SUKUMAR MALLIK Vs. STATE OF TRIPURA & OTHERS

JUDGEMENT

(1.) Heard Mr. S. Talapatra, learned counsel for the petitioner. Also heard Mr. U.B. Saha, learned Government Advocate along with Mr. T. Dutta Majumder, learned counsel for the respondents.

(2.) Vide Annexure-3 dated 9.11.95, the petitioner who is a Group-D (Class-IV) employee has been transferred from Mohanpur Public Library, Usha Bazar, West Tripura to Kanchanpur Public Library, Kanchanpur, North Tripura.

(3.) Mr. Talapatra submits that the order of transfer is covered by the guidelines framed by the State Government in Annexure-2 to the writ petition and therefore, this order of transfer is liable to be quashed.