S.R. RAJAN Vs. GENERAL MANAGER

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. The petitioner was appointed as Driver with the Tamil Nadu State Transport Corporation and was confirmed on 1.4.1996. The petitioner is holding the post of Branch Secretary (CITU) of Tamil Nadu State Transport Corporation, Paramakudi Branch.

(2.) IT is submitted that on 6.11.2011, the Branch Manager was scolding an employee to force him to admit his guilt of misconduct. It is submitted that the Branch Manager was acting as a dictator and harassing the employees.

(3.) IT is submitted that it was due to this that, the Branch Manager with a malicious intention transferred the petitioner from Paramakudi Branch.