M.S.SIVAKUMAR Vs. COLLECTOR KANCHEEPURAM DISTRICT

JUDGEMENT

(1.) The order dated 28.12.2018 transferring the writ petitioner from Vengaivasal Panchayat to Injambakkam Panchayat is under challenge in the present writ petition.

(2.) The order of transfer states that the same was issued on account of the administrative grounds. The learned counsel for the writ petitioner states that the District Collector has no jurisdiction to issue an order of transfer, transferring the writ petitioner within the block. The said contention is disputed by the learned Additional Government Pleader appearing on behalf of the respondents by stating that Section 104 of the Tamil Nadu Panchayats Act empowered the District Collector to pass an order of administrative transfer and Section 104 which reads as under:

(3.) The learned counsel appearing on behalf of the 4th respondent also disputes the contention of the writ petitioner, by stating that the Division Bench of this Court decided the issue in W.A.No.1304 of 2016 dated 04.01.2017 (M.Saraswathy vs. The District Collector and others) and paragraph No.6 is extracted here under: