TIJI JOSEPH Vs. KERALA WATER AUTHORITY

JUDGEMENT

(1.) This writ petition is filed seeking the following reliefs :-

(2.) Heard the learned counsel for the petitioner and the learned Standing Counsel appearing for the Kerala Water Authority.

(3.) It is submitted by the learned counsel for the petitioner that the petitioner being a District Secretary of a recognised Trade Union was entitled for protection in terms of Ext.P2 transfer guidelines. It is submitted that without considering his request for retention at the present station, the petitioner was transferred out by Ext.P8. It is submitted that though the petitioner had submitted Ext.P7 request before the respondents specifically seeking a retention at the present station exercising the exemption from transfer, the same was not considered.