HIBU TAMA, SE Vs. STATE OF ARUNACHAL PRADESH

JUDGEMENT

(1.) Heard Mr. K. Tama, learned counsel for the petitioner. Also heard Mr. K. Ete, learned Senior Additional Advocate General, Arunachal Pradesh assisted by Mr. G. Tarak, learned Standing Counsel for the Rural Works Department representing respondent No. 1 and Mr. T. T. Tara, learned counsel for the respondent No. 2.

(2.) This writ petition under Article 226 of the Constitution of India is directed against the order, dated 29.06.2020 issued by the Secretary (RWD), Govt. of Arunachal Pradesh, Itanagar, vide Memo No. SRWD-44/2002/618, by which order, the petitioner, who is a Superintending Engineer working at Rural Works Circle, Pasighat, has been transferred and posted as Senior Surveyor of Works (SSW), in the office of the Chief Engineer, Rural Works Department (Eastern Zone), Itanagar, and in his place, the respondent No. 2, namely, Shri Renia Tamin, working as SSW, Chief Engineer, Rural Works Department (Eastern Zone), Itanagar, has been posted as Superintending Engineer, Rural Works Circle, Pasighat. Also, put to challenge is the order No. SRWD-44/2002/633, dated 03.07.2020, issued by the Commissioner (RWD) (1st Link Officer), whereby the representation submitted by the petitioner against his transfer had been rejected. The petitioner also seeks a direction to the respondent for disposal of the representation, dated 6.7.2020, on its own merit.

(3.) The facts leading to filing of the present writ petition, may, briefly, be stated as follows: