B. THIRUVELAN Vs. EXECUTIVE DIRECTOR

JUDGEMENT

(1.) This writ appeal has been filed as against the order of the learned Single Judge passed in W.P(MD) No. 7173 of 2013, dated 02.12.2013. The said writ petition has been filed seeking a writ of Certiorari to call for the records of the respondent by his proceedings No. P/1161/22677/53648 dated 03.04.2013 and quash the same.

(2.) Heard both sides and perused the materials available on record.

(3.) The order of transfer was passed on 03.04.2013, transferring the appellant to the Divisional Office at Rajkot, Gujarat. He submitted a representation dated 04.04.2013 to the Executive Director (Consumer Sales), Head Office, Mumbai. Since no action has been taken, he has filed the writ petition in W.P(MD) No. 7173 of 2013, wherein interim stay was granted on 23.04.2013 and thereafter, on 02.12.2013, the learned Single Judge dismissed the writ petition, as against which the present writ appeal is filed.