TALUNG TAMUT Vs. STATE OF ARUNACHAL PRADESH

JUDGEMENT

(1.) Heard Mr. K. Ete, Learned Counsel for the Petitioner, and Ms. G. Deka, learned Additional Senior Government Advocate, Arunachal Pradesh, appearing on behalf of Respondent Nos. 1 and 2. Also heard Mr. R. Saikia, Learned Counsel appearing on behalf of Respondent No. 3.

(2.) While the Petitioner was serving as District Medical Officer at Aalo, an order was passed, on 28.9.2010, directing him to report to headquarters for his further posting making it clear that he was to move first and Dr. B. Padu, the then District Medical Officer, Anjaw, was directed to take charge of the office, which the Petitioner was holding.

(3.) By filing a writ petition under article 226 of the Constitution of India, which gave rise to WP(C) No. 370(AP)/2010, the Petitioner challenged the said transfer order on the ground that the said order of transfer had not mentioned the place of posting and that he had barely two years of service left before he would retire on superannuation and he had, in this regard, filed a representation, on 8.2.2010, addressed to the Secretary, Health and Family Welfare, Government of Arunachal Pradesh, seeking an order allowing him to remain at his place of posting, at Aalo, till retirement, but without considering his said representation, the order, dated 28.9.2010, had been issued by the person, who was merely holding the charge of the office of the Secretary, Department of Health and Family Welfare, Government of Arunachal Pradesh.