TASSO SIRA Vs. STATE OF A P

JUDGEMENT

(1.) Heard Mr. N. Kago, learned counsel for the petitioner. Also heard Mr. D. Soki, learned Additional Senior Government Advocate, representing State respondents and Mr. J. Hussain, learned counsel appearing for the private respondent No. 5.

(2.) In this writ petition, the petitioner, herein, has challenged the transfer and posting order No. FOR.341/EA/2013/18,738-80, dated 22.10.2019, issued by the PCCF & Principal Secretary, Environment & Forests, Government of Arunachal Pradesh, Itanagar. By the impugned order, the petitioner was transferred from Banderdewa Forest Division as DFO to Shergaon Forest Division, Rupa.

(3.) The petitioner has been working as an Officer of Arunachal Pradesh State Forest Service. He has already put in 27 years of service and during that period, he was transferred many times and posted at different places and wherever he goes, he takes his wife to that place. She procures the transfer to her husband place. Presently, the petitioner has been working as DFO, Banderdewa Forest Division. By the impugned order, he was transferred as DFO, Shergaon Forest Division, Rupa. The petitioner has challenged this transfer order on the ground that the State Government has a Rule that officers are posted at a place for a minimum period of 2 (two) years. Now, before completion of 2 (two) years, he has been transferred. Hence, this writ petition.