M AKHTAR Vs. STATE OF ARUNACHAL PRADESH

JUDGEMENT

(1.) Heard Ms. Nikita Danggen, learned counsel for the petitioner, Ms. Riyum Basar, learned Government Advocate, for the State respondents as well as Mr. M. Das, learned counsel for respondent no. 3.

(2.) This case was heard yesterday and today is fixed for delivery of judgment. Accordingly, judgment is being dictated in the open Court.

(3.) By filing this petition, under Art. 226 of the Constitution of India, petitioner seeks quashing of order dated 07.03.2016 passed by the Commissioner, Department of Animal Husbandry & Veterinary, Government of Arunachal Pradesh, Itanagar. By the said order, petitioner has been transferred from Rupa to Longding whereas Respondent No. 3 has been retained in his posting at Lathaw.