MAINAM RAJEN SINGH Vs. STATE OF MANIPUR

JUDGEMENT

(1.) Heard Mr. Ng. Jotindra Luwang, learned counsel for the petitioner as well as Mr. Sukumar, learned GA appearing for the respondents No. 1 and 2.

(2.) The petitioner was initially appointed as Revenue Officer in the Thoubal Municipal Council and thereafter, on the recommendation of the Departmental Promotion Committee (DPC) the petitioner was promoted to the post of Assistant Executive Officer of Thoubal Municipal Council, Thoubal by an order dtd. 28/10/2005. The service of the petitioner was absorbed as Assistant Executive Officer in the Department of MAHUD by an order dtd. 2/11/2016. Thereafter, the petitioner was transferred and posted as Executive Officer at Jiribam Municipal Council from the Directorate of MAHUD by an order dtd. 6/7/2017. The petitioner by another order dtd. 4/9/2018 was again transferred as In-charge Executive Officer to Wangoi Municipal Council from Jiribam Municipal Council. Within a few months, the petitioner was again transferred to Heirok Nagar Panchayat from Wangoi Municipal Council by an order dtd. 7/1/2019.

(3.) The case of the petitioner is that he has been frequently posted on transfer without any rhyme and reasons thereby, disturbing his family as well as his routine official works. Further, the case of the petitioner is that the Department of Personnel and Administrative Reforms (Personnel Division), Government of Manipur has issued an Office Memorandum dtd. 24/7/1982 with regard to transfer and the relevant portion reads as under: