P SAMRAJ Vs. COMMISSIONER OF POLICE

JUDGEMENT

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

(2.) PETITIONER seeks to quash the order of the first respondent dated 9. 11. 2006 transferring the petitioner from T-9 Pattabiram Police Station to R-6 Kumaran Nagar (Crime) Police Station, within the Chennai City Police limits.

(3.) THE brief facts necessary for disposal of the writ petition are that the petitioner was originally appointed as Sub-Inspector of Police in the year 1989 and subsequently promoted as Inspector of Police and he was having total service of about 19 years. By the impugned order, petitioner was transferred from T-9 Pattabiram Police Station to R-6 Kumaran Nagar (Crime) Police Station, Chennai, within three months. The said order is challenged on the ground that only to accommodate the second respondent, who was promoted as Inspector of Police from the cadre of Sub-Inspector of Police, the order of transfer is made. It is also stated in the affidavit that the petitioner is transferred 5th time in the year 2006 to various police stations and the transfer is made during non-transferable period.