A.GANESAN Vs. CHIEF ENGINEER (PERSONNEL),

JUDGEMENT

(1.) Heard Mr.G.Thalaimutharasu, learned counsel appearing on behalf of the petitioner and Mr.G.Kasinatha Durai, learned Standing Counsel appearing on behalf of the respondent.

(2.) The petitioner is challenging the order of transfer, dated 06.02.2019, issued by the respondent.

(3.) According to the petitioner, he is having 1 1/2 years service for attaining the age of superannuation. He is suffering from back pain and nervous weakness in his right leg. His daughter is appearing for higher secondary examination. The respondent, in October, 2018, made regular transfer, but did not transfer the petitioner at that time. The petitioner, due to his illness, would not stand for long time and if he is made to work in the Super Critical Thermal Power Project-I, Udangudi, his health would be affected and further contended that the respondent has not given any reason for transferring the petitioner to Super Critical Thermal Power Project-I, Udangudi.