N.KANDAN Vs. DISTRICT COLLECTOR VILLUPURAM

JUDGEMENT

(1.) The order of transfer issued in proceedings dated 15.09.2017, transferring the writ petitioner from Ulundurpettai within the District is under challenge in the present writ petition.

(2.) The learned counsel appearing on behalf of the writ petitioner states that the impugned order has been issued at the instance of the 4th respondent and therefore, the said order is punitive in nature. It is further stated that the writ petitioner has to travel daily from Valavanur to Ulundurpettai. In this regard, a public servant is expected to reside near by the place, where he is posted. The writ petitioner is not supposed to travel everyday from Valavanur to Ulundurpettai and serve for the public.

(3.) Under these circumstances, such a ground raised that the writ petitioner has to travel daily from Valavanur to Ulundurpettai can never be considered at all. In general, Government employees are supposed to serve, wherever they are posted.