R ARUMAINATHAN Vs. DISTRICT COLLECTOR VILLUPURAM DISTRICT

JUDGEMENT

(1.) The petitioner was employed as a Panchayat Assistant in the fifth respondent Panchayat. He was transferred by the second respondent, by an order dated 13.11.2009, from the fifth respondent Panchayat to fourth respondent Panchayat. However, the fourth respondent Panchayat did not permit him to join the office. This forced the petitioner to file the present writ petition seeking for a direction to the fourth respondent to implement the order dated 13.11.2009 of the second respondent and also for a direction to pay him salary arrears and other benefits from December 2009.

(2.) Notice of motion was ordered on 24.03.2010. Respondents 3 and 4 filed counter affidavits. The third respondent also filed additional counter affidavit dated 30.08.2010.

(3.) Heard the submissions made on either side and perused the materials available on record.