Muhammed Ali R.K. vs The Managing Director
2021 Latest Caselaw 9931 Ker

           IN THE HIGH COURT OF KERALA AT ERNAKULAM

                           PRESENT

          THE HONOURABLE MRS. JUSTICE ANU SIVARAMAN

  WEDNESDAY, THE 24TH DAY OF MARCH 2021 / 3RD CHAITHRA, 1943

                   WP(C).No.7455 OF 2021(F)

PETITIONER :-

            MUHAMMED ALI R.K., AGED 43 YEARS
            S/O.HUSSAIN R.K., METER INSPECTOR,
            WATER SUPPLY SUB DIVISION,
            KERALA WATER AUTHORITY, THRIPUNITHURA,
            ERNAKULAM DISTRICT,
            RESIDING AT-RAYAN KANDIYEL HOUSE,
            KIZHAKOOTH P.O., KODUVALLY, THAMARASSERY,
            KOZHIKODE DISTRICT.

            BY ADV. SRI.MANOJ RAMASWAMY

RESPONDENTS :-

      1     THE MANAGING DIRECTOR
            KERALA WATER AUTHORITY, JALA BHAVAN,
            VELLAYAMBALAM, THIRUVANANTHAPURAM - 695 033.

      2     THE CHIEF ENGINEER (GENERAL)
            KERALA WATER AUTHORITY, JALA BHAVAN
            VELLAYAMBALAM, THIRUVANANTHAPURAM - 695 033.

            BY ADV. SMT.MARY BENJEMIN


     THIS WRIT PETITION (CIVIL) HAVING COME UP FOR ADMISSION
ON 24.03.2021, THE COURT ON THE SAME DAY DELIVERED THE
FOLLOWING:
 WP(C).No.7455 OF 2021(F)

                                              -: 2 :-


                                       JUDGMENT

Dated this the 24th day of March, 2021

The petitioner has approached this Court seeking the following

reliefs :-

"i. A Writ of Mandamus or other appropriate Writ, order or direction directing the 2nd respondent to consider and pass appropriate orders to transfer the petitioner in the vacancies in Distribution Sub Division No.I, Athanikkal, Kozhikode or P.H.Sub Division, Kalpatta, Wayanad which is to arise w.e.f. 01.05.2021 and 01.06.2021 respectively.

ii. A Writ of Mandamus or other appropriate Writ, order or direction directing the 1st respondent to consider the grievances of the petitioner at Exhibit P4 within a time frame as fixed by this Hon'ble Court."

2. Heard the learned counsel for the petitioner as well as the

learned Standing Counsel appearing for the respondents.

3. It is submitted by the learned counsel for the petitioner

that the petitioner has been seeking transfers to Kozhikode or

Wayanad Districts. However, the request had not been considered on

the ground that vacancies were not available. The learned counsel

for the petitioner submits that two vacancies are arising in May and

June respectively and the petitioner has pointed out the same and

preferred Ext.P4 representation.

4. Having heard the learned Standing Counsel also, there will

be a direction to the 1st respondent to take up, consider and pass WP(C).No.7455 OF 2021(F)

orders on Ext.P4 representation preferred by the petitioner,

considering the request made by the petitioner as well. Orders shall

be passed within a period of six weeks from the date of receipt of a

copy of this judgment.

This writ petition is ordered accordingly.

Sd/-

ANU SIVARAMAN JUDGE Jvt/25.3.2021 WP(C).No.7455 OF 2021(F)

APPENDIX PETITIONER'S EXHIBITS:

EXHIBIT P1 TRUE COPY OF THE APPLICATION FOR GENERAL TRANSFER-

2020 (RELEVANT PORTION)

EXHIBIT P2 TRUE COPY OF THE REJECTED APPLICATIONS LIST DATED 26.7.2020.

EXHIBIT P3 TRUE COPY OF THE REPRESENTATION DATED 3.2.2021 BEFORE THE 2ND RESPONDENT.

EXHIBIT P4 TRUE COPY OF THE REPRESENTATION DATED 3.2.2021 SUBMITTED BY THE PETITIONER BEFORE THE IST RESPONDENT.

//TRUE COPY//

P. A. TO JUDGE