D.CHANDRASEKARAN Vs. TAMILNADU AGRICULTURAL UNIVERSITY

JUDGEMENT

(1.) The order of transfer dtd. 5/3/2019, transferring the writ petitioner from Tiruvallur to Kudumiyanmalai is under challenge in the present writ petition.

(2.) The learned counsel appearing on behalf of the writ petitioner questioned the validity of the impugned order of transfer on the ground that the writ petitioner is working in the Post of Office Assistant, which is Group D Services and therefore, he is not liable to be transferred to another District.

(3.) This apart, the writ petitioner earlier filed the writ petition in W.P.No.3945/2007, challenging the earlier transfer order and this Court allowed the writ petition by setting aside the order of transfer issued against the writ petitioner in proceedings dtd. 18/12/2006.