P SEKHOSE Vs. STATE OF NAGALAND

JUDGEMENT

(1.) In this writ petition, the petitioner has assailed the order dated 17th September, 1993 keeping in abeyance of the order issued on 2nd August, 93 transferring the petitioner from the office of Addl. Deputy Commissioner (J) Tuensang to Addl. Deputy Commissioner (J) Dimapur in public interest.

(2.) I have heard M/s, C. Jajo, learned councel for the petitioner. Mr. R.S. Bedi, learned counsel for the 3rd respondent, and Mr. I. Jamir, learned Sr. Govt. Advocate.

(3.) Mr. Jamir also made the relevant records available before this Court and the same has been perused.