RABIN KR BAISHYA Vs. RANJIT KUMAR DUTTA

JUDGEMENT

(1.) This intra -court appeal is directed against the interim order dated 4.5.2016 whereby the learned Single Judge of this High Court has directed the parties to maintain status quo in respect to notification dated 2.4.2016 transferring Respondent No.1 from Guwahati Range to Palashbari Range.

(2.) Respondent No.1 is serving as Range Forest Officer, Guwahati Range, whereas appellant is serving as Range Forest Officer, Palashbari Range. Vide notification dated 2.4.2016, Respondent No.1 has been transferred from Guwahati Range to Rongjuli Range, Goalpara Division. Also by the same order, the appellant has been transferred to Guwahati Range. The record reveals that Respondent No.1 has been transferred from Guwahati Range on the basis of complaint sent to Election Commission which was forwarded to the Department of Environment and Forest. Aggrieved, Respondent No.1 has filed W.P.(C) No.2589 of 2016, which is still pending. And on a prayer for interim relief, the learned Single Judge by the impugned order dated 4.5.2016 has directed the parties to maintain status -quo. In the result, Respondent No.1 is continuing to function as Range Forest Officer at Guwahati Range. While directing so, the learned Single Judge has examined the relevant file relating to transfer in question and has fixed the case for further orders on 27.05.2016.

(3.) As the issue regarding transfer of Respondent No.1 inter -se the appellant is sub judice before the learned Single Judge and the matter is fixed for further orders/hearing in this very month, we find no good ground to entertain the present appeal. We, however, request the learned Single Judge to finally decide the writ petition of Respondent No.1 on 27.05.2016 or on any other next convenient date. Needless to mention that appellant will be entitled to take all legal grounds in support of the impugned transfer order therein.