HURA KAKU Vs. STATE OF ARUNACHAL PRADESH

JUDGEMENT

(1.) Heard on admission.

(2.) This intra court appeal is directed against the order dated 2.5.2016 passed by the learned Single Judge of this Court whereby he has finally disposed of appellant's WP(C) No. 221(AP) 2016.

(3.) The State Government of Arunachal Pradesh has recently appointed appellant on the post of Assistant Project Officer vide order dated 19.10.2015. By the same order, he was posted at Roing. Admittedly, the appellant joined his posting at Roing on 19.10.2015. Later, the State Government, by order dated 22.4.2016, has transferred the appellant from Roing to Anini. Aggrieved, the appellant filed WP(C) No. 221(AP)2016 on the ground that he has been transferred mainly to accommodate respondent No.4 at the instance of Parliamentary Secretary, Respondent No.5.