M. RAJENDRAN Vs. CHIEF ENGINEER

JUDGEMENT

(1.) The petitioner has filed this writ petition seeking issuance of a Writ of Certiorarified Mandamus calling for the records of the first respondent in connection with the impugned memo.No.023562/G.11./ G.III/2019-1 dated 29.05.2019 and to quash the same and to direct the respondents to retain the petitioner in the same place.

(2.) Heard the arguments advanced on either side.

(3.) The case of the petitioner is that the petitioner is working as Assistant Executive Engineer/ O & M/ at Pachal of Thiruvannamalai Electricity Distribution Circle and was transferred and posted to North Chennai Thermal Power Station - I, against the existing vacancy, on administrative grounds. Challenging the same, the petitioner has filed this writ petition.