K MANOHARAN Vs. DIRECTOR GENERAL CENTRAL INSTITUTE OF PLASTICS ENGINEERING AND TECHNOLOGY GUINDY CHENNAI

JUDGEMENT

(1.) By consent of counsel for both sides, the writ petition itself is taken up for final disposal.

(2.) This writ petition has been filed challenging the order of transfer dated 31-12-2003 passed by the first respondent, transferring the petitioner from the post of Chief Manager (Finance & Administration) of Central Institute of Plastics Engineering & Technology, (CIPET is a registered institute under the Ministry of Chemicals and Fertilizers) Corporate Office, Chennai to CIPET Centre, Amritsar as Chief Manager (Project).

(3.) The case of the petitioner is that he has applied for the post of Deputy Director (P&A), but the selection process could not be completed by the authority, who was holding additional charge of the post of Director General of CIPET for want of time. The person holding the office of the first respondent was appointed as Director General in October 2001, but he did not proceed to fill up the post of Deputy Director since he did not like the petitioner. Due to perso