MANOJ KUMAR GHOSH, S/O MUKUL KUMAR GHOSH Vs. UNION OF INDIA; DEVELOPMENT COMMISSIONEER; NATIONAL CENTRE FOR DESIGN AND PRODUCT DEVELOPMENT; B R SHARMA, CONSULTANT (H R ) OF NATIONAL CENTRE FOR DESIGN AND PRODUCT DEVELOPMENT; BAMBOO & CANE DEVELOPMENT INSTITUTE (C/O NCDPD), REPRESENTED BY ITS IN-CHAR

JUDGEMENT

(1.) Heard Ms. R. Guha, learned counsel appearing for the petitioner as well as Mr. A.L. Saha, learned counsel appearing for the respondents.

(2.) At the outset, Mr. A.L. Saha, learned counsel appearing for the respondents pressed urgency for disposal of this case, as according to him, the functioning of the organisation, called 'National Centre for Design & Product Development ('NCDPD' for short) is jeopardised for non-compliance of the Office Order dated 11.07.2016 [Annexure-P/6 to the writ petition] by the petitioner. He has further stated that the writ petition can be disposed of on the basis of the affidavit-in-opposition the respondents have filed in I.A. No.1000/2016, arising from this writ petition.

(3.) By means of this writ petition, the petitioner has challenged the validity of the office order dated 11.07.2016 [Annexure-P/6 to the writ petition], whereby the petitioner has been transferred from the BCDI, Agartala to the Integrated Design and Technical Development Project in Jute Craft Jajori, Nagaon (Assam). In the said office order, it has been clearly spelled out that the petitioner will act as "Designer and start the activity and conduct the project at Jajori, Nagaon".