T.R.Ravi, J
The petitioner is challenging Exts.P1 and P2 orders of transfer issued to him on several grounds. The petitioner has preferred
Exts.P3 and P4 representations against the orders of transfer.
2. I am not inclined to consider the merits of the orders of transfer in a proceeding under Article 226 of the Constitution of India at the first instance.
The writ petition is hence disposed of directing the respondents to consider and dispose of Exts.P3 and P4 representations within a period of one
month from the date of receipt of a certified copy of this judgment. If the respondents consider it necessary, the petitioner may also be afforded a
personal hearing in the matter either in person or through video conferencing.
