- (1.) THE petitioner prays for the issuance of a writ in the nature of certiorari, to quash the impugned order of transfer in Na.Ka.No.4778/2007/C1 dated 27/7/2012.
(2.) THE petitioner was appointed as Town Planning Inspector at Tuticorin Municipality on 12/5/1997. The petitioner at present is serving at Kovilpatti Municipality. This transfer was on the request of the petitioner. It is the submission of the petitioner that the petitioner was transferred to the present place of posting on 30/4/2012 and the first respondent, due to political pressure has transferred the petitioner again to Rajapalayam Municipality during the non-transfer period without the permission of the Government, therefore, the impugned order is not sustainable in law.
(3.) IT is also contended that the petitioner could not be transferred for three years as per the guidelines issued by the Government to regulate the transfers in the department.;