GOBIN CHANDRA BORA Vs. ASSAM AGRICULTURAL UNIVERSITY, JORHAT

JUDGEMENT

(1.) Heard Mr. K.N. Choudhury, learned senior counsel assisted by Mr. R. Dubey, learned counsel for the appellant. Also heard Mr. A.C. Borbora, learned senior counsel assisted by Mr. P. Katakey, learned counsel, representing the respondent University. This appeal is directed against the judgement and order dated 06.08.2014 of the learned Single Judge passed in WP(C) No. 786/2014 by which the writ petition that was filed by the appellant against the order of his transfer from Jorhat to Gossaigaon has been dismissed. For a ready reference, the impugned transfer order is reproduced below : - <FRM>Judgement_1_GAULT4_2014.htm</FRM>

(2.) In paragraph 5 of the writ petition, the appellant has laid the foundation towards alleging malafide and colourable exercise of power towards issuing the impugned transfer order as follows : -

(3.) Denying the aforesaid plea of the petitioner -appellant, the respondents in their counter affidavit filed in the writ petition stated thus : -