S. Chitra vs Director
2022 Latest Caselaw 10556 Mad

                                                                                   W.P. No.1535 of 2020



                                  IN THE HIGH COURT OF JUDICATURE AT MADRAS

                                                 DATED : 20.06.2022

                                                       CORAM

                                  THE HONOURABLE MR.JUSTICE D.KRISHNAKUMAR

                                                W.P. No. 1535 of 2021
                                                         and
                                           W.M.P.Nos. 1735 and 1737 of 2021


                S. Chitra
                                                                              ... Petitioner
                                                         Vs.
                1. Director,
                   Tamil Nadu Fire & Rescue Services Department,
                   Egmore, Chennai 600 008.

                2. District Fire Officer,
                   Tamil Nadu Fire & Rescue Services Department,
                   Gandhi Road, Periyar Nagar Road,
                   Periyar Nagar, Erode 638 001.


                                                                            ... Respondents

                       Writ Petition filed under Article 226 of the Constitution of India, for the
                issuance of a writ of Certiorari, calling for the records relating to the order of
                the first respondent herein dated 17.12.2020 in No.Na/Ka/No.132/E3/2020 and
                quash the same and pass orders.


                                    For Petitioner  : Mr. M.V. Krishnan
                                    For Respondents : Mr. S. Rajesh
                                                      Government Advocate


https://www.mhc.tn.gov.in/judis




                1/4
                                                                                       W.P. No.1535 of 2020




                                                      ORDER

This writ petition is filed for the issuance of a writ of Certiorari, calling

for the records relating to the order of the first respondent herein dated

17.12.2020 in No.Na/Ka/No.132/E3/2020 and quash the same and pass orders

2. According to the writ petitioner, on 16.12.2020, she was transferred

from Erode Office to the Office at Namakkal District. The transferred place is

60 kms away from his present place. Therefore, she has filed the instant writ

petition to quash the impugned order.

3. There are catena of judgments, where it is held that the transfer of

employees is incidental to service for better administration and transfer order is

passed on the administrative grounds. These are the decisions taken by the

respondent for better administration. Therefore, unless the transfer order is

malafide or punitive in nature or without jurisdiction, this court cannot interfere

with the transfer order. In this case, there is no such ground raised by the writ

petitioner. Therefore, in the light of the catena of judgment of this Court, this

Court is not inclined to interfere with the impugned transfer order. Therefore, https://www.mhc.tn.gov.in/judis

W.P. No.1535 of 2020

the writ petition stands dismissed. No costs. Consequently, connected

miscellaneous petitions are closed.

                                                                   20.06.2022
                Index             : Yes / No
                Internet          : Yes/ No
                mrn




                To
                1. The Director,

Tamil Nadu Fire & Rescue Services Department, Egmore, Chennai 600 008.

2. The District Fire Officer, Tamil Nadu Fire & Rescue Services Department, Gandhi Road, Periyar Nagar Road, Periyar Nagar, Erode 638 001.

https://www.mhc.tn.gov.in/judis

W.P. No.1535 of 2020

D.KRISHNAKUMAR, J.

(mrn)

W.P. No. 1535 of 2021 and W.M.P.Nos. 1735 and 1737 of 2021

20.06.2022 https://www.mhc.tn.gov.in/judis