BANAJIT BAGCHI CHANDRAN SUR Vs. STATE OF TRIPURA

JUDGEMENT

(1.) These two writ appeals have been filed against the judgments of the learned single Judge dated 1.2.95 passed in Civil Rules No. 72/95 and 73/95 (Agartala Bench).

(2.) Civil Rule No. 72/95 (Agartala Bench ) was filed by Sri Chandan Sur challenging the validity of the order of his transfer dated 10. 10.94 on the ground that there is an Association constituted by the Physical Education Employees under the name "Tripura Physical Education Employees- Association" which was formed in the year 1982 with its Head Office at Office Lane, Agartala, Tripura. It was alleged that he was elected as the President of the Sadar Sub-Divisional Committee of the said Association in the annual conference held on 22. 5. 94. Reliance was placed on the decision of the Division Bench in Misc. Case No. 251/94 arising out of Civil Rule No. 58/94 decided on 20. 6. 94 for the purposes that till the matter of recognition is decided by the State of Tripura in accordance with the directions given in the aforesaid judgment, the impugned transfer order dated 10.10.94 should not be given effect to.

(3.) Practically on the same facts Sri Banajit Bagchi who claims to be the Secretary of the aforesaid Sadar Sub-Divisional Committee filed Civil Rule No. 73/95 (Agartala Bench) claiming same relief and challenging his transfer order dated 10.10.94.