R.SADHASIVAM Vs. STATE OF TAMIL NADU

JUDGEMENT

(1.) The order dated 25.07.2018, issued by the second respondent stating that the writ petitioner should not be relieved from service pursuant to the first transfer order dated 18.07.2018, transferring the writ petitioner from Cheyyar Station to Arani Station, until further orders are issued in this regard.

(2.) The learned counsel for the writ petitioner states that the transfer order was issued at the first instance by the second respondent transferring the writ petitioner from Cheyyar to Arani, in proceedings dated 18.07.2018. The said order was also passed on administrative grounds. However, within one week the impugned order has been passed in proceedings dated 25.07.2018 stating that the employees transferred in proceedings dated 18.07.2018, need not be relieved from service on account of administrative grounds both the transfer order and withhelding of his relieving order are passed on administrative grounds.

(3.) The counter affidavit filed by the second respondent states as follows: