GOBINDA MAJUMDER Vs. STATE OF TRIPURA

JUDGEMENT

(1.) Heard Mr. D.K. Biswas, learned counsel appearing for the petitioner as well as Mr. N. Majumder, learned counsel appearing for the respondents.

(2.) The petitioner, an Upper Division Clerk (UDC, in short), has approached this court seeking interference with the memorandum dtd. 25/2/2019 [Annexure-1 to the writ petition] whereby the petitioner has been transferred from his present place of posting at the Inspectorate of Schools, Teliamura, Khowai to Chailengta H.S. School, Dhalai District. By the said memorandum, the petitioner has been directed to be released on 8/3/2019.

(3.) Mr. D.K. Biswas, learned counsel appearing for the petitioner has submitted that the petitioner is on the verge of retirement within one and half year and he would retire from the service on superannuation. That apart, he has been suffering from various ailments. Mr. Biswas, learned counsel has contended further that the petitioner has been the victim of frequent transfers. By the memorandum dtd. 12/1/2018 [Annexure-3 to the writ petition] he was transferred from Goldharpur R.S. H.S. School, Kailashahar, Unakoti to Para Kalak H.S. School, Teliamura, Khowai. From the said Para Kalak H.S. School, Teliamura, Khowai he was transferred to the Education Inspectorate, Teliamura, Khowai. He joined in the Education Inspectorate, Teliamura, Khowai on 10/9/2018. These facts are not disputed, rather admitted by the respondents in Para-9 of their reply.