SRI BIPAD PAUL Vs. THE STATE OF TRIPURA

JUDGEMENT

(1.) By means of this writ petition, the petitioner has challenged the order of transfer dated 26.05.2006 (Annexure -6 to the writ petition) whereby and whereunder, the petitioner was transferred from the Office of the Youth Affairs and Sports, Gomati District, Udaipur to the office of the Youth Affairs and Sports, Sub Divisional Office, Sabroom, South Tripura, on the ground that Director, Youth Affairs and Sports, Government of Tripura is not his transferring authority.

(2.) Heard Mr. D. Bhattacharji, learned counsel appearing for the petitioner as well as Mr. TD Majumder, learned Government Advocate appearing for the respondent no. 1 to 5.

(3.) Facts of the case are that the petitioner was appointed in the post of Class IV staff on 09.08.1988 against the physically handicapped quota under the Director of School Education and he was posted to the South District Coaching Center and accordingly the petitioner had joined there. Since 1988, the petitioner has been working at the Coaching Center in Udaipur. All on a sudden by the impugned Memo dated 26.05.2016, the petitioner was transferred from the Coaching Center, Udaipur to Sabroom in the Sub Divisional YAS office. Being aggrieved by the aforesaid Memo dated 26.05.2016, the petitioner approached this Court for quashing the transfer order.