N. VISHNUVARDHAN Vs. DISTRICT COLLECTOR

JUDGEMENT

(1.) This writ petition has been filed by the petitioner, praying for issuance of a Writ of Certiorari, to call for records pertaining order bearing Se.Mu.Na.Ka.No.19372/2019/M3 dated 01.11.2019 of the first respondent herein insofar it relates to the petitioner and quash the same.

(2.) The case of the petitioner is that the petitioner was appointed as Panchayat Assistant in the second respondent panchayat union. By proceedings dated 11.01.2017, the second respondent transferred the petitioner from Kobanapalli village panchayat to Nallur village panchayat and also transferring one Madhesh from Bekappalli village panchayat to Anchettippalli village panchayat. Challenging the transfer order the said Madhesh has filed a writ petition in WP.No.1429/2017, which was dismissed. While so, by proceedings dated 10.10.2019 the District Collector transferred the petitioner from Nallur village panchayat to Anchettippalli village panchayat and also transferring the said Madhesh from Anchettipalli village to Nallur village panchayat. Challenging the transfer order the petitioner filed a writ petition in WP.No.30023/2019 which came to be dismissed by this Court on 21.10.2019. Thereafter, again within a short span, the District Collector, by proceedings dated 01.11.2019, transferred the petitioner from Nallur village panchayat to Mugallur village panchayat and also transferring the third respondent Thiru.Ravi from Mugalur village panchayat to Nallur village panchayat.

(3.) According to the petitioner, there is no valid grounds much less administrative grounds necessitating the transfer of the petitioner and generally the Panchayat Assistants should not be transferred but under exceptional circumstances since they are entrusted with the work of maintenance of properties of village panchayat. Aggrieved by the transfer order, the petitioner has come forward with the present writ petition.