ELANGBAM SHYAM MEETEI Vs. STATE OF MANIPUR

JUDGEMENT

(1.) Heard Mr. BR. Sharma, learned counsel appearing for the petitioner. Also heard Mr. Sukumar, learned G.A. appearing on behalf of respondent Nos. 1, 2 and 3.

(2.) The petitioner is presently serving as In-Charge District Fishery Officer, Thoubal and by Order dated 04.03.2019, he has been transferred as Fishery Officer/ C.E.O., Churachandpur vice respondent No. 4 transferred. By the Order dated 04.03.2019, the petitioner was to take over charge in his new place of posting on or before 01.04.2019. A corrigendum was issued on 30.03.2019, whereby the date on which handing over charge is to be made on 01.04.2019 was extended upto 23.05.2019 in view of enforcement of the Election Code of Conduct. Being aggrieved, with the Order dated 04.03.2019, the petitioner is before this Court by way of the present writ petition.

(3.) It is the case of the petitioner that he is retiring on 31.12.2020 and therefore, his transfer at this stage is in violation of the transfer policy as provided in the Office Memorandum dated 05.12.2017. The other grounds taken by the petitioner is that he has been transferred merely to accommodate the respondent No. 5. Being aggrieved, petitioner made a representation dated 28.05.2019 requesting for reviewing his transfer and posting affected by the Order dated 04.03.2019 addressed to the Additional Chief Secretary (Fishery), Government of Manipur and The Director of Fisheries, Government of Manipur. The said Representation dated 28.05.2019 is yet to be considered by the respondents till date.