P.CHELLAPANDIYAN Vs. PRINCIPAL SECRETARY

JUDGEMENT

(1.) The order of transfer issued by the 2nd respondent in proceedings dated 07.01.2019, transferring the writ petitioner from the post of Executive Engineer, Salem Division to Madurai Division is under challenge in the present writ petition.

(2.) The writ petitioner is now working as an Executive Engineer at Tamil Nadu Adi Dravidar Housing and Development Corporation Limited Division at Salem. The learned counsel appearing on behalf of the writ petitioner states that earlier the writ petitioner was transferred in proceeding dated 02.07.2018 and the writ petitioner was posted at Salem Division. Therefore, within a short span of period, the impugned order of transfer has been issued in proceedings dated 07.01.2019. It is contended that the impugned transfer order has been issued in order to accommodate the 4th respondent in the place of the writ petitioner. The 4th respondent is working in the post of Assistant Executive Engineer in Salem.

(3.) It is pertinent to note that the writ petitioner is working as Executive Engineer and the 4th respondent is working as Assistant Executive Engineer which is a lower post than that of the post of Executive Engineer. Therefore, the question of accommodating the 4th respondent in the place of the writ petitioner does not arise at all.