TANKESWAR DEKA Vs. STATE OF ASSAM AND OTHERS

JUDGEMENT

(1.) By making the present writ petition, the writ petitioner, who is currently working as an Assistant Engineer, PWD, Mayong Rural Road Sub-Division, has prayed for setting aside and quashing the order, dated 3.9.2005, whereby the petitioner is sought to be transferred from the said Road Sub-Division to Silchar Building Circle, PWD, and commanding the State respondents/authorities concerned to let the petitioner continue at the said Road Sub-Division.

(2.) In a narrow compass, the case of the petitioner may be described as follows :

(3.) When the writ petition was moved, on 7.9.2005, the Court, as the record reveals, directed on 7.9.2005, that the parties shall maintain status quo as on date as regard their places of posting and when the matter came up, on 19.9.2005, for orders the Court noticed that the original file relating to the transfer of the petitioner had become untraceable and a new file had been opened in this regard. The Court, therefore, directed, on 19.9.2005, as the case record reveals, that the State respondents shall explain as to how the proposal of transfer could be mooted in the present file on the basis of the earlier file, which is said to have been missing.