TAKO KADUNG Vs. STATE OF ARUNACHAL PRADESH

JUDGEMENT

(1.) Heard Mr. Nani Tagia, learned senior counsel, assisted by Mr. Hage Lampu, learned counsel, appearing on behalf of the writ petitioner.

(2.) By filing this petition under Article 226 of the Constitution of India, the petitioner has challenged the legality and validity of the impugned order, dtd. 4/8/2017, issued by the Commissioner/Secretary, Water Resources Department, Government of Arunachal Pradesh, wherein and whereby the petitioner has been transferred from Seijosa W.R. Sub-Division, East Kameng District, to Bomdila W.R. Sub-Division, East Kameng District, to Bomdila W.R. Sub-Division, West Kameng District, by bringing the private Respondent No.3, from Bomdila W.R. Sub-Division, to his place as Assistant Engineer.

(3.) The facts of the case, briefly, stated, are that, vide order, dtd. 25/7/2014, the petitioner was posted to his present place of posting at Seijosa W.R. Sub-Division, East Kameng District, Arunachal Pradesh. And since, he joined his place of posting at Seijosa in pursuance of that order, he has been there and has completed a little more than 3 (three) years. But, on 4/8/2017, the impugned order was issued, as stated above, by the Respondent No.1 viz. Commissioner/Secretary, Water Resources Department, Government of Arunachal Pradesh, transferring him from Seijosa W.R. Sub-Division, East Kameng District, to Bomdila W.R. Sub-Division, West Kameng District, by bringing the private Respondent No.3 in his place from Bomdila W.R. Sub-Divisio. Feeling aggrieved by this order, the petitioner has approached this Court, by way of filing this writ petition.