ASHOK ADHIKARY Vs. UNION OF INDIA

JUDGEMENT

(1.) The petitioner, Mr. Ashok Adhikary, is an approved Tourist Guide in Western Region. He had successfully completed the Western Region Guide Training Course and had cleared the written examination in 1996- 97. On 7th January, 1997, petitioner was issued a licence as a Western Region Approved Tourist Guide.

(2.) On 29th April, 2006, the petitioner moved an application with the Director General, Department of Tourism, Government of India for transfer to Northern Region. The said application was transferred to Regional Director (North India). By letter dated 9th February, 2007, Regional Director (North India) informed the petitioner as under:-

(3.) As is clear from the aforesaid letter, the petitioner was required to attend a refresher course and clear the examination conducted by Regional Office before his request for transfer to Northern Region could be considered. The petitioner was advised to get in touch with Regional Director, India Tourism, for the refresher course.