A.JOHN BALASINGH Vs. THE CHIEF ENGINEER/PERSONNEL

JUDGEMENT

(1.) The petitioner is challenging the impugned order of transfer on the ground that it is hit by mala fides and that as allegations are made against him, it would amount to stigma and therefore, the impugned order is liable to be set aside.

(2.) The petitioner is an Assistant Administrative Officer and was transferred to Tuticorin Electricity Distribution Circle on 14.06.2013 and thereafter transferred to Kuzhithurai Division in Kanyakumari Electricity Distribution Circle. According to the petitioner, the impugned transfer order is not an administrative transfer.

(3.) The 4th respondent has filed vacate stay petition as well as counter affidavit and the relevant portion is extracted below:-