DEBABRATA CHAKRABORTY Vs. STATE OF TRIPURA & ORS.

JUDGEMENT

(1.) The present writ petitioner approached this Court for the second time challenging the order of transfer dated 24.1.2012 whereby and whereunder the petitioner has been transferred from Nandannagar H.S. School to South Charilam High School, Bishalgarh under Bishalgarh Inspectorate. Heard Mr. K. Roy, learned counsel for the petitioner as well as Ms. A.S. Lodh, learned Addl. G.A. for the State respondents.

(2.) As agreed to by the learned counsel for the parties and considering the nature of the prayer made, the instant writ petition is taken up for final disposal.

(3.) The pleaded case of the petitioner is that the petitioner was appointed as Graduate Teacher in 1996 and was posted at Ek Jatan Kumar High School, Amarpur, South Tripura District and thereafter he was transferred from one place to another. In the year 1998 he along with others were abducted by the banned extremists outfit namely, All Tripura Tigers Force (for short, ATTF). Subsequently, he was released from the captivity of the extremists. The aforesaid period of his absence was ultimately regularized by the respondent-employer. While he was working at Nandannagar H.S. School he received the impugned transfer order whereby and whereunder he was transferred to South Charilam High School, Bishalgarh and thereafter he made a representation to the Director of School Education, respondent No. 2 on 2.2.2012, i.e., before his release. As the said representation was not considered by the respondent No. 2 in time, the petitioner approached this Court by way of filing WP(C) 254/2012.