NIKUNJA UZIR Vs. STATE OF ASSAM

JUDGEMENT

(1.) Aggrieved by the order, dated 26.4.2010, whereby the Petitioner, who is an Assistant Executive Engineer, under the Department of Public Health Engineering, Government of Assam, has been transferred from the post of Executive Engineer (PHE), Belsor Division, in the District of Nalbari, and posted as Assistant Executive Engineer, T/C Tezpur Circle, the Petitioner has impugned the said order, in this writ petition made under Article 226 of the Constitution of India, seeking to get the same set aside and quashed.

(2.) The grievances of the Petitioner are, in substance, thus:

(3.) Though the State Respondents have not filed any affidavit, they have produced the relevant records containing the materials, which, according to these Respondents, led to passing of the impugned transfer order.