SENTU KUMAR PAUL Vs. STATE OF TRIPURA

JUDGEMENT

(1.) Heard Mr. P.K. Paul, learned counsel appearing for the petitioner as well as Mr. D. Sharma, learned Addl. G.A. appearing for the respondents.

(2.) The petitioner who is working as the Upper Division Clerk [UDC] in the office of the Deputy Registrar of Cooperative Societies, Sepahijala District, Bishalgarh will retire from the service on 31.01.2010 [afternoon] as is evident from the notice dated 16.02.2019 [Annexure-8 to the writ petition]. The petitioner has been transferred from his place of posting to the office of the Deputy Registrar, Co-operative Societies, Khowai, Tripura by the memorandum under No.F.6(39-T)/ ESTT/COOP/ 86(1)(PAD)/12257-331 dated 03.08.2019 [Annexure-3 to the writ petition].

(3.) Mr. Pal, learned counsel appearing for the petitioner has contended that the State Government has adopted a policy vide the memorandum dated 21.08.1993 [Annexure-5 to the writ petition], whereby it has been provided as follows: