R MOHANASUNDARAM Vs. PRINCIPAL CHIEF CONSERVATOR OF FORESTS

JUDGEMENT

(1.) THE petitioner has come forward with this petition seeking for the relief of quashing the impugned order of transfer passed by the second respondent dated 18.5.2009 in his proceedings in S.O.No.16/09/Pa.

(2.) THE case of the petitioner is that the petitioner is working as Forest Ranger, Kallakurichi range and he is having unblemished record of service. THE petitioner suddenly received the impugned order transferring him from Kallakurichi range office to Villupuram division and the order was communicated to the petitioner on 20.5.2009 through the third respondent herein. THE said order of transfer is stated to be on Administrative reasons. THE petitioner states that the impugned order of transfer is tainted with malafide and vindictive in nature. It is the claim of the petitioner that the petitioner has taken stringent action against the persons who have committed offence under the Wild life and the Forest Act and certain accused are having grievance against the petitioner alleging that false cases have been foisted against them. It is stated by the petitioner that one Gopi on 16.5.2009 threatened and challenged that the petitioner will be transferred and the petitioner has also given complaint against the said Gopi and a First Information Report was registered in Cr.No.205 of 2009, Chinnasalem Police Station. It is stated by the petitioner that as the petitioner was strict and effectively taking stringent action against the accused persons, the said persons, being aggrieved against the petitioner, caused problem to the petitioner which resulted in the issuance of the impugned transfer order and the said transfer order is highly motivated and vindictive and as such the petitioner being left without no other alternative has come forward with the present petition seeking the above said relief.

(3.) I have carefully considered the rival contentions put forward by either side and also perused the materials available on record.