ASHUTOSH GUPTA Vs. STATE OF ASSAM

JUDGEMENT

(1.) Heard Mr. N. Dhar, learned counsel for the petitioner and Mr. M. Nath, learned counsel appearing for the P&RD Department.

(2.) The petitioner, who is serving as the Gaon Panchayat Secretary of Bhajantipur Gaon Panchayat under the Silchar Development Block of Cachar district had been transferred and posted at Bhagan Gaon Panchayat, Karimganj district by the order dated 25.11.2019 of the Commissioner, Panchayat and Rural Development Department. The petitioner states that on an earlier occasion when the petitioner was transferred, he made a representation dated 12.09.2016 before the Chief Executive Officer of Cachar Zila Parishad stating that he is suffering from high diabetics with other related problems like high blood pressure, back pain and cholesterol etc since last few years and because of his illness, he is required to have constant medical treatment in the Silchar Medical College and Hospital.

(3.) On 14.02.2019, the petitioner made another representation to the Commissioner, Panchayat and Rural Development Department, Assam stating as follows:-