C SOMASUNDARAM Vs. DISTRICT FOREST OFFICER COIMBATORE DIVISION

JUDGEMENT

(1.) IN all these Writ Petitions, the main ground of attack is that the orders of transfer have been made in clear violation of the instructions of the Government. More particularly, the case of the petitioners in these writ Petitions is that the impugned orders have been passed in violation of the transfer policy enunciated in the Government letter dated 5. 8. 1998 and G. O. Ms. No. 10 p. anda. R. Department dated 7. 1. 1994. Further, the petitioners have expressed their personal grievances like their wards are studying in school, mother is suffering from Asthma,etc. The petitioner in one of the writ petitions has stated that he is suffering from ailment, etc. Thus, the case of the petitioners is that on the footing of the above referred personal grievances, the orders of transfers have to be set aside.

(2.) PER contra, the learned Government Advocate (Forest) appearing for the respondents contended that the orders of transfer have been passed on administrative grounds in some of the Writ Petitions and on the basis of complaint in respect of some of the Writ Petitions. Further, the learned learned Government Advocate contended that transfer is one of the service conditions and hence, the same cannot be interfered with.

(3.) I have heard Mr. M. Ravi, the learned counsel appearing for the petitioners in W. P. Nos. 23138 and 24179 of 2007, Mrs. T. Ananthi, the learned counsel for the petitioner in W. P. No. 22760 of 2007, Mrs. Selvi George, the learned counsel for the petitioner in W. P. No. 22391 of 2007 and Mr. K. Rajasekar, the learned Government Advocate (Forest) appearing for the respondents.