ABHIJIT BISWAS Vs. STATE OF TRIPURA; DIRECTOR OF FISHERIES; DEPUTY DIRECTOR OF FISHERIES; SUPERINTENDENT OF FISHERIES

JUDGEMENT

(1.) Heard Mr. C. S. Sinha, learned counsel appearing for the petitioner as well as Mr. N. Majumder, learned counsel appearing for all the respondents.

(2.) By means of this writ petition, the petitioner who is working in the Department of Fisheries as the Junior Engineer, Grade-I has challenged the decisions contained in the letters No.F.16(11)-FISH(COURT)/2013-14/3151 dated 19.02.2014, Annexure-9 to the writ petition, No.F.2-684(P)/FISH/7706 dated 03.04.2014, Annexure-A/1 to the writ petition and Memorandum No.F.2-684(P)/FISH/7810 dated 04.04.2014, Annexure-A/2 to the writ petition.

(3.) The facts are mostly admitted. The petitioner was transferred by the Office Order No.F.2(214)-FISH(ESTT)/2008-09/ P/25680-704 dated 04.12.2012, Annexure-1 to the writ petition, from the Office of the Deputy Director of Fisheries, West Tripura, Agartala to the Office of the Deputy Director, Department of Fisheries, Gomti District, Udaipur with the following further direction: