RATUL NEOG Vs. STATE OF ASSAM

JUDGEMENT

(1.) HEARD Mr. S. Medhi, learned counsel for the appellant as well as Mr. V. M. Thomas, learned Standing Counsel, Education Department representing the official respondents/state of Assam and others and also heard Mr. S. N. Sarma, learned Senior Counsel assisted by Mr. N. Sarma, learned counsel representing the Respondent No. 5.

(2.) THE legality and correctness of the order dated 31. 7. 08 passed by the writ court in W. P. (C) No. 1160/08 has been assailed in this instant writ appeal.

(3.) THE appellant herein, who was working as Lecturer in District Institution of Education and Training (for short, 'diet'), Samuguri, Nagaon was transferred vide order dated 14. 3. 08 to his new place of posting as Lecturer in DIET, Chabua, Dibrugarh. On the other hand by the same order the Respondent No. 4, who was working as Lecturer, DIET at Morigaon, was transferred to Samuguri, Nagaon in place of the appellant and Respondent No. 5 who was working at Chabua, Dibrugarh, was transferred to DIET, Morigaon district in place of Respondent No. 4.