PETER ANAND KUMAR EKKA Vs. MECON LIMITED

JUDGEMENT

(1.) In this writ petition, the petitioner has challenged the order dated 14.11.2014, whereby the period of his temporary transfer has been extended up to 14.5.2015, on the ground that the same is contrary to the provisions, as contained under Rule 14.2 under Chapter XIV of the Mecon Limited Employees Service Rules.

(2.) The brief facts of the case, as has been argued on behalf of the petitioner, is that the petitioner was serving as a Senior Design Engineer (Inspection) under the respondents-Mecon. He was transferred on 31.10.2012 with a direction to report for duty to the Deputy General Manger, In-charge, Mecon, Mumbai for a period of one year.

(3.) The said order was assailed by the petitioner in W.P(S) No. 7973/2012, which was disposed of by this Court directing the Chairman-cum-Managing Director, Mecon Limited, Ranchi to consider the petitioner's request afresh in the light of the medical advice and other documents on record and pass appropriate reasoned order.