K SELVA RAJAN Vs. MANAGING DIRECTOR

JUDGEMENT

(1.) THIS writ appeal has been filed against the impugned judgment of the learned single Judge dated 18. 2. 2005. We have heard learned counsel for the parties and find no merit in this appeal.

(2.) THE appellant has challenged his transfer order in the writ petition, but the writ petition was dismissed by the learned single Judge. It is well settled that transfer is an exigency of service and hence this Court cannot interfere except if there is violation of some statutory rule or mala fides. No violation of any statutory rule has been shown to us. As regards the plea of mala fides, no one has been impleaded by name as a respondent. Hence the plea of mala fides cannot be considered. The writ appeal is, therefore, dismissed. No costs. Consequently WAMP No. 868 of 2005 is also dismissed.