ASHIT DAS Vs. STATE OF ASSAM

JUDGEMENT

(1.) Heard Mr. A. R. Talukdar, learned counsel for the petitioner. Also heard Ms. M. Bhattacharya, learned Additional Senior Government Advocate and Mr. M. Khan, learned counsel for the respondent No. 7.

(2.) By filing this application, the petitioner has assailed the transfer and posting order dtd. 28/3/2022 issued by the Deputy Commissioner, Karimganj, whereby the petitioner is sought to be transferred and posted from R.K. Nagar Revenue Circle to Food, Civil Supplies and Consumer Affairs Branch, in the D.C. Office, Karimganj, as Senior Assistant, vice Shri Prakash Sakachep, Senior Assistant, respondent No.7 herein.

(3.) The case projected, shorn of unnecessary details, is that the petitioner is a Senior Assistant, who was last posted at R.K. Nagar Revenue Circle, from the Magistracy Branch vide order dtd. 20/5/2021. While serving at R.K. Nagar revenue Circle, the impugned order dtd. 28/3/2022 has been issued by the Deputy Commissioner, Karimganj, by which the petitioner is sought to be transferred and posted from R.K. Nagar Revenue Circle to Food, Civil Supplies and Consumer Affairs Branch, in the D.C. Office, Karimganj, as Senior Assistant, vice Shri Prakash Sakachep, Senior Assistant, respondent No.7 herein, within a period of 10 (ten) months.