M GANAPATHY Vs. DEPUTY MILK COMMISSIONER

JUDGEMENT

(1.) THE above writ petition is filed for issuance of a writ of certiorarified mandamus to call for the records relating to the order in R.C.No.10183/D2/2005 dated 24.5.2005 passed by the first respondent and quash the same as illegal, improper and thereby direct the first respondent to retain the petitioner in the same place as a Special Officer.

(2.) IT is contended by the learned counsel for the petitioner that by the impugned proceedings in addition to the earlier 37 societies which have been managed by the petitioner, the petitioner has been given additional charge as Special Officer in respect of 31 more shops, which are more than 50 kms away from his region. The action of the respondents is illegal and it is impossibility of performance by a single person.