MILAN KUMAR DEBBARMA Vs. STATE OF TRIPURA

JUDGEMENT

(1.) The challenge in this writ petition is the transfer order dated 07.03.2011 issued by the Director, T. W., Directorate of Welfare for Schedule Tribe, Government of Tripura, (Annexure-4 to the writ petition) whereby and whereunder the petitioner was transferred from the office of the Block Development Officer, Jampuijala to Sub-Divisional Magistrate's Office, Sonamura along with other eighteen persons.

(2.) Heard Mr. D. Saha, learned Counsel for the petitioner as well as Mr. S. Chakraborty, learned Additional Government Advocate appearing for the State respondents.

(3.) The pleaded case of the petitioner is as under: