M Venugopal, J. - (1.) Heard both sides.
(2.) The Petitioner has filed the present Writ Petition (as an Aggrieved Person) as against the Order dated 24.01.2017 in O.A.No.1756 of 2015 passed by the Fourth Respondent/Central Administrative Tribunal, Madras Bench.
(3.) Earlier, the Fourth Respondent/Central Administrative Tribunal, Madras Bench, while passing the Impugned Order in O.A.No.1756 of 2015 on 24.01.2017 (filed by the Writ Petitioner/Applicant), at Paragraph-6, had observed the following: "It is not in dispute that the applicant was initially appointed as Police Constable on temporary basis on 07.07.1994 and thereafter regularized w.e.f. 06.07.1996, vide order dated 17.09.1997. During the year 2012, he was transferred from Mahe to Yanam and he joined duty at Yanam. He suffered cardiac arrest during June 2013 and thereafter he made several representations to post him at Mahe and by Order dated 07.08.2013, he was transferred to Mahe. While so, an alleged false complaint was made against the applicant by one P.P. Anandan, President of Sree Krishna Bhajan Samithy, Mahe and on investigation, it was found that it was a false complaint made by one K.K. Anilkumar in the name of P.P. Anandan, President of Sree Krishna Bhajan Samithy on personal enmity against the applicant and an FIR.was registered against the said K.K. Anilkumar. While so, since the applicant was suffering from cardiac problems, he requested for casual leave and while he was on leave on medical grounds, he received a wireless message dated 11.12.2015 to report before the Superintendent of Police (PAP) Puducherry and when he made representation requesting for leave on medical grounds, he was issued with the impugned order dated 11.12.2015 on 13.12.2015 and passport form on 14.12.2015 with instructions to report before SP (PAP), Puducherry for further duty. The allegation of the applicant is that the transfer has been made at the behest of the said K.K. Anilkumar who is influential, with the help of his friend Mr.V.P. Dhilip Kumar who is working as Police Accounts Officer, Police Establishment Section, Puducherry in order to weaken the criminal case registered against him. From the perusal of the material of the record, we find that the transfer was effected by the Police Establishment Board which was constituted as per the order of GO Ms No.28 dated 25.03.2011 of Home Department, Puducherry, based on the judgment pronounced by the Hon'ble Supreme Court in the case of Prakash Singh Bathal Vs Union of India and the applicant was transferred purely on administrative grounds." and refused to interfere with the Impugned Order of Transfer dated 14.12.2015 which was made on administrative exigencies and resultantly, dismissed the Original Applicantion without costs.;