H. MANGTE Vs. UNION OF INDIA

JUDGEMENT

(1.) Heard Mr. M. Devananda, learned counsel appearing for the petitioner and Mr. W. Darakishwor, learned senior PCCG, appearing for the respondents.

(2.) In the present writ petition the petitioner is challenging his transfer and posting order dated 13.03.2019. The said impugned order is a summer chain transfer effecting transfer and posting of Sub-Inspectors (Min) including the petitioner. Under the said order inter sector transfer within Zone have been effected and the petitioner was transferred from Group Centre(GC), Imphal which is Manipur and Nagaland (M&N) Sector, to North East Sector within North East Zone. The petitioner challenged the said transfer and posting order on the following 2(two) grounds:-

(3.) In order to canvas his point with regard to the first ground, Mr. M. Devananda, learned counsel for the petitioner draw the attention of this Court to Para No. 10(e) of the aforesaid Standing Order which are as under:-