(1.) This writ appeal is directed against the order dtd. 12/10/2018, passed by the learned Single Judge in W.P.No.16808 of 2018. The learned Single Judge vide order impugned therein, has dismissed the writ petition.
(2.) The writ petitioner was appointed as Sweeper on a consolidated pay of Rs.900.00 per month. His services were regularised and given regular time scale of pay with effect from 1/1/2006. While the writ petitioner was working in Poolambadi Town Panchayat, by proceedings in Na.Ka.No.345/2018 dtd. 26/6/2008, he was transfered from Poolambadi Town Panchayat to Labbaikudigadu Town Panchayat.
(3.) Challenging the above mentioned order, instant writ petition has been filed.