S.R.RAJAN Vs. GENERAL MANAGAR, TAMIL NADU STATE TRANSPORT CORPORATION LIMITED, KARAIKUDI REGION, MARANTHUPATHI NAGAR

JUDGEMENT

(1.) THE Petitioner prays for issuance of a Writ in the nature of Mandamus directing the respondents to consider the claim of the petitioner for re-transfer from karaikudi to Paramakudi.

(2.) THE petitioner was appointed as Driver with the Tamil Nadu State Transport Corporation and was confirmed on 01.04.1996. The petitioner is holding the post of Branch Secretary(CITU) of TamilNadu State Transport Corporation, Paramakudi Branch.

(3.) THE employee reported this matter to the petitioner, being the Secretary of CITU, petitioner met the Branch Manager and requested him not to harass the employees and further told him that the employee was not guilty of any misconduct.