A.Paramasivam vs The Commissioner
2023 Latest Caselaw 3640 Mad

                                                                    W.A(MD)No.364 of 2023


                           BEFORE THE MADURAI BENCH OF MADRAS HIGH COURT

                                          DATED : 31.03.2023

                                               CORAM :

                          THE HONOURABLE MR.JUSTICE R.SUBRAMANIAN
                                             and
                         THE HONOURABLE MRS.JUSTICE L.VICTORIA GOWRI

                                       W.A(MD)No.364 of 2023
                                               and
                                      CMP(MD)No.4001 of 2023

                A.Paramasivam                                        ... Appellant
                                                  vs.

                1. The Commissioner,
                HR & CE Department,
                No.119, Uthammar Gandhi Salai,
                Nungampakkam, Chennai-34.

                2. The Joint Commissioner,
                HR & CE Department,
                Ellis Nagar, Madurai.

                3. The Assistant Commissioner,
                HR & CE Department,
                Ellis Nagar, Madurai.

                4. The Executive Officer,
                Arulmigu Dhandayuthapani Swamy Thirukoil,
                Madurai District.

                5. A.Arunraj                                    ... Respondents


                          PRAYER : Appeal filed under Clause 15 of Letters Patent,
                against the order dated 15.02.2023 passed in W.P(MD)No.3060 of
                2023.
https://www.mhc.tn.gov.in/judis
                1/4
                                                                                 W.A(MD)No.364 of 2023


                                  For Appellants     : Mr.K.Muthu Ganesa Pandian
                                  For R1 to R3       : Mr.P.Subbaraj
                                                          Special Government Pleader


                                                      JUDGMENT

(Judgment of the Court was made by R.SUBRAMANIAN, J.)

We do not see any merit in the appeal. The Writ Court

had dismissed the writ petition on the ground that an order of

transfer simpliciter of another person cannot be challenged by the

appellant/writ petitioner on the ground that it affects his promotional

chance. If the appellant is entitled to and qualified for promotion, it

is open to him to seek promotion. The appellant cannot question an

order of transfer posting another person in the temple in which the

appellant is working.

2. Hence, the Writ Appeal is dismissed. No costs.

Connected miscellaneous petition is closed.

(R.SUBRAMANIAN, J.) & (L.VICTORIA GOWRI, J.) 31.03.2023

Index : Yes / No Internet : Yes Neutral Citation : Yes / No bala

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

W.A(MD)No.364 of 2023

To

1. The Commissioner, HR & CE Department, No.119, Uthammar Gandhi Salai, Nungampakkam, Chennai-34.

2. The Joint Commissioner, HR & CE Department, Ellis Nagar, Madurai.

3. The Assistant Commissioner, HR & CE Department, Ellis Nagar, Madurai.

4. The Executive Officer, Arulmigu Dhandayuthapani Swamy Thirukoil, Madurai District.

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

W.A(MD)No.364 of 2023

R.SUBRAMANIAN, J.

and L.VICTORIA GOWRI, J.

bala

JUDGMENT MADE IN W.A(MD)No.364 of 2023 DATED : 31.03.2023

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