N. SADANANDA SINGH Vs. STATE OF MANIPUR

JUDGEMENT

(1.) This writ petition has been filed to quash the impugned transfer and posting order dtd. 31/12/2021 issued by the second respondent and to direct the respondents to review/cancel the impugned transfer order and also to consider the dispose of the representation of the petitioner dtd. 3/1/2022 by a speaking order.

(2.) Heard Mr. M. Hemachandra, learned senior counsel for the petitioner; Mr. H. Debendra, learned Government Advocate for the respondents 1 and 2 and Mr. Kh.Tarunkumar, learned counsel for the third respondent.

(3.) The case of the petitioner is that he was initially appointed as Sub-Inspector (Legal) and posted at CID (Crime Branch), Manipur and subsequently, transferred and posted at Imphal West District Police. Thereafter, the petitioner was promoted to the post of Inspector of Police in December, 2009 and posted at 8th IRB attached with Imphal West District Police and thereafter, he was posted at Imphal East and then Bishnupur District Police as OC/CDO Unit, Bishnupur in the year 2014. In the same year 2014, the petitioner was posted at Imphal East District Police. In 2017, as OC/CDO, Thoubal District Police and thereafter, he was posted as in-charge of Special CDO Unit, Khabeisoi.