PAKPI KARLO NGUSO Vs. STATE OF ARUNACHAL PRADESH

JUDGEMENT

(1.) Heard Mr. Kento Jini, learned counsel for the petitioner.

(2.) Petitioner'S case, in brief, is that, petitioner has been transferred from Kaying Payum Block to the Directorate of Rural Development Department, Government of Arunachal Pradesh, Itanagar (for short, 'Directorate of RD'), vide impugned order dated 16.03.2016 i.e. even though the petitioner had worked for only 8(eight) months in Kaying Payum Block.

(3.) Petitioner'S counsel submits that the impugned order dated 16.03.2016 is in violation of the policy guidelines on transfer laid down by the State Government, in its order dated 19.03.2008, issued by the Chief Secretary to Government of Arunachal Pradesh.