(1.) THIS writ petition has been filed seeking writ of certiorari to quash the order of transfer of the petitioner by the respondent transport Corporation, dated 10. 7. 2006.
(2.) THE court heard the learned counsel on either side. THE affidavit filed in support of the petition is perused. THE petitioner was originally appointed as Junior Assistant and later on promoted as Assistant in the year 1996 and thereafter, he was promoted as Senior Assistant in the year 2005 and now, he is working in the Administration Division of the respondent corporation at Thiruvallur. While the matter stood thus, he has been served with the impugned order, transferring him from Thiruvallur to Kancheepuram.
(3.) AFTER careful consideration of the submissions made, the court is of the considered opinion that the writ petition does not carry any merit whatsoever and it requires an order of dismissal for more grounds than one. It is not in controversy that the petitioner was originally promoted as assistant in the year 1996 and subsequently, he was promoted as Senior assistant in the Administrative Division of the respondent Corporation. Now, transfer order was given only after a period of 10 years. Thus, it would be quite clear that he has been working in a particular place. It is also not in controversy that it is a transferable post. From the averments made, this court is unable to notice anything that he is the functionary of the union and under these circumstances, attributing that he has been transferred due to political pressure or vendetta cannot be accepted. Apart from that, the place where he has been working, namely Thiruvallur and the place where he has been now transferred, namely Kancheepuram are situated in a short distance and both are coming under the same division. Under these circumstances, this court is unable to notice any reason to quash the order under challenge. Hence, this petition deserves an order of dismissal. Accordingly, the writ petition is dismissed. No costs. Consequently, the connected MPs are also dismissed. .