SAPAN SAIKIA Vs. STATE OF ASSAM AND ORS.

JUDGEMENT

(1.) HEARD Mrs. B. Bhuyan, learned counsel for the petitioner, Mr. S.K. Medhi, learned counsel appearing for Respondent No. 3 and Mr. R.K. Bora, learned Government Advocate, Assam appearing for the State Respondents.

(2.) THE writ petitioner, who was working as a Forest Ranger and attached to the J.V. Range, Dabaka under Nagaon South Division was transferred as Forest Ranger -in -Charge, Lanka Range by an order dated 1.3.2001. The petitioner was relieved from his responsibilities as Forest Ranger, J.V. Range, Dabaka. But after his joining at his new place of posting, i.e., Lanka, the order of transfer dtd. 1.3.2001 was modified by another order dtd. 19.3.2001 and the petitioner was re -transferred as in -charge, K.V. Range at Hojai. Thereafter the order dated 19.3.2001 posting the writ petitioner at Hojai was again modified and the petitioner was posted as Forest Ranger -in -Charge, Borgang Range under Sonitpur East Division. This was done by an order dated 27.3.2001. According to the writ petitioner, he joined at Borgang Forest Range, but thereafter by a subsequent order dated 2.4.2001, the earlier order dated 27,3.2001 posting the petitioner at Borgang Forest Range was stayed. Aggrieved, the instant writ petition has been filed.

(3.) NO affidavit has been filed on behalf of the state Respondents. The private Respondent No. 3 has also not filed any affidavit but it has been submitted at the Bar by Mr. S.K. Medhi, learned counsel appearing for Respondent No. 3 that the Respondent No. 3 has since been transferred from Borgang Forest Range.