POKTER RIME Vs. STATE OF ARUNACHAL PRADESH

JUDGEMENT

(1.) Heard Mr. D. Panging, learned counsel for the petitioner. Also, heard Mr. T. Jamoh, learned standing counsel for the Education Department representing the respondent Nos. 1 to 4 and Mr. D. Soki, learned counsel appearing for private respondent No. 5.

(2.) By filing this writ petition, the petitioner has challenged the order No. 15/2022 dtd. 21/11/2022, issued on 22/11/2022, by which the Commissioner of Education, Government of Arunachal Pradesh, had partially modified the transfer and posting order no. DSE-13011/14/2021 dtd. 15/11/2022, by which the petitioner, who was posted as the Principal, GHSS, Namsai was transferred as Deputy Director of Secondary Education (DDSE for short), Daporijo, Upper Subansiri, is sought to be retained at GHSS, Namsai as Principal and the respondent no.5, who was the principal of GHSS, Ligu was transferred and posted as DDSE, Daporijo, Upper Subansiri District.

(3.) The case of the petitioner is that he was transferred vide order dtd. 15/11/2022 from GHSS, Namsai, to Daporijo, Upper Suba-nsiri District, as DDSE. After completion of necessary formalities, the petitioner was released on 18/11/2022 by the Deputy Commissioner, Namsai. Thereafter, the petitioner had joined as DDSE, Daporijo, Upper Subansiri District on 21/11/2022.