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Judgment
The petitioner, who is working as Senior Executive
Assistant under the Vegetable Fruit Promotion Council Keralam
at Kannur, has filed this writ petition challenging Ext.P1 order
by which he stands transferred to Wayanad. According to the
petitioner, the order of transfer is issued when he is due to retire
from service within a period of two weeks. It is pointed out that
all those who are included in Ext.P1 have been transferred on
the basis of their request and he alone is discriminated.
Heard the learned counsel for the petitioner and the
learned Standing Counsel.
As the petitioner has very serious grievances against
the order of transfer, I deem it appropriate that the petitioner
has to approach the Board of Directors.
Therefore, the writ petition is disposed of directing the
petitioner to submit a representation to the Board of Directors
within a period of one week and with a further direction to the Board of Directors of the Vegetable Fruits Promotion Council to
consider and pass orders on such representation, within a
further period of three weeks. Till orders are passed on such
representation, the petitioner shall be allowed to continue in the
same station at Kannur.