H.L. Gokhale, J. - (1.) Leave Granted.
(2.) This appeal by Special Leave seeks to challenge the judgment and order dated 28.08.2008 passed by a Division Bench of the Madras High Court (at Madurai Bench) in W.P. (MD) No. 7121/2007. The Division Bench has allowed the writ petition filed by the first Respondent who is working as a Sheristadar in the District Judicial Service in the State of Tamil Nadu.
(3.) The Division Bench by its impugned judgment and order has quashed and set-aside the transfer of the first Respondent from District Thoothukudi to District Ramanathapuram, and directed the High Court to restore him in District Thoothukudi with his seniority, and confer on him the post of Personal Assistant (P.A.) to the District Judge, Thoothukudi. Facts leadings to this appeal are as follows -;