ER SOSAR TAKAM Vs. STATE OF ARUNACHAL PRADESH

JUDGEMENT

(1.) Heard Mr. R. Sonar, learned counsel, appearing on behalf of the petitioner. Also heard Ms. Geeta Deka, learned Sr. Govt. Advocate, for State respondent Nos. 1 to 3; and Mr. Dilip Choudhury, and Mr. Neelam Taje, learned counsels, for private respondent No. 4.

(2.) Petitioner'S counsel submits that the petitioner was posted at Seppa WR Division, as an Assistant Surveyor of Works (ASW), since 05.06.2016. Thereafter, the petitioner was transferred and posted as an Assistant Engineer in Sagalee W.R. Division, vice private respondent No. 4, who was, in turn, transferred as an Assistant Engineer in the office of the Chief Engineer (WZ), Water Resources Department, Govt. of Arunachal Pradesh, Itanagar, vide order dated 24.06.2016.

(3.) The petitioner was released as an Assistant Surveyor of Works , Seppa W.R. Division, w.e.f. 01.07.2016, and he joined in his new place of posting at Seppa W.R. Division, on 04.07.2016.