MOKSEDUR RAHMAN Vs. STATE OF MEGHALAYA

JUDGEMENT

(1.) Mr. K.Paul, learned counsel for the petitioner, at the outset seeks leave to amend the cause title of the petition so as to enable him to implead the private respondent, leave granted. Necessary amendment shall be carried within a week. The petitioner shall therefore, serve copy of the petition to the present respondents and the proposed respondent before returnable date.

(2.) Heard Mr. K.Paul, learned counsel for the petitioner and Mr. B.Bhattacharjee, learned AAG for the respondents.

(3.) Petitioner is an Agricultural Inspector. By order dated 11th March, 2020, he was transferred from the office of Research Officer, Jowai to the office of Sub-Divisional Agriculture Officer, Dadenggre, West Garo Hills District.