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Judgment
K. Balakrishnan Nair, J.—The writ petitioner is the appellant. The Writ Petition was filed by him, challenging Ext.P6 order dated 15.2.2010, issued by the Chief Engineer, the 2nd respondent herein, deploying him along with others to the Local Self Government Department. In fact, the appellant was deployed earlier to the Local Self Government Department, as per Ext.P3 order. But, the same could not be implemented, owing to certain technical defects in that order. The persons covered by that order, except the appellant herein, were already deployed and they have completed their tenure also. Now. the 2nd respondent has rectified the mistake and the appellant/writ petitioner has been deployed. By the deployment, none of the service conditions of the appellant is affected and after completing his normal tenure, he can go back also. This Court has also upheld the policy of the Government concerning deployment in several decisions. Therefore, the deployment cannot be faulted. But, the grievance of the appellant is that he has been posted at an inconvenient place. If that be so, he may move the 5th respondent by filing a suitable representation. In that event, the said officer shall consider the same and pass appropriate orders thereon in accordance with law, as expeditiously as possible, at any rate, within three months from the date of receipt of the same.
The Writ Appeal is disposed of as above.