AI Structured Summary
Not yet generated for this judgment
No AI summary yet
Generate an eight-section analysis of this judgment — facts, issues, reasoning, ratio and a plain-language gist.
Judgment
6 paragraphs · 271 words.
The petitioner impugns Ext.P1 order, whereby, he along with various others have been transferred in the services of the Kerala State Electricity Board (KSEB for short).
Sri.Jose J.Mathaikal – learned counsel for the petitioner, argued that the transfer of his client now effected, is contrary to the Guidelines and the Circulars governing the service of the KSEB; and therefore, that it is illegal and unlawful.
Sri.K.S.Anil – learned Standing Counsel for the KSEB, on the other hand, submitted that if the petitioner has any grievance against the transfer, he ought to have approached the competent Authority through a representation, rather than having been approached this Court through this writ petition. He added that if the petitioner is to do so now, the same will be considered; however, asserting that the impugned transfer has been ordered as per the applicable Guidelines.
In the afore circumstances and taking note of the submissions of Sri.K.S.Anil as afore, I order this writ petition grant liberty to the petitioner to make a representation against his transfer, consequent to Ext.P2, before the 2nd respondent; and if this is done within a period of one week from the date of receipt of a copy of this judgment, the same shall be considered, after affording him an opportunity of being heard; thus culminating in an appropriate order and necessary action thereon, within a period of one month thereafter.
Until such time as the afore exercise is completed and the resultant order communicated to the petitioner, he shall not be relieved, if it has not been already done as at 11.45 AM today, consequent to Ext.P2.