K ARUMUGAM Vs. COMMISSIONER OF SECURITY

JUDGEMENT

(1.) THE petitioner has filed this writ petition challenging the order dated 15. 9. 2006 passed by the third respondent wherein and by which the petitioner, who was the Dog Handler in the Bureau of Civil Aviation Security [for short, 'bcas'], was transferred to the Regional Office of the BCAS at Calcutta with immediate effect. The said order was communicated by the fourth respondent.

(2.) ACCORDING to the petitioner, the fifth respondent had threatened him with transfer and it was due to his malafide instigation, he has been transferred to Calcutta. In the writ petition, the learned counsel for the petitioner was directed to serve the respondents by 11. 10. 2006. The matter came to be heard after notice to the respondents on 18. 4. 2007.

(3.) I have heard the arguments of Mr. M. Md. Ibrahim Ali, learned counsel appearing for the petitioner and Mr. K. Gunasekar, learned counsel appearing for the respondents and have perused the records.