MD. KAFILUDDIN KHAN Vs. STATE OF TRIPURA

JUDGEMENT

(1.) Heard Mr. S. Datta, learned counsel appearing for the petitioner as well as Ms. S. Deb, learned counsel appearing for the respondents.

(2.) The short issue involves in the writ petition is that the petitioner has been discharging his duties at Bairagibazar Beat Office under Melaghar Sub-Division, Sepahijala District as Forester. He will be retiring from his service on 31.07.2020 afternoon (Annexure 1 to the writ petition) and to that effect, the Principal Chief Conservator of Forest and HoFF, Tripura, respondent no. 2 herein, made a communication dated 22.03.2019. While the petitioner was preparing himself to complete all formalities before superannuation, suddenly he received a transfer order dated 22.01.2020 (Annexure 2 to the writ petition) whereby and where-under, the service of the petitioner has been transferred from Bairagibazar Beat Office to Sankartilla Beat Office. This transfer order dated 22.01.2020 issued by the respondent no.2 is under challenge before this court.

(3.) Mr. Datta, learned counsel appearing for the petitioner submits that the government has framed a policy vide memorandum dated 24.08.1993 (Annexure 3 to the writ petition) wherein, the government has decided that ordinarily in the last one year of service of a government employee, the employee shall not be transferred except to a place of his choice.