KAGO TABIYO Vs. STATE OF ARUNACHAL PRADESH

JUDGEMENT

(1.) HEARD Mr. B. Habung, learned counsel for the petitioner, Mr. R. H. Nabam, learned Sr. Govt. Advocate for the State respondents and also Mr. T. Pertin, learned counsel for the Respondent No. 3.

(2.) IN this writ petition, the petitioner has challenged the order dated 16.6.2008 passed by the Commissioner-cum-Secretary (RWD), Government of Arunachal Pradesh, Itanagar transferring the petitioner who has been working as S.E. at Rupa Circle to the office of the C.E. (RWD), Itanagar vice Shri R. K. Srivastava transferred.

(3.) THE petitioner alleges that he has been subjected to frequent transfer and the aforesaid impugned order dated 16.6.2008 has been passed/issued only after he joined at Pasighat on 16.6.2008 at the instance of some vested interest. Mr. Habung, learned counsel for the petitioner submits that the impugned transfer order is arbitrary, illegal and unreasonable inasmuch as the same has been issued after the petitioner joined at Pasighat in compliance to the earlier transfer order dated 22.4.2008 (Annexure-IV to the writ petition).