MAYENGBAM SANAHAL MEETEI Vs. STATE OF MANIPUR

JUDGEMENT

(1.) This writ petition has been filed by the petitioner to quash the order dtd. 8/8/2022 passed by the second respondent and to direct the respondents to consider and dispose of the representation of the petitioner dtd. 9/8/2022 by issuing a reasoned speaking order.

(2.) The case of the petitioner is that he was initially appointed as Sec. Officer under Rural Development and Panchayat Raj Department, Manipur on contract basis on 30/12/2009 and thereafter, he was posted at Khengjoy T.D. Block on 30/12/2009. On 31/12/2016, the second respondent regularised the services of 89 employees, including the petitioner. Thereafter, the petitioner was transferred from Kakching to Tengnoupal T.D. Block. Then from Tengnoupal T.D. Block to Kakching C.D. Block and the same was cancelled on 1/7/2019.

(3.) Further case of the petitioner is that on 16/6/2022, the second respondent issued transfer order transferring the petitioner and posted at Tousem T.D. Block and just after 20 days of the transfer order dtd. 16/6/2022, the second respondent issued another transfer order dtd. 8/7/2022 thereby transferring the petitioner and posted at Kakching C.D. Block without any reason. While so, to his utter shock and surprise, by the impugned order dtd. 8/8/2022, the second respondent arbitrarily and in total violation of the guidelines regulating the transfer and posting of Government employees under the State Government stayed and retained the petitioner in his original place of posting with immediate effect and until further orders. Aggrieved by the order dtd. 8/8/2022, the petitioner submitted a representation on 9/8/2022 praying to review/cancel the impugned order dtd. 8/8/2022 and the said representation has not been considered till date.