K.O. Sevi vs Principal Chief Conservator of Forest and Others

S. Siri Jagan, J.—The petitioner is a Head Accountant of the Forest Department. He was given a transfer on request to the Vazhachal Division, Chalakudy by Ext.P2 order dated 20.4.2010. But, by Ext.P3 order dated, 30.7.2010, he was again transferred to Kalady. That was challenged in W.P.(C) No. 24141/2010, which was dismissed as infructuous on the ground that the fifth respondent, who was transferred in the petitioner''s place, had already assumed charge. The petitioner seeks re-transfer to Chalakudy. Seeking this relief, the petitioner has filed Ext.P5 representation before the first respondent. The petitioner seeks a direction to the first respondent to consider and pass orders on Ext.P5 expeditiously.

I have heard the learned Government Pleader also. Taking into account the facts and circumstances of the case, I dispose of this writ petition with a direction to the first respondent to consider and pass orders on Ext.P5 representation filed by the petitioner, after affording an opportunity of being heard to the petitioner as well as the fifth respondent as expeditiously as possible, at any rate, within a period of two months from the date of receipt of a copy of this judgment.