ALAHZER ALI Vs. STATE OF ASSAM

JUDGEMENT

(1.) <DJG>A.M.BUJOR BARUA,J.</DJG> __ Heard Mr. B. Chetri, learned counsel for he petitioner. Also heard Mr. D. Nath, learned additional senior government advocate for the respondent authorities.

(2.) The petitioner is a member of the Assam Civil Services (ACS) 1995 batch and he joined the service on 01.07.1995. In course of his service, the petitioner joined as Additional Deputy Commissioner, Sivsagar on 02.03.2018 and continued upto 25.02.2019 i.e. for a period of 11 (eleven) months. Prior to that, in between the petitioner was transferred to Jorhat where he served as Additional Deputy Commissioner, Jorhat from 18.03.2019 upto 03.09.2019. It is stated that the said transfer of the petitioner was made on the premises that the home district of the petitioner is Sivsagar and therefore, during the period of election, he was transferred out for a brief period. As per the Government notification dated 03.09.2019, the petitioner was promoted to the Senior Grade 1 of ACS and was transferred and was posted as a District Development Commissioner at Sivsagar, where he joined on 4.9.2019. By the order dated 19.02.2020, the petitioner was transferred in the interest of public service and was posted as the Joint Secretary to the Government of Assam in the Urban Development Department, a posting which is located in Guwahati.

(3.) Being aggrieved by the order of transfer of 19.02.2020, this writ petition is instituted.