SYED MAHMUD ALI Vs. STATE OF ASSAM, REPRESENTED BY THE SECRETARY TO THE GOVERNMENT OF ASSAM,DEPARTMENT OF ENVIRONMENT OF FOR

JUDGEMENT

(1.) By this writ petition, the petitioner has assailed the legality and validity of the order by which he has been transferred from Guwahati to Golaghat.

(2.) Shortly stated the facts leading to filing of the instant writ petition are that the petitioner is an Assistant Engineer under the respondents and presently has been working in the Regional Office ofthe Pollution Control Board at Guwahati. The new Chairman of the Board assumed charge of his office on 2.4.2005 and according to the petitioner with the appointment and assumption of charge by the new Chairman who has been named in the writ petition, the Board, specially the Regional Office at Guwahati witnessed activities unprecedented. Amongst others, the new Chairman also resorted to unprecedented and sudden transfer and postings at the officers level and the petitioner fell victim of such activities.

(3.) By the impugned order dated 26.4.2005. the petitioner has been transferred and posted in the Regional Office, Pollution Control Board, Golaghat. The order reads as follows :