MD ISMAIL Vs. GOVT OF ARUNACHAL PRADESH

JUDGEMENT

(1.) VIDE instant petition, the petitioner is seeking to quash the impugned transfer order No.RCE/PER/14/90 dated 27.10.2011 and Office Order No.RCE/PER/14/90 dated 16.01.2012.

(2.) THE petitioner was appointed as Driver (LM) with effect from 01.03.1989 on ad-hoc basis in the pay scale of Rs.950-20-1150-ED-25-1400/- per month plus other admissible allowances, under the rules.

(3.) THE respondent transferred the petitioner vide impugned office order dated 27.10.2011 and was directed to report to Secretary (GA), Government of Arunachal Pradesh, Itanagar, In the meanwhile, petitioner proceeded on 45 days sanctioned leave for treatment of his aged mother of 70 years, suffering from lever damage, blood sugar, spinal problem, poor eye sight and is on death bed.