ABDUR RAHIM SK Vs. STATE OF ASSAM

JUDGEMENT

(1.) Heard Mr. UK Nair, counsel for the petitioner and Mr. C Choudhury, Advocate General, Assam.

(2.) The petitioner has prayed for setting aside the transfer order dated 24.08.2016, on the basis of which the petitioner has been transferred from the post of Deputy Commissioner, South Salmara-Mankachar to the post of Joint Secretary to the Government of Assam, at Dispur. The petitioner's counsel submits that the petitioner had earlier been posted as Additional Deputy Commissioner, Cachar with effect from 07.09.2013 till 30.12.2015 and transferred as CEO, Haila-kandi Zilla Parishad, Cachar, in December, 2015. One month later, the petitioner was transferred to the post of Deputy Commissioner, South Salmara-Mankachar vide order dated 08.02.2016.

(3.) The petitioner's counsel submits that though the petitioner had not even been in the post of Deputy Commissioner, South Salmara-Mankachar, even for seven months, the respondents have transferred him on completion of six months of his three years tenure. The petitioner's counsel submits that the respondents should give reasons for his transfer and that this Court can interfere with the transfer order issued, as the same has not been issued in public interest or due to administrative exigency.