P.KANNAN Vs. CHIEF ENGINEER

JUDGEMENT

(1.) The petitioner filed this Writ Petition seeking to call for the records of the impugned order dated 27.05.2019 in Memo No.032829/410/G.13/G.131/2019 passed by the 1st respondent and quash the same, and consequently direct the respondents to allow the petitioner to work at Viruthachalam under the control of

(2.) nd respondent. 2. Heard the learned counsel appearing for the petitioner and the learned Standing Counsel appearing for the respondents. By consent, the writ petition is taken up for final disposal.

(3.) The case of the petitioner is that he was appointed as Helper on 23.12.1987 by the first respondent and posted at the 2nd respondent Division. Subsequently, he was promoted as Assistant Engineer on 04.12.2008 and worked at various places in the 2nd respondent Division. Now he working as Assistant Engineer/Electrical/O & M/Rural/North/Virudhachalam in the 2nd respondent Division. From the date of appointment to till date he has been working with the respondent Board without any blemish of records. He worked more than 31 years without any remarks. While so, on 15.06.2019, the first respondent issued transfer order dated 27.05.2019 to him by stating that he was transferred from Virudhachalam to Sornavoor, Villupuram District. However, the impugned transfer order is issued due to malafide intention and also a punishment order issued in the name of ''Administrative Grounds''. Hence the petitioner filed the Writ Petition.