R.JESTIN SELVAKUMAR Vs. DISTRICT COLLECTOR, VELLORE DISTRICT

JUDGEMENT

(1.) By consent of both parties, this writ petition is taken up for final disposal at the admission stage itself.

(2.) The case of the petitioner is that the petitioner was appointed as Clerk in Sethuvadai Village Panchayat on 01.03.1997 by the then President of the Village Panchayat and thereafter in the year 2007 he was promoted as Panchayat Secretary. While being so, he was transferred to Alanganeri Panchayat with effect from 01.10.2019. Challenging the same, the petitioner has filed this writ petition.

(3.) The learned counsel for the petitioner would submit that the petitioner is working in the said post for 12 years in the same Village Panchayat. He would further submit that though the Block Development Officer has power to transfer the Panchayat Secretary within the same Block, this Court may direct the third respondent to consider the transfer order in view of the petitioner's family circumstances.