SAYYED ALAM Vs. STATE OF ASSAM

JUDGEMENT

(1.) Both the writ petitions being filed by the same petitioner and being connected, the same are being taken up for disposal together by this common judgment and order, filed in this High Court.

(2.) The petitioner who was serving as a District Transport Officer at Karimganj was transferred to Guwahati vide an order dtd. 26/3/2015. The said order of transfer was the subject matter of a writ petition being WP (C) No. 2177/2015, filed in this High Court.

(3.) While no interference was made with the said order of transfer, this Court however vide order dtd. 24/4/2015 had disposed of the writ petition by giving liberty to the petitioner to submit a representation before the Commissioner and Secretary to the Government of Assam, Transport Department within 7(seven) days and in the event such representation is submitted, the same was to be considered by passing an appropriate order within a period of 2(two) weeks from the date of receipt of the representation.