first respondent.

(3.) THE case of the petitioner is, that he has sent the intimation to all the officers about his having taken over the charge, but the fifth respondent has not been relieved. Therefore, the petitioner has approached this Court.