RUBU OPO Vs. STATE OF ARUNACHAL PRADESH

JUDGEMENT

(1.) Heard Mr. P. K. Tiwari, learned senior counsel, appearing for the petitioner. Also heard Ms. G. Deka, learned Addl. Sr. Goverment Advocate, appearing for the respondent Nos. 1 to 3, Mr. K Ete, learned counsel, for the respondent No. 4 and Mr. K. Jini, learned counsel, for the respondent No. 5 and perused the record, produced by the learned Addl. Sr. Government Advocate.

(2.) The petitioner, who is the Executive Engineer (E&M), Ziro Electro Mechanical Division, Lower Subansiri District, Arunachal Pradesh, has challenged the transfer order, vide Memo No. PWRS/E-1313/2005/Pt-/ 2808-16, dated 06.06.2011, issued by the Secretary (Power), Government of Arunachal Pradesh, Itanagar, thereby transferring him to Namsai circle from Ziro vice respondent No. 4.

(3.) In view of the order, dated 14.06.2011, passed by this Court and with the consent of the learned counsel for both the parties, this matter is taken up for final hearing at this stage and accordingly, I propose to dispose of the matter finally.