REGENT COMPUTRONICS PVT. LTD.

Diganta Bhuyan Appellant

V/S

State Of Assam, Represented By The Secretary To Government Of Assam, Public Works Department, Dispur, Guwahati And Others Respondents

Referred Judgements :-

P.K. BHATTACHARYYA V. UNION OF INDIA [REFERRED TO]
DR. RAMESH CHANDRA TYAGI V. UNION OF INDIA [REFERRED TO]
JYOTIKUMAR DAS V. RUBUL SARMAH [REFERRED TO]
STATE OF U.P. V. DR. V.N. PRASAD [REFERRED TO]
SAMARTH TRANSPORT CO PRIVATE LIMITED VS. REGIONAL TRANSPORT AUTHORITY NAGPUR [REFERRED TO]
CALCUTTA GAS COMPANY PROPRIETARY LIMITED VS. STATE OF WEST BENGAL [REFERRED TO]
MANAGEMENT OF SYNDICATE BANK LIMITED VS. WORKMEN [REFERRED TO]
I N SAKSENA VS. STATE OF MADHYA PRADESH [REFERRED TO]
BANCHHANIDHI RATH VS. STATE OF ORISSA [REFERRED TO]
E P ROYAPPA VS. STATE OF TAMIL NADU [REFERRED TO]
MANI SUBRAT JAIN VS. STATE OF HARYANA [REFERRED TO]
N C SINGHAL VS. UNION OF INDIA [REFERRED TO]
B VARADHA RAO VS. STATE OF KARNATAKA [REFERRED TO]
STATE OF KERALA VS. A LAKSHMIKUTTY [REFERRED TO]
STATE OF KERALA VS. K G MADHAVAN PILLAI [REFERRED TO]
GUJARAT ELECTRICITY BOARD VS. ATMARAM SUNGOMAL POSHANI [REFERRED TO]
UNION OF INDIA VS. H N KIRTANIA [REFERRED TO]
SHILPI BOSE VS. STATE OF BIHAR [REFERRED TO]
BANK OF INDIA VS. JAGJITSINGHMEHTA [REFERRED TO]
UNION OF INDIA VS. N P THOMAS [REFERRED TO]
RAJENDRAROY VS. UNION OF INDIA [REFERRED TO]
RAMADHAR PANDEY VS. STATE OF UTTAR PRADESH [REFERRED TO]
UNION OF INDIA VS. S L ABBAS [REFERRED TO]
MADRAS VS. KARUPPA THEVAN [REFERRED TO]
UNION OF INDIA VS. GANESH DASS SINGH [REFERRED TO]
N K SINGH VS. UNION OF INDIA [REFERRED TO]
CHIEF GENERAL MANAGER TELECOM N E TELECOM CIRCLE VS. RAJENDRACH BHATTACHARJEE [REFERRED TO]
STATE OF MADHYA PRADESH VS. S S KOURAV [REFERRED TO]
ABANI KANTA RAY VS. STATE OF ORISSA [REFERRED TO]
RAJENDRA SINGH VS. STATE OF MADHYA PRADESH [REFERRED TO]
ARVIND DATTATRAYA DHANDE VS. STATE OF MAHARASHTRA [REFERRED TO]
RANI LAXMIBAI KSHETRIYA GRAMIN BANK RANI LAXMIBAI KSHETRIYA GRAMIN BANK VS. CHAND BEHARI KAPOOR:KANTYANAGWANT [REFERRED TO]
STATE OF UTTAR PRADESH VS. GOBARDHAN LAL [REFERRED TO]

JUDGEMENT

(1.) Heard Mr. N.K. Barua, learned Counsel for the petitioner and Mr. I. Chowdhury, learned Standing Counsel, P.W.D.

(2.) With the consent of the learned Counsel for the parties, this petition is being disposed of at this stage finally.

(3.) The brief facts necessary for adjudication of the case in the writ petition are that within a period of three years time, petitioner has been transferred from one place to another. Petitioner has been serving as Sec. Assistant under Golaghat, P.W.D. Road Division. By an order dated 27.8.2002 he was transferred to Nagaon (West) Roads Division. The said transfer order was subsequently modified by order dated 28.10.2002 and the petitioner was again transferred from Nagaon West Roads Division to Dergaon Roads Sub-Division under Golaghat P.W.D. Roads Division. While petitioner was working under the Golaghat Roads Division, he was again transferred vide order dated 18.2.2004 passed by the respondent No. 4 and posted him under the Executive Engineer, P.W.D., Barpeta Roads Division but by the subsequent order dated 18.2.2004 the said transfer order was cancelled and the petitioner remained under the Golaghat P.W.D. Roads Division, Golaghat. By the order dated 10.5.2005 of the Executive Engineer the petitioner was again' transferred from Golaghat Roads Division to Nagaon Road (West) Division in reference to a telephonic instruction from the Deputy Secretary, Government of Assam (Estt. Branch) P.W.D. Hence this writ petition.

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DIGANTA BHUYAN Vs. STATE OF ASSAM, REPRESENTED BY THE SECRETARY TO GOVERNMENT OF ASSAM, PUBLIC WORKS DEPARTMENT, DISPUR, GUWAHATI AND OTHERS

Referred Judgements :-

JUDGEMENT

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