LAKHESWAR SAIKIA Vs. NARAYAN PRASAD DAS

JUDGEMENT

(1.) Heard on admission. This intra -court appeal is directed against the interim order dated 26.02.2016 passed by the learned Single Judge of this High Court in W.P.(C) No.1308 of 2016 whereby he has stayed transfer order dated 17.02.2016 of Respondent No.1 from Jorhat to the Office of the Chief Engineer, Guwahati.

(2.) Respondent No.1 is serving as Superintending Engineer in the Public Health Engineering Department. Vide order dated 11.05.2015, he was transferred from Quality Control Circle, Guwahati to Jorhat Circle, where he immediately joined. The appellant was serving as Executive Engineer at Golaghat. Vide order dated 29.12.2015, he on his promotion to the post of Superintending Engineer, was posted at Dibrugarh and, by another order dated 1.1.2016, within three days, he was posted in the Office of the Chief Engineer at Guwahati. Thereafter, the appellant vide order dated 17.02.2016 has been posted at Jorhat Circle necessitating the transfer of Respondent No.1 who did not even complete one year at Jorhat to the Office of the Chief Engineer, Guwahati.

(3.) Respondent No.1 is aggrieved with his transfer from Jorhat Circle to the Office of the Chief Engineer, Guwahati, mainly to accommodate appellant, has filed W.P.(C) No.1308 of 2016, which is still pending. In the writ petition, Respondent No.1 also prayed for interim relief staying the order of his transfer.