SURESH CHANDRA SARMA Vs. STATE OF ASSAM

JUDGEMENT

(1.) HEARD Mr. A.M. Mazumdar, learned senior Counsel assisted by Mr. N. Hoque, learned Counsel for the petitioner, Mrs. M. Das, learned Government counsel appearing for the official respondents and Mr. D.R. Gogoi, learned Counsel for the respondent No. 5.

(2.) KEEPING in view the issue raised in this writ petition and on close perusal of the material available on records as well as upon hearing learned Counsel for the parties, this Court is of the view that since the matter relates to transfer, no fruitful purpose would be served by keeping the writ petition pending for its disposal in due course and accordingly it is taken up for final disposal to day itself at the order stage.

(3.) WHILE he was working there for two months, to his utter surprise, the impugned Notification dated 8.12.2005 (Annexure 6 to the writ petition) was issued by the Secretary to the Government of Assam, Personnel (A) Department transferring him from Dhansiri, Sarupathar to Parbatjhora in the same capacity of Sub -Divisional Officer (Civil). By the same order, on the other hand, the respondent No. 5 also was transferred to Dhansiri, Sarupathar to replace the petitioner as S.D.O.(Civil) therein in partial modification of his earlier order of transfer dated 9.9.2005 by which, the respondent No.5 was transferred from Khumtai Revenue Circle to Parbatjhora in the said capacity of S.D.O.(Civil).