PRADEEP KUMAR Vs. DIRECTOR LOCAL ADMINISTRATION DEPARTMENT

JUDGEMENT

(1.) THE petitioner is a Junior Engineer presently working in Bahour Commune. By the impugned order dated 12. 9. 2009, the petitioner was transferred in the same capacity to Mahe Municipality with immediate effect. The petitioner has come forward to challenge the said transfer order in this Writ Petition.

(2.) WHEN the matter came up on 18. 9. 2009, this Court granted an interim stay and directed the counsel for the petitioner to take private notice to the respondents. The said interim order came to be continued from time to time.

(3.) ON notice from this Court, the 1st respondent has filed a counter affidavit dated 26. 10. 2009 justifying the transfer order. The petitioner has filed a rejoinder dated 1. 11. 2009 to the counter affidavit.