LAISHRAM BADAL KUMAR SINGH Vs. STATE OF MANIPUR

JUDGEMENT

(1.) Impugning the transfer and posting order dtd. 7/7/2022 issued by the first respondent, the petitioner has filed this writ petition.

(2.) The facts in a nutshell are as under:

(3.) The main plank of the argument raised by learned counsel for the petitioner is that the impugned order dtd. 7/7/2022 has been passed in contravention of the Notification dtd. 12/5/2022 in supersession of the earlier Office Memorandum dtd. 5/12/2017 laying down certain conditions to regulate the transfer and posting of government servants. To fortify the said submission, a reference of Clause III(vii) of the said notification was made, which contemplates that two years before the retirement, the official may be posted at the Home District, but in the case on hand such consideration was never made. That apart, as per Clause III (viii) of the notification, the transfers should normally be effected only in the month of April/May, but the impugned transfer order is passed in the month of July.