PANPONG TANGHA Vs. STATE OF ARUNACHAL PRADESH

JUDGEMENT

(1.) Heard Mr. H.K. Das, learned counsel for the appellant/writ petitioner. Also heard Mr. B.D Goswami, learned Additional Advocate General, Arunachal Pradesh and Mr. R.P. Sarma, learned Senior counsel assisted by Mr. S. Dihingia, learned counsel appearing for respondent No.3.

(2.) This Writ Appeal is directed against the order dtd. 17/8/2023 passed by the learned Single Judge in WP(C). 380/2023, whereby, while issuing notice upon respondents the learned Single Judge has refused to grant any interim relief. The appellant/writ petitioner is aggrieved by the impugned transfer order No. PWD-11011/4/2021-Estt-PWD/402, dtd. 19/7/2023, issued on 24/7/2023, by the Principal Secretary (PWD), Govt. Of Arunachal Pradesh, whereby the appellant/writ petitioner is sought to be transferred from PWD, Longding Division as Executive Engineer, to the Chief Engineer (HW) Zone Office, Itanagar, Arunachal Pradesh, vice Sri Hage Tajang, Executive Engineer, respondent No.3 and also consequential rejection of his representation vide order No. SPWD-1162/2022/201-205 dtd. 9/8/2023.

(3.) The fact of the case, in brief, is that the petitioner was initially appointed as Junior Engineer in the PWD, Government of Arunachal Pradesh and was promoted to the post of Assistant Engineer on 11/6/2001. Thereafter, he was further promoted to the post of Executive Engineer on 9/9/2020. The appellant/writ petitioner was transferred as Executive Engineer, Longding Division PWD, Longding from Itanagar vide order dtd. 6/10/2021.