MISHIMBU Vs. STATE OF A. P.

JUDGEMENT

(1.) Heard Mr. T. Garam, learned counsel for the petitioner. Also heard Mr. R. H. Nabam, learned Additional Advocate General assisted by Ms. P. Pangu, learned Government Advocate for the respondent Nos. 1, 2, 3 and 4 and Mr. C. Modi, learned counsel for the respondent No. 5.

(2.) The petitioner is an employee under the Department of Food and Civil Supplies, Government of Arunachal Pradesh at Mohanbari. The State of Arunachal Pradesh, the Director, Food and Civil Supplies, the Joint Director of Food and Civil Supplies-cum-Additional Resident Commissioner, the Internal Complaints Committee of the same Department are arrayed as respondent Nos. 1, 2, 3 and 4.

(3.) The petitioner has filed this application under Sec. 226 of the Constitution of India for issuance of a writ in the nature of Certiorari or Mandamus or any other appropriate writ with a direction to set aside and quash the impugned order of transfer dtd. 7/8/2023 whereby the petitioner was transferred from the Office of ARC, Mohanbari to the Lower Dibang Valley, Roing. Vide order of transfer dtd. 11/8/2021 the petitioner was posted at DRC, Mohanbari and she was also In-Charge as the Drawal and Disbursement Officer (DDO for short) at Mohanbari vide order dtd. 27/4/2022. Meanwhile, the respondent No. 5 vide order dtd. 11/1/2022 took charge as Joint Director of Food and Civil Supplies-cum-Additional Resident Commissioner (ARC for short) at Mohanbari.