Kerala High Court
Pma Kareem vs Government Of Kerala Rep.By Secretary on 10 December, 2008
Author: V.Giri
Bench: V.Giri
IN THE HIGH COURT OF KERALA AT ERNAKULAM
WP(C).No. 36198 of 2008(H)
1. PMA KAREEM, AGED 57 YEARS,
... Petitioner
Vs
1. GOVERNMENT OF KERALA REP.BY SECRETARY,
... Respondent
2. THE TRANSPORT COMMISSIONER, TRIVANDRUM.
3. THE DISTRICT COLLECTOR, IDUKKI.
For Petitioner :SRI.T.A.UNNIKRISHNAN
For Respondent : No Appearance
The Hon'ble MR. Justice V.GIRI
Dated :10/12/2008
O R D E R
V.GIRI, J
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W.P.(C).36198/2008
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Dated this the 10th day of December, 2008
JUDGMENT
Petitioner, who is the President of Vandiperiyar Panchayat Pourasamithi, is purportedly aggrieved by the decision to shift the Sub Regional Transport Office to Peerumedu, where a mini civil station has been constructed. Petitioner refers to Ext.P1 resolution passed by the Panchayat agreeing to hand over the building for housing Regional Transport Office on completion of construction. He has filed Ext.P2 representation before the Minister for Transport and also before the Chief Minister himself pointing out these aspects.
Shifting of an office from one place to another is a matter which exclusively lies within the domain of the authorities who are required to administer. It is not for the petitioner to seek either a shifting of the office or a restraint on such shifting. Writ petition is misconceived and hence dismissed.
V.GIRI, Judge mrcs