- (1.) THIS Writ Petition is filed praying to issue a Writ of Certiorari, calling for the records of the respondent Corporation in connection with the issual of the impugned order of transfer bearing RC.No.H2/135976/2002-I dated 29.10.2002 and the consequential order bearing RC.No.H2/135976/2002-II of the respondent Corporation issued on the same date, quash the same and award the costs.
(2.) TAMIL Nadu Civil Supplies Corporation Employees' Union has filed this writ petition challenging the order of transfer dated 29.10.2002 in respect of three Quality Inspectors working in the respondent corporation. The three individuals are not before the Court. The interim stay granted in W.P.M.P.No.62554 of 2002 at the time of admission was vacated on 12.9.2003 and it reads as follows:- "Heard. The impugned order of transfer is in respect of three individuals. Such order of transfer cannot be questioned by way of writ petition at the instance of Union. Prima facie, I find that the order of transfer was made on administrative ground, though it is alleged by the petitioner union that the transferees are the office bearers of the Union and so they have been victimized. In the matter of transfer, this Court cannot go into the question that too at the instance of Union when the aggrieved persons are not before this Court. Hence, interim stay granted on 18.12.2002 is hereby vacated." This Court is of the view that the reason given as above to vacate the order of interim stay hold good for disposal of the writ petition as admittedly, the transfer order is not challenged by the individuals. In view of the First Bench decision of this Court in Tamilaga Asiriyar Koottani represented by the General Secretary - V. - Annamalai, No.52, Nallathambi Street, Triplicane, Chennai-5 reported in 2005 WLR 389, the writ petition filed by the Union is not maintainable.
(3.) IN view of the above, this Writ Petition is dismissed. No costs.;