REGENT COMPUTRONICS PVT. LTD.

SUNIT KUMAR BARDOLOI Appellant

V/S

STATE OF ASSAM Respondents

Referred Judgements :-

SHILPI BOSE VS. STATE OF BIHAR [REFERRED TO]
STATE OF UTTAR PRADESH VS. GOBARDHAN LAL [REFERRED TO]
DILIP KR SAKIA VS. STATE OF ASSAM [REFERRED TO]
KALYAN KR SARKAR VS. ALOK KANTI PAUL CHOUDHURY [REFERRED TO]
PRAMATH CH SARMA VS. STATE OF ASSAM [REFERRED TO]
ANDREW BANRILANGUMDOR VS. STATE OF MEGHALAYA [REFERRED TO]
TOHELI SUMI VS. STATE OF NAGALAND [REFERRED TO]
SARVESH KUMAR AWASTHI VS. U P JAL NIGAM [REFERRED TO]
DR. NURUL ISLAM VS. THE STATE OF ASSAM AND ORS. [REFERRED TO]

JUDGEMENT

(1.) Heard Mr. B.C. Das, learned senior counsel assisted by Mrs. R. Borah, learned Counsel for the Petitioner. Also heard Dr. B. Ahmed, learned standing counsel representing the Irrigation Department, Govt. of Assam as well as Mr. C. Baruah, learned Counsel for the Respondent No. 5.

(2.) By this application under Article 226 of the Constitution of India, the Petitioner has challenged the transfer order dated 28.08.2009 issued by the Respondent authority, on the ground of arbitrariness, lack of public interest and for being violative of the transfer policy formulated by the Government of Assam.

(3.) Facts leading to filing of this writ petition may be stated briefly as follows:

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SUNIT KUMAR BARDOLOI Vs. STATE OF ASSAM

Referred Judgements :-

JUDGEMENT

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