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Judgment
23 paragraphs · 236 wordsThe petitioner, who is working as Senior Superintendent at
Regional Audit Office, Pathanamthitta, has filed this writ petition
challenging Ext.P2 by which he is transferred and posted at Electrical
Section, Unnikulam in Calicut. According to the petitioner, he is retiring
from service in July 2019 and he has joined the present station only in
2015. It is his case that the transfer is ordered because he is an office
bearer of employees union belonging to the rival faction to the ruling
party. The petitioner has submitted Ext.P4 appeal before the Director
(Finance), Chairman, Transfer Grievances Redressal Committee,
Vydythi Bhavanam, Pattom, Thiruvananthapuram. By Ext.P5 the Chief
Engineer (HRM) has ordered to relieve all the incumbents except very
few persons mentioned therein. The petitioner submits that he has not
received any orders on the appeal.
As the order of transfer itself has provided for an appeal
before the appeal committee, it is only appropriate that the appeal
committee pass orders and communicate the same to the employees
who have submitted appeals.
In the above circumstances, there shall be a direction to the appeal committee to consider Ext.P4 and to communicate the order to
the petitioner within a period of two weeks. Till such time the petitioner
shall be allowed to continue in the same station.
The Director (Finance), Chairman, Transfer Grievances Redressal
Committee, Vydythi Bhavanam, Pattom, Thiruvananthapuram is suo
motu impleaded as additional 3rd respondent.