CHIBOR SHULLAI Vs. UNION OF INDIA

JUDGEMENT

(1.) Heard Mr. A. Ahmed, learned counsel for the petitioner.

(2.) Dr. N. Mozika, learned DSGI assisted by Mr. S. Shangrit, learned counsel is present and accepts notice on behalf of all the respondents, so no further notice is called for.

(3.) The present writ petition is a second round of litigation where by on the orders of this Court, the respondents had considered the representation filed by the writ petitioner with regard to his posting and transfer.