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Judgment
P. Sam Koshy, J
The challenge in the present writ petition is to the order dated 20.06.2018 whereby he has been transferred from Gram Panachayat Kumhi to Gram
Panchayat Kandawani, both Gram Panchayat under the same Janpad Panchayat.
This court is not inclined to entertain this petition as the distance between the two Gram Panchayats itself if too less and that no specific
inconvenience or prejudice would be caused if the order of transfer is acted upon. The grounds which the petitioner has raised are not the grounds
which can be looked into by this court in judicial review under Article 226 of the Constitution of India. It is settled position of law that in the event if
the petitioner or any employee is not happy with the order of transfer issued by the employer, the only recourse left for the petitioner or an employee is
to make a suitable representation to the employer who in turn shall consider the same.
The petitioner has already made a representation dated 31.07.2018 (Annexure P/6) which according to the petitioner has not been decided till date.
Given the aforesaid factual matrix of the case and the legal position as it stands, the present petition stands disposed of with a direction to the
respondents to consider and decide the representation of the petitioner dated 31.07.2018 as expeditiously as possible in accordance with rules and
guidelines framed by the State Govt. in this regard from time to time.