NURUL AMIN Vs. STATE OF ASSAM & ORS.

JUDGEMENT

(1.) In this application under section 226 of the Constitution of India, the petitioner Nurul Amin has challenged the order of the Government dated 18.5.92 transferring him from Kokrajhar to Dibrugarh.

(2.) The petitioner is a Superintending Engineer in the Flood Control Department. Four (4) years before the impugned transfer order the places of posting of the petitioner were thus

(3.) In E.P. Royappa Vs. State of Tamil Nadu, (AIR 1974 SC 555). , it has been stated: