MAJAHAR ALI Vs. STATE OF TRIPURA

JUDGEMENT

(1.) By this writ petition, the petitioner, serving as U. D. C., is assailing the transfer and posting order vide Memorandum being No. F. 10(29)-DM(D)/CON/09/4522-28 dated 27.07.2009, transferring the petitioner and another to the office of the District Magistrate & Collector, South Tripura District, Udaipur and, also the Memo being No. F. 10(29)-DM(D)/CON/09/4996-5000 dated 02.11.2009, asking the petitioner to explain the reason for non-compliance of the Government order and non-joining to his new place of posting and further advising him to join his new place of posting immediately.

(2.) Heard Mr. P. K. Biswas, learned counsel appearing for the petitioner as well as Mr. S. Chakraborty, learned Additional Government Advocate appearing for the State-respondents.

(3.) FACTUAL BACKGROUND: The petitioner is an Upper Division Clerk (UDC) and was serving in the office of the Longtharai Valley Sub-Division, and by a Memorandum dated 23.07.2009 issued by the District Magistrate & Collector, Dhalai District, Ambassa, he was transferred and posted to the office of the Sub-Divisional Magistrate, Ambassa Sub-Division with immediate effect. The Office Memorandum dated 23.07.2009 is reproduced below: <FRM>JUDGEMENT_446_GAULT2_2010Html1.htm</FRM>