MOSTAFIZUR RAHMAN Vs. STATE OF ASSAM

JUDGEMENT

(1.) Heard Mr. M. Dutta, learned counsel for the petitioners. Also heard Mr. J. K. Gosw-ami, learned Standing Counsel, Animal Husbandry and Veterinary Department for respondent Nos. 1, 3, 4 and 5 and Mr. A. Phukan, learned Standing Counsel, General Administration Department for respondent No. 2.

(2.) Challenge made in this writ petition is to the order dtd. 12/7/2025, issued by the Director, Animal Husbandry and Veterinary Department, Government of Assam, whereby the mutual transfer order dtd. 7/6/2025 of the petitioners has been cancelled being in purported contravention of the provision of Clause 3 (point b) of Office Memorandum dtd. 1/1/2025.

(3.) Briefly put, the petitioners were appointed as Junior Assistants under the Directorate of Animal Husbandry and Veterinary, Govt. of Assam, vide order dtd. 23/5/2023 on the recommendation of the State Level Recruitment Commission pursuant to an advertisement for filling up of 13,141 various posts including 8,331 under Category- I (Accountant/Cashier/Jr. Asstt./LDA/ Stenographer etc. The petitioner No. 1 was posted at the Directorate of Animal Husbandry and Veterinary, Chenikuthi, Guwahati vide order dtd. 23/5/2023. By another order on the same day, the petitioner No. 2 was posted in the office of the District Animal Husbandry and Veterinary Officer, Darrang, Mangaldoi, District Darrang.