AI Structured Summary
Not yet generated for this judgment
Judgment
This writ petition is filed seeking directions to the respondent to consider and pass orders on Ext.P1 request made by the petitioner for transfer in
the light of Exts.P2 to P4. The learned counsel for the petitioner submits that Ext.P2 is a seniority list of employees in the Kerala Forest Development
Corporation which shows the seniority of the petitioner, who is working as Divisional Manager. It is stated that Ext.P3 transfer norms as well as
Ext.P4 proceedings are to be taken into account while passing orders on Ext.P1 transfer request.
The learned counsel for the respondent would contend that the petitioner had been transferred to the present station due to certain complaints and
Ext.P1 request for transfer submitted by the petitioner will be considered strictly in accordance with Ext.P3 transfer norms.
In the above view of the matter, there will be a direction to the respondent to take up Ext.P1 and pass appropriate orders on the same, taking note of
Exts.P2 to P4 documents as well, within a period of six weeks from the date of receipt of a copy of this judgment.
The writ petition is ordered accordingly.
Â