P. VENKANNA Vs. HINDUSTAN AERONAUTICS LIMITED AND ORS.

JUDGEMENT

(1.) THE Transfer Notification vide No. HAL/HD/46(10)/2015/2, Personnel Notification (No.1898/735/2015) dated 27 -6 -2015 issued by the 3rd respondent and the consequential proceedings No. HAL/HD/407/1/HR, dated 29 -6 -2015 issued by the 5th respondent whereunder and whereby the petitioner, a Deputy Manager in Hindustan Aeronautics Limited (HAL) was transferred from Strategic Electronic Research Design Centre (SLRDC), Hyderabad to Korwa in Uttar Pradesh State are impugned in the present writ petition. The petitioner prays for issuance of a Writ of mandamus setting aside the aforementioned proceedings and to issue necessary direction to the respondents to retain him in SLRDC, Hyderabad.

(2.) THE contentions of the petitioner as well as the respondents -HAL, which are necessary for disposing of the present writ petition, may be stated briefly as follows:

(3.) I have heard Sri J. Sudheer, learned counsel appearing for the petitioner and Ms. V. Uma Devi, learned Standing Counsel for the respondents -HAL.