BAIKUNTHA KONCH Vs. STATE OF ASSAM AND OTHERS

JUDGEMENT

(1.) Case was heard yesterday and today is fixed for delivery of order.

(2.) Heard Mr. J. C. Gogoi, learned counsel for the petitioner and Mr. P. K. Roy Choudhury and Mr. S. U. Ahmed, learned counsel for respondent No. 5. Also heard Mr. B. J. Ghosh, learned Govt. Advocate, Assam, who has produced the relevant record.

(3.) By filing this petition under Article 226 of the Constitution of India, petitioner seeks quashing of Annexure-13 notification dated 27.02.2015 whereby he has been retransferred and posted at Paschim Kaliabor Development Block in the district of Nagaon from Karunabari Development Block in the district of Lakhimpur. By the said notification, transfer of respondent No. 5 from Karunabari Development Block to Biswanath Development Block in the neighbouring Sonitpur district has been stayed.