M.MOHANRAJ Vs. CHAIRMAN AND MANAGING DIRECTOR

JUDGEMENT

(1.) Writ Petition is filed for issuance of a Writ of Certiorarified Mandamus to call for the records of the respondents in the letter bearing Memo No.014916/198/G.29/G.292/2019 dated 25.02.2019 culminating in the letter bearing No.01866/218/Ne.Pe.-I/U-2/Ko 02/2019 dated 26.02.2019 of the 3rd respondent and Memo No.SE/PEDC/Pldm/DFC/AO/R/F.Dkt/D.No.1794/19 dated 26.02.2019 of the 4th respondent and quash the same and to direct the respondents to forbear from initiating any action which are in excess of their jurisdiction against the petitioner.

(2.) With the consent of learned counsel appearing for the petitioner and the Standing Counsel appearing for the respondents, the writ petition is taken up for final disposal.

(3.) The case of the petitioner is that he joined duties with the respondent on 05.12.2001 as Assessor Erode EDC Chengapalli Section Office, on compassionate grounds due to demise of his father. Thereafter, he was transferred as Junior Assistant Coimbatore North EDC and posted at Avinashi Revenue Branch. Due to various bifurcations, the petitioner was transferred to various places and subsequently, he was transferred to New Palladam EDC on 22.02.2018 as Accounts Supervisor and he joined duties at Palladam EDC on 09.09.2018 and while he was working at Palladam, he was again transferred and posted to Nilgiris EDC on 25.02.2019. Immediately, on the next day, i.e. on 26.02.2019, reposting order was issued by the Superintending Engineer/Nilgiris EDC and the petitioner was immediately relieved from Palladam EDC on 26.02.2019 itself. Due to this transfer, the petitioner and his family members are put to much hardship and inconveniece. Hence, challenging the orders of transfer of the petitioner from Palladam EDC to Nilgiris EDC, the petitioner has come forward with this writ petition.