V. SHANMUGAM Vs. THE DIRECTOR OF MUNICIPAL ADMINISTRATION

JUDGEMENT

(1.) By consent, this writ petition is taken up for disposal at the admission stage itself.

(2.) This writ petition has been filed to quash the order of the respondent dated 13.10.2015 made in Roc. No. 13485/2015/K1 dated 13.10.2015 whereby the petitioner was transferred from Gudalur (Nilgiris) to Udagamandalam Municipality.

(3.) Heard Ms. G. Sridevi, learned counsel appearing for the petitioner and Mr. V. Jayaprakash Narayanan, learned Special Govt. Pleader who accepts notice on behalf of the respondent.