ROUKUOLHOULIE ANGAMI Vs. STATE OF NAGALAND

JUDGEMENT

(1.) HEARD Mr. Meruno, Learned Counsel for the Petitioner, Mr. E.Y. Renthungo, Learned Junior Government Advocate for the Respondents No. 1 and 2 and Mr. B.N. Sarma, Learned Counsel for the Respondent No. 3.

(2.) IN this writ petition, the Petitioner has assailed the impugned order dated 14.2.96 posting 3rd Respondent as Assistant Commissioner of Taxes to Mobile Squad at Dirnapur in supersession of the previous transfer order dated 5.12.95.

(3.) THE aforesaid order dated 5th December 95 has been assailed by one of the effected Government servant in Civil Rule No. 62 (K) 95. Tins Court on 12.12.95 issued rule and suspended the modification order dated 5.12.95 in terms of the following: